VINAY KUMAR Vs. STATE OF U.T.CHANDIGARH

JUDGEMENT

(1.) Since these applications are moved in compliance of order dated 07.07.2020 passed by this Court, the same are allowed subject to all just exceptions. Affidavits of Shri Omvir Singh, IPS, Deputy Inspector General of Police, Police Headquarters, Sector 9 Chandigarh and Shri Virat, HCS, Joint IG, Prisons-cum-Superintendent of Model Jail, Burail, Chandigarh are taken on record. Office to tag the same as per Rule.

(2.) The short question that has arisen in this criminal writ petition filed under Article 226 of the Constitution of India seeking writ of habeas corpus directing the respondents to produce and release the petitioner from illegal detention of the respondents, is as to the ambit and powers of the Court under provisions of Sections 267, 272 and 249 of the Cr.P.C.

(3.) Upon hearing Mr. Arvind Kashyap, Advocate for the petitioner, Mr. Gautam Dutt, APP for U.T. Chandigarh for respondent No.1 and Dr. Sukant Gupta, Central Standing Counsel for respondent No.2.