GUNJAN JATAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on IA Nos.2319/2019 and 2320/2019, which are the applications for urgent hearing during summer vacation.

(2.) For the reasons mentioned in the applications, the same are allowed.

(3.) This petition under Article 226 of the constitution of India has been filed in the nature of habeas corpus. Shockingly this petition depicts the inhuman and insensitive attitude of some of the police officers posted in State of M.P.