- (1.) Paragraph 5 of this miscellaneous petition states that the order of detention which is impugned in this habeas corpus petition has been revoked and that in pursuance of the order of revocation the detenu was released. In view of this, we are of the opinion that the habeas corpus petition has become infructuous and is for that reason liable to be dismissed. We order accordingly.
(2.) It appears from the miscellaneous petition that a fresh orderof detention has been passed against the detenu. Miss Rani Jethmalani, appearing for the detenu, says that a fresh habeas corpus petition has been filed in this court to challenge the new order of detention which, she submits, is without prejudice to her contention that the first habeas corpus petition has riot become infructuous.
(3.) The new habeas corpus petition which has been filed, on behalf of the detenu by Miss' Rani Jethmalani may be accepted and registered in accordance with the rules governing the institution of habeas corpus petitions.;