GULAB CHAND KANNOOLAL Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioner by this petition under Article 226 of the Constitution seeks issuance of a writ of habeas corpus for his release.

(2.) THE police of Sakarpur police-station, Delhi, registered crime no. 165/81 for offences under sections 385, 365, 342, 344 and 364 of the indian Penal Code against the petitioner. By order dated 7th July 1981 the petitioner who is a resident of Datia was granted anticipatory bail in the sum of Rs. 15,000 by the Additional Sessions Judge, Sahadara, Delhi. By the same order the petitioner was directed to appear before the police at Datia on 10th July 1981. When the petitioner appeared as directed before the police at datia, he was arrested and released on the basis of the order of the Additional Sessions Judge, Delhi. The petitioner was again arrested on the same date, i. e. 10th July 1981, for an offence under section 11 of the Madhya pradesh Dakaiti Prabhavit Kshetra Adhyadesh, 1981 (hereinafter called the ordinance) in connection with crime No. 215/81 registered in Kotwali datia.

(3.) THE petitioner was also formally arrested some time after 10th july 1981 by Gwalior police for an offence under section 365, Indian Penal code registered as crime No. 122/80. The Gwalior police produced the petitioner before the Chief Judicial Magistrate, Gwalior, on 28th July 1981. The petitioner was directed to be released on bail of Rs. 5,000.