Madhya Pradesh High Court: A Division bench comprising of Ravi Malimath, CJ., and Vishal Mishra, J., directed the respondents to file the reply and to procure the original record within 2 weeks.
In the instant matter, the Sidhi District Collector passed a detention order under the National Security Act, 1980 (NSA) against the accused, Pravesh Shukla who was accused of urinating upon a tribal man in the Sidhi district of the state of Madhya Pradesh. Aggrieved by the impugned order passed by the District Collector, Kanchan Shukla-petitioner, wife of the accused preferred a writ of Habeas Corpus before this Court challenging the same.
[Kanchan Shukla v. State of M.P., 2023 SCC OnLine MP 2067, order dated 17-07-2023]
Advocates who appeared in this case :
Shri Aniruddh Kumar Mishra, Counsel for the Petitioner.