- (1.) KAMLESHWAR Nath, J. These 3 writ petitions raise a common question and, therefore, are being disposed of by this common judgment.
(2.) THE petitions are under Article 226 of the Constitution of India for issue of a writ of habeas corpus to set the petitioners at liberty. Rama Kant was arrested on 8-8-87 at 9 p. m. by Inspector, Panaa Lal Gupta of Police Station Maharajganj, district Rae Bareli in connection with Case Crime No. 119 of 1987 under Section 302, I. P. C. of that Police Station. The petitioner's case is that the arresting officer did not comply with the provisions of Article 22 (1) of the Constitution of India or of Section 50 (1) of the Code of Criminal Procedure, inasmuch as he had not been inform ed of the grounds of his arrest, nor of the particulars of the offence for which he was wanted. Petitioner Mohan Lal was arrested on 18-7-1987 at 9 p. m. by S.-L, Zahoorul Haque of Police Station Bhadokhar, district Rae Bareli in connection with Case Crime No. 148 of 1987 under Section 302,i. P. C.
(3.) SHAMSHER Bahadur Singh alias Chhuttan Singh was arrested on 21-3-1987 at about 1 a. m. by S.-L, P. N. Singh of Police Station Colonelganj, district Gonda in connection with Case Crime No. 173 of 1987 under Section 302, I. P. C. Both, Mohan Lal and Shamsher Bahadur Singh have pleaded, like Rama Kant, that their detention is invalid because the arresting officers did not comply with the provisions of Article 22 (1) of the Constitution of India and Section 50 (1) of the Code of Criminal Procedure.;