DURYODHAN TANTI Vs. UNION OF INDIA

JUDGEMENT

(1.) These two petitions in the nature of habeas corpus have been filed contending that the petitioner has been unlawfully detained in spite of the fact that he has already served out sentences in two matters in which he was convicted, namely Special Case No. 55 of 2011 and Special Case No. 56 of 2011 in which the judgment was delivered on 20th of July, 2017 simultaneously.

(2.) It is further submitted that he was convicted in a third case, namely Special Case No. 54 of 2011 long before on 15.11.2016, in which an appeal has been filed before the High Court wherein he is on bail with effect from 01.12.2018.

(3.) The contention, therefore, is that the petitioner being on bail in Special Case No. 54 of 2011 and having served out the sentences which are to run concurrently in the other two cases, namely Special Case No. 55 of 2011 and Special Case No. 56 of 2011, the petitioner's detention is henceforth unlawful.