SHIVBODH KUMAR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Vimlendu Tripathi, learned counsel for the petitioner; Shri Krishna Agarawal, learned counsel for respondent nos.1, 2 and 3 and also learned Additional Government Advocate for respondent nos.4 and 5. We have gone through the entire materials brought before us.

(2.) Pleadings have been exchanged between the parties and the matter is ripe for final submission by the respective learned counsels.

(3.) Instant Habeas Corpus Writ Petition by above named petitioner, who is invoking constitutional remedy under Article 226 of the Constitution of India, whereby the petitioner Shivbodh Kumar Mishra @ Shiv Bodh Mishra has sought the following prayer :-