- (1.) Heard learned counsel for the parties and perused the record.
(2.) This writ of Habeas Corpus has been filed by petitioner No.1 Vasil under article 226 of the Constitution of India for the release of his brother No.2 Janab (Corpus) from the custody of private respondent Nos. 4 & 5.
(3.) In nutshell, the case of the petitioner No.1 is that corpus sustained fire arm injuries at his person in an incident as alleged and in that connection he got himself admitted in the hospital of respondent No.4 who initially examined him but subsequently transferred the corpus to the hospital of respondent No.5, although respondent no.5 is not a Doctor but he is proprietor of his hospital at Meerut. In the beginning, no amount of treatment charge was disclosed but after admitting the corpus in the hospital of respondent no.5, he demanded a huge amount from him. About Rs.2,00,000/- were paid, but still additional demand for Rs.1 lakh was made with a threatening that if this amount is not paid, the corpus could not be released/discharged from this hospital. Petitioner requested respondent No.5 to send the corpus to government hospital for treatment but in vain. Hence, the need for filing this Habeas Corpus petition.;