N. RATNAKUMARI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Is life so dear or peace so sweet as to be purchased at the price of chains and slavery? Forbid it, Almighty God! I know not what course others may take, but as for me, give me liberty, or give me death.

(2.) IN this petition for a writ of habeas corpus, the petitioner Mrs. N. Ratnakumari has challenged the illegal arrest and unlawful detention of her husband Dr. N. Pravakar Babu (hereinafter 'the detenue') and has prayed for his release from the unlawful and illegal detention with a further prayer to quash the same.

(3.) ON the basis of such F.I.R., Mangalabag P.S. Case No. 98 of 2014 was registered on 31.5.2014 for commission of offences under sections 120(B), 468, 471, 342 read with section 34 I.P.C. and Section 19 of Transplantation of Human Organ and Tissues Act, 1994 (hereinafter "1994 TOHO Act") which corresponds to G.R. Case no. 950 of 2014 pending in the Court of S.D.J.M., Sadar, Cuttack and the investigation was taken up.