AIR 1953 SUPREME COURT 277

Supreme Court Of India

Hon'ble Judge(s): M. Patanjali Sastri, B. K. Mukherjea, S. R. Das, Ghulam Hasan, N. H. Bhagwati , JJJ

(A) Constitution of India , Art.32— Detention without remand. Criminal P.C. (5 of 1898) , S.167, S.344— Detention of a person in custody after the expiry of remand order, without any fresh order of remand committing him to further custody while adjourning the case under S. 344. Criminal P. C., is illegal.(Para 4) Anno. Cr. P. C., S. 167 N 9, S. 344 N 2. (B) Constitution of India , Art.32— Crucial date of detention. In habeas corpus proceedings, the Court is to have regard to the legality or otherwise of the detention at the time of the return and not with reference to the institution of the proceedings.(Para 4) (C) Constitution of India , Art.32— Returns. In a question of habeas corpus, when the lawfulness or otherwise of the custody of the persons concerned is in question, the documents containing order of remand would be of vital importance and should be produced at time of filing return.(Para 4) .....