Madhya Pradesh High Court
Jagrat Adivasi Dalit Sangathan ... vs State Of M.P. And Anr. on 31 August, 2021
Author: Sujoy Paul
Bench: Sujoy Paul
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
W. P. No. 13877 / 2013
JAGRAT ADIVASI DALIT SANGATHAN Vs. STATE OF MP
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INDORE, Dated : 31/08/2021
Heard through video conferencing.
None for the petitioner.
Mr. Valmiki Sakargayein, learned PL for the
respondent - State.
Heard.
This Habeas Corpus petition was filed way back in 2013 seeking release of certain persons detained in Khargone Jail by placing reliance on Sec. 107, 111, 116(3) and 151 of the Code of Criminal Procedure, 1973. It is alleged that their detention was without following the "due process".
By efflux of time, this petition has rendered infructuous. It appears that petitioner has also lots its interest. Nothing survives for adjudication in this matter.
Writ Petition is disposed of.
Certified copy, as per Rules.
(SUJOY PAUL) (ANIL VERMA)
JUDGE JUDGE
KR
Digitally signed by KAMAL RATHORE
Date: 2021.08.31 13:59:20 +05'30'