(1.) These two writ petitions of habeas corpus have been filed by Smt.Sangita Singh and by Dr. Rajan Agarwal for the release of Dr. H.N. Singh and Dr. Girish Agrawal respectively. Since both the petitions challenge common orders (Annex.P/2) passed by A.C.J.M., Hindaun city, Distt. Karauli, in criminal case No. 483/09, (now after committal, pending as Sessions case No. 59/09 before the Addl. Sessions Judge (Fast Track), Hindaun city), hence are being disposed off together.
(2.) By way of these petitions, the petitioners have challenged (i) various remand orders passed on 14.6.09 and thereafter from time to time as well as the order dated 18.8.09 taking cognizance by ACJM, Hindaun City, in criminal case No. 483/2009 (Annex. P/1) and sessions case No. 59/09 pending in the Court of ADJ (Fast Track), Hindaun City; and (ii) have sought declaration that the detention of Dr. H.N. Singh, husband of Sangita Singh and Girish Agrawal, father of Rajan Agrawal, in pursuance of remand orders passed by ACJM, Hindaun city and further custody remanded by the trial Court is unlawful. Certified copies of order sheets drawn by ACJM Court and trial Court have been annexed as Annexure-P/1 & P/2 respectively.
(3.) The facts giving rise to these writ petitions are that a written report, alleging that petitioners who are doctors by profession, running their private Hospitals in Hindaun city, are engaged in illegal trading & sale of human blood of minor innocent children and the same is extracted by enticing and intoxicating them.
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