Saurabh Kumar the petitioner alleges illegal detention by the police after being called for a passport inquiry He claims to have been beaten by a Deputy Superintendent of Police in ... the presence of a Judicial Magistrate accused of reporting against the Magistrate's family to the Supreme Court Kumar was subsequently taken into custody and detained in Koneila Jail Bihar leading to the filing of a habeas corpus petition under Articles and of the Indian Constitution to compel the respondents to produce him before the court and to establish measures against arbitrary arrests as well as to seek compensation for the detrimental impact of his detention on his future prospects