VIJAY KRISHNA YOGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a petition for habeas corpus under article 226 of the Constitution of India, sent by the petitioners from Jail on 31-10-1990, praying for a direction that they be produced before this Court and since their detention is illegal, they be ordered to be set at liberty. It has further been prayed that any other suitable order, in the interest of justice may be passed.

(2.) The petition dated 31-10-1990 was received in the office on 31-10-1990 itself and was placed before the Court on 1-11-1990. Thereon, order was passed directing issuance of rule nisi to the Superintendent, Central Jail, Gwalior, to produce the petitioners - several in number - in Court on 7-11- 1990.

(3.) When the matter came up for hearing on 7-11-1990, a report was sent by the Superintendent, Central Jail, Gwalior, submitting that the petitioners were released on 31-10-1990, itself, by the order of the Executive Magistrate, Gwalior.