DIKSHA KUMARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Amit Pandey, Advocate alongwith Shri Bisunbablu Mishra, learned counsel for the petitioner, Shri Yyomesh Chandra Shukla, learned counsel for the opposite parties no. 4 to 7, Shri Diwakar Singh and Shri Hari Shanker Bajpai, learned Additional Government Advocates for the opposite parties 1 to 3 and perused the record.

(2.) The present Habeas Corpus Writ Petition has been filed by petitioner-Smt. Sulekha Devi, who is maternal grand mother (Nani) of detenue Diksha Kumari @ Chutki, with the following prayer :-

(3.) In compliance of this Court's order dtd. 27/3/2023 petitioner, Sulekha Devi, (maternal grand mother of the detenue), opposite party 4-Vijay Modi, opposite party no.5-Reena Modi, opposite party no.6-Pankaj alias Bittu and opposite party no.7-Ankita Devi alongwith detenue Diksha Kumari @ Chutki are present in person before this Court. They have been identified by their respective counsels.