RAMSWARUP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned Counsel for the parties on LA. No. 2775/2010.

(2.) Through this application a prayer has been made by petitioner for issuance of directions to the Central Bureau of Investigation (for short CBI) or other independent agency to conduct investigation into the disappearance of Dilip s/o Devising Patidar, from the custody of the Anti Terrorism Squad (for short ATS), Mumbai.

(3.) The petitioner has filed this writ petition under Article 226 of the Constitution of India for production of his brother Dilip Patidar an for further direction to set him free from the custody of ATS, Mumbai.