Chattisgarh High Court
Anand Das Mahant vs State Of Chhattisgarh 48 Wa/75/2019 ... on 7 February, 2019
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (HC) No. 13 of 2017
Anand Das Mahant S/o Garib Das Mahant, Aged About 19 Years R/o
Jawaharpara, Police Station Champa, District Janjgir Champa Chhattisgarh, At
Present Detained In Central Jail Bilaspur, Chhattisgarh.
---- Petitioner
Versus
1. State of Chhattisgarh Through The Secretary Department of Home Mantralaya
Mahanadi Bhawan, New Raipur Chhattisgarh.
2. Director General, Prison , Jail Head Quarter, Raipur Chhattisgarh.
3. Jail Superintendent, Central Jail Bilaspur Chhattisgarh.
4. High Court Of Chhattisgarh, Through Registrar General High Court of
Chhattisgarh Bilaspur Chhattisgarh.
5. Special Railway Magistrate, Bilaspur, District Bilaspur Chhattisgarh.
---- Respondents
For Petitioner : None.
For Respondent/State : Shri Gagan Tiwari, Deputy Government Advocate. For Respondent No. 4 : Shri Abhishek Sinha, Advocate.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Order on Board Per Ajay Kumar Tripathi, Chief Justice 07/02/2019
1. None on behalf of the Petitioner on call. Counsel for the State and the High Court are present.
2. Habeas Corpus petition is dismissed for non-prosecution. Even otherwise, the person under so-called illegal detention has already been released as far back as 27.06.2017.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
CHIEF JUSTICE JUDGE
Amit