JOGESHWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) IN this petition of the nature of habeas corpus under Article 226 of the Constitution of INdia, the petitioner complains against his detention in C. R. No. 59 of 1980 under sections 147, 148, 307, 336, 323. 324 and 149, I. P. C. which is pending investigation with the Station House Officer Police Station Division 'd', Jodhpur.

(2.) THE relevant facts giving rise to this petition for habeas corpus may be briefly stated as follows: -