RAHUL YADAV Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri M.C. Chaturvedi, learned Additional Advocate General assisted by Shri Rishi Chaddha, learned A.G.A. for the respondents.

(2.) This habeas corpus writ petition has been heard on 30/6/2021, 17/8/2021, 19/8/2021, 27/8/2021, 13/9/2021, 14/9/2021, 15/9/2021, 21/9/2021, 29/9/2021, 8/10/2021, 9/11/2021, 16/11/2021, 2/12/2021, 29/3/2022, 6/4/2022 and 7/4/2022 and detailed orders were passed from time to time and time as prayed was granted to the respondents to produce the corpus.

(3.) In the present habeas corpus writ petition, following are the respondents: