MANISH SHARMA Vs. STATE OF NCT (DELHI)

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is accordingly disposed of.

(3.) Present petition has been filed as Habeas Corpus under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. seeking directions to the respondent to produce petitioner's live-in partner.