MANJIT SINGH SETHI Vs. MAHARASHTRA ASSEMBLY

JUDGEMENT

(1.) The present petition has been filed seeking a Writ of Habeas Corpus, challenging the detention arising out of an order dated 11th /12th April 2006, passed by the State Legislative Assembly, Maharashtra State, Mumbai, awarding a punishment of detention for 90 days to the Petitioner for the breach of privilege of the State Legislative Assembly.

(2.) The facts which are relevant to decide this petition are as follows :-

(3.) Being aggrieved by the very same order dated 11th /12 th April, 2006, the Petitioner has again preferred this Writ Petition under Article 226 of the Constitution of India for a Writ of Habeas Corpus on grounds which were not urged in the earlier petition. A preliminary objection was raised, as to the maintainability of a second petition for a Writ of Habeas Corpus.