SUPREME COURT OF INDIA

Before:- G.T. Nanavati and S.S.M. Quadri, JJ.

Writ Petn. (Cri.) No. 153 of 1999. D/d. 11.8.1999.

Brij Mohan Shori - Petitioner

Versus

The Commr. of Police, New Delhi, and others - Respondents

Constitution of India, Article 226 - Habeas Corpus petition - Wrongful confinement - Petitioner released on bail during pendency of the petition - Has a right to file complaint for wrongful restraint and also to claim damages.

[Para 1]

ORDER

The learned counsel for the petitioner states that as the petitioner has now been released on bail, the petitioner would not like to pursue this Habeas Corpus petition any longer and reserves his right to file a complaint for wrongful restraint and confinement and also to claim damages for wrongful confinement. The writ petition is, therefore, dismissed as withdrawn.

Petition dismissed.