MADHAVI RATHORE Vs. STATE OF M.P.

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) With the consent of parties, this petition is disposed of finally.

(3.) This petition under Article 226 of Constitution of India has been filed by the petitioner seeking issuance of writ in the nature of habeas corpus directing the respondents No. 1 to 5 to produce the corpus Yatharth before this Court, who is alleged to be in illegal detention of the respondents No. 6 to 8.