Allahabad High Court
Bhupendra Kumar And Others vs State Of U.P. And Others on 5 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 49 Case :- HABEAS CORPUS WRIT PETITION No. - 70263 of 2009 Petitioner :- Bhupendra Kumar And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- Satyendra Nath Sharma,K.K. Singh Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Learned counsel for the petitioners files supplementary affidavit.
It is contended by learned counsel for the petitioners that petitioners have been illegally detained by respondent nos.5, 6 and 7 and they are used as bonded labours at the brick kiln of respondent nos. 5 , 6 and 7. The detention of the petitioners is an offence also.
Considering the submission made by learned counsel for the petitioners, it is directed that SP Baghpat shall look into the matter personally, in case the petitioners are illegally detained at the brick kiln of respondent nos. 5, 6 and 7, they shall be released forthwith and the FIR may be lodged against the respondent nos. 5,6 and 7. In case the petitioners are not detained illegally by the respondent nos. 5,6 and 7, the detailed report shall be submitted by SP Baghpat to this Court within two weeks for taking action against the deponent of this petition.
Learned A.G.A.prays for and is granted two weeks time to file counter affidavit.
List on 25.1.2010.
Let a copy of this order be supplied to learned A.G.A.for the compliance.
Order Date :- 5.1.2010 Su