ISRAR AHMAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The aforesaid petition under Article 226 of the Constitution of India was filed on 16-4-92 by Israr Ahmad praying for the issue of a writ, order or direction in the nature of Habeas Corpus directing the respondents to produce the petitioner before this Court and to set him at liberty on the allegations that in the night intervening between 8th and 9/04/1992 the Station House Officer, P. S. Dhoomanganj, Allahabad had taken him away from his house and he was being illegally detained.

(2.) The writ petition was heard by the Division Bench constituted by Hon'ble Mr. Justice Palok Basu and Hon'ble Mr. Justice S. K. Varma and the order sheet shows that after hearing the counsel for the parties the judgment was reserved on 22-5-92.

(3.) On 25-5-92 since Hon'ble Mr. Justice Palok Basu and Hon'ble Mr. Justice S.K.Varma were not present at Allahabad the judgment delivered by them was pronounced by me in accordance with the provisions contained in Rule 2 of Chapter VII of the Rules of the Court.