RAJKUMAR AHIRWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition u/Art. 226 of Constitution seeks issuance of writ of habeas corpus based on the foundational facts that despite having suffered the entire period of punishment inflicted by the trial court, modified by this court in criminal appeal and further modified by Apex Court, father of petitioner namely Patru (respondent No.2 before this Court and Apex Court) has not yet been released.

(2.) Before embarking upon the process of adjudication highlighting the bare facts would be essential :-

(3.) Pertinently, Apex Court by rendering it's judgment dtd. 22/10/2019 vide P/1 directed for the sentences to run concurrently and for the State to take respondent No.2-Patru (father of petitioner) in custody forthwith to serve out remaining sentence as modified by the judgment.