MAHESH (MINOR) Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary Affidavit filed by learned counsel for the petitioner is taken on record.

(2.) This petition has been filed by the detenue through her next friend Smt. Meena @ Kiran (mother of the detenue) praying for issuance of a writ in the nature of Habeas Corpus directing the respondents to produce the corpus of the child/detenue forthwith.

(3.) Heard learned counsel for the petitioner as well as Shri Alok Tewari, learned A.G.A. for respondent nos. 1 to 3.