MIRAH PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shubham Aggarwal along with Ms. Suksham Aggarwal and Sushil Kumar Singh, the learned counsel for the petitioner-Smt Ira Sharma as well as Smt. Kiran Singh and Prem Prakash, the learned Additional Government Advocate-I for the State-respondent Nos. 1 to 3 and Sri Manoj Kumar Misra, learned counsel for the respondent No.4 and pleadings between the parties have already been exchanged.

(2.) The petitioner-Ira Sharma has filed this Habeas Corpus petition with the following reliefs:

(3.) This Court on 20/4/2023 had passed the following order: