VIKASH HARSANA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Today, the petitioner has mentioned the matter before the Hon'ble Acting Chief Justice and under the direction, the matter is listed today itself and heard on admission/interim relief.

(2.) The present petition is under Article 226 of the Constitution in the nature of Habeas Corpus. It is the submission of learned counsel for the petitioner that the petitioner is being illegally detained by respondent No.3 authority. It is further submitted that the petitioner has filed a civil suit for declaration and permanent injunction against some authorities.

(3.) On 2/6/2024 at 11.00 A.M., the police official reached the disputed site and tried to take possession over the property. At 7.00 PM, the petitioner reached with the papers to the Police Station University, Gwalior where he had been illegally detained.