PAWAN KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The present petition for writ of habeas corpus has been filed for release of petitioner no. 1 from Naini Central Jail, Prayagraj pleading that the detention of petitioner no. 1 in Naini Central Jail is illegal and violates his fundamental rights under Article 21 of the Constitution of India. The petition has been filed by petitioner no. 2 on behalf of petitioner no. 1. The petitioner no. 2 claims herself to be a social worker involved in protecting legal rights of juvenile, women and down trodden of the society. The petitioner no. 2 claims that she has been honoured for her acts by the District Administration and Judicial Authorities.