ATUL SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Gajendra Pratap, Senior Advocate assisted by Sri Salil K.Srivastava, Advocate for appellant, Sri Ashutosh Srivastava, Advocate for respondent no.4 and Ms. Madhulika Yadav, learned Additional Government Advocate for respondent nos. 1 to 3.

(2.) Under challenge in the instant special appeal is the judgement and order dated 22.07.2013 whereby Review Petition No. 498 of 2012 filed by the appellant was dismissed which was filed seeking review of the judgement and order dated 14.06.2012 passed in Writ Petition No. 206 (H/C) of 2012.

(3.) To bring home facts of the case, it may be noticed that a writ petition bearing No. 206 (H/C) of 2012 was filed by one Smt. Ganeshwari Sharma for issuance of a writ of habeas corpus commanding the respondents therein namely, Sri Atul Sharma and Smt. Madhuri Sharma to produce the alleged detenues-Master Yadu and Master Udhav, minor twins who were aged about 11 months at the time of filing of writ petition and to release them from their illegal detention.