VINAYAK TRIPATHI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vijay Kumar Ojha, learned counsel for the petitioners, Sri Dhiraj Srivastava, learned counsel for the respondent nos.3 & 4, Sri Mithlesh Kumar, learned AGA for the State and perused the record.

(2.) By means of this petition, the petitioner no.2 has sought writ of Habeas Corpus, directing the respondents to produce the corpus (petitioner no.1), namely, Vinayak Tripathi before this Court and further prayed that the custody of the petitioner no.1 may be handed over to the petitioner no.2.

(3.) At the very outset, learned counsel for the opposite party nos.3 and