RAHUL YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Pankaj Sharma, learned counsel for the petitioner and Shri S.K. Pal, learned Government Advocate for the State-respondents.

(2.) Undisputedly, the corpus Ram Lal Yadav, who was unable to walk, was admitted in Tej Bahadur Sapru Hospital, Prayagraj on 4/5/2021 as a covid patient but no information is available with regard to him since 8/5/2021. It is admitted to the respondents that the corpus Ram Lal Yadav was under treatment in the aforesaid Hospital and was not discharged. Since the respondent-authorities were not producing the corpus, therefore, his son Rahul Yadav has filed the present habeas corpus writ petition, which has been heard on several occasions.

(3.) In the order dtd. 19/8/2021, this Court observed as under:-