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Bombay HC: Even if Remand Order is Illegal, Still Writ of Habeas Corpus Not Effective Remedy - (27 Jan 2020)

CIVIL

Bombay High Court has dismissed a Writ of Habeas Corpus observing that even if the Magistrate had acted rather mechanically remanding the accused in judicial custody and took the process in a cavalier fashion showing insensitivity towards the denial of personal liberty of a citizen, the Writ of Habeas Corpus would not be maintainable where there is order of remand, in which case the remedy would lie elsewhere.

Tags : BOMBAY HIGH COURT   WRIT OF HABEAS CORPUS   ILLEGAL REMAND ORDER  

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