ARUN KUMAR SINGH Vs. STATE

JUDGEMENT

(1.) This is a petition filed by the petitioner seeking a direction to quash the order dt. 24th Sept. 1983 passed by the respondent 2 directing the detention of the petitioner in civil prison for thirty days and also an order declaring him disqualified under the M. P. Panchayat Adhiniyam, 1981 for holding the post of a Panch for five years.

(2.) This petition was filed by the petitioner as a petition for habeas corpus as he was in detention under the orders passed by respondent 2.

(3.) According to the petitioner, he is a permanent resident of village Chandrokhar, tahsil Gohad, district Bhind and he was a Sarpanch of the Gram Panchayat, Chandrokhar, before the recent elections. It is also alleged that the petitioner is a political worker and he claims to be an active member of Lok Dal, one of the political parties in India. It is also alleged by the petitioner that as a political worker he has criticised the work and conduct of respondent 2 and has also made complaints against him and it is alleged that, therefore, respondent 2 carried prejudice in his mind against the petitioner and as he has even conveyed to him that he should withdraw his complaints against him, otherwise he may suffer consequences.