ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard learned counsel for parties and perused the pleadings of writ petitions.

(2.) This order shall also dispose of Writ Petition No.21 (H/C) of 2014 as both these matters impugn somewhat identical grievance and raise similar questions of law.

(3.) Writ petition No.455 (H/C) of 2013, has been filed with prayers: (i) for issuance of a writ of habeas corpus or a writ, order or direction in the nature of habeas corpus to set the petitioner free forthwith who is illegally detained in pursuance of Arrest Memo dated 18.09.2013, as contained in Annexure No.2; (ii) for issuance of writ, order or direction of appropriate nature declaring the seizure memo and arrest as null and void with direction to release the petitioner from the custody of respondent no.5 forthwith, and (iii) for grant of any other relief, which this Court may deem just and necessary in the facts and circumstances of the case. Besides the above, the petitioner has made the prayer for allowing the writ petition with costs.