DANISH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Nitin Sharma, Shri Uttam Kumar, learned counsel for petitioner and Shri Ghanshyam Kumar, learned A.G.A.-I for the State of U.P. as well as Shri Alok Ranjan Mishra, learned counsel for Union of India.

(2.) Pleadings have been exchanged between the parties and the matter is ripe for final submission. Perused the records and the written submissions advanced by respective counsels in support of their pleadings and arguments.

(3.) By filing the instant Habeas Corpus Writ Petition the petitioner is invoking the powers of Article 226 of the Constitution of India, with the prayer, to issue a writ, order or direction in the nature of Habeas Corpus directing the respondent authorities to produce the detenu-petitioner Danish son of Jameel Ahmad before this Court so that he may be set at liberty forthwith unless wanted in some other case. In addition to this a writ, order or direction in the nature of certiorari quashing the Order (No.05/J.A./N.S.A./2022) dtd. 6/9/2022 (Annexure No.7 to the writ petition) passed by the District Magistrate/Restraining Authority, Kanpur Nagar (respondent no.3) as approved by the State Government and the Advisory Board, which was later on extended from time to time.