On Thursday, the High Court of Madhya Pradesh ordered the immediate release of religious leader Computer Baba, arrested earlier this month after his `illegal' ashram in Indore district was demolished. Subsequently he was released from a prison here in the evening.
A division bench of Justices S C Sharma and Shailendra Shukla directed that Namdeo Das Tyagi (54), popularly known as Computer Baba, should be released forthwith if he was not wanted in any other case. The Court was hearing a habeas corpus plea, his lawyer said. Habeas corpus petition is generally filed when a person is missing or has been illegally detained.
The order should be immediately forwarded to the jail authorities, and Additional Advocate General Pushyamitra Bhargava "shall also undertake to communicate the order...to the Superintendent of Central Jail, today itself," the HC said. Bhargava told the Court that Baba was arrested under section 151 (arrest to prevent the commission of cognizable offence) of the Code of Criminal Procedure, and an order for his release has already been issued.
Baba was arrested on Nov 8 by way of preventive action after the illegal construction he had made on 2 acres of Govt Land on the city's outskirts was demolished. 3 cases were registered against him at 2 Police stations here after the arrest.
His lawyer Vibhor Khandelwal said the Lower Courts had granted his client bail in all 3 cases. Computer Baba was appointed chairman of a river conservation trust by the previous Kamal Nath-led Congress government and enjoyed the status of Minister of State. Before that, the BJP Govt too had given him MoS rank.
He later fell out with the BJP. In the run-up to Nov 3 by-elections to 28 Assembly seats in the state, he had dubbed 22 rebel Congress MLAs who joined the BJP as "traitors".
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