- (1.) Heard Sri P.K. Singh, learned Counsel for the petitioner, Sri Satish Chaturvedi, Additional Advocate General assisted by Sri N.D. Rai, A.G.A. for the State of U.P.
(2.) This habeas corpus writ petition has been filed on behalf of Sri Virendra Singh with a prayer that he may be released from illegal detention of respondent Nos. 4, 5 and 6.
(3.) This Court has passed the order dated 5.1.2010 directing the Superintendent of Police, Mahamayanagar to produce the petitioner Sri Virendra Singh before this Court today at 10 a.m. Sri Virendra Singh has been produced by Sri S.N. Bhardwaj, Addl. S.P. of Mahamayanagar and Sri Ripudaman Singh, Station Officer of P.S. Chandrapa, district Mahamayanagar, when the petitioner was produced before the Court, he was feeling unwell, his blood pressure was boosting, considering the same, he was sent to the dispensary of this Court from where he was referred to T.B. Sapru Hospital, Allahabad where proper medical aid was provided, thereafter he has been again produced before this Court in my chamber today at 4.10 p.m., he claimed himself to be fully well without having any physical trouble. In case, on record, he has not been discharged from the T.B. Sapru Hospital, he shall be deemed discharged, he does not require to go again to T.B. Sapru Hospital for the purpose of discharge. His statement has been recorded before this Court. He has given the following statement: XXX XXX XXX;