MISTY Vs. STATE OF U P

JUDGEMENT

(1.) PRESENT writ petition has been filed by petitioners under Article 226 of the Constitution of India with prayer to issue a writ, order or direction in the nature of Habeas Corpus directing the respondent no.2 to produce the corpus petitioner no.1 before this court and to pass further order as the court may deem fit under the circumstances of the case.

(2.) LEARNED counsel Mrs. Swati Agrawal appeared for petitioners. Learned A.G.A. appeared for respondents no.1 and 2. Sri S.S. Tomar, learned counsel appeared for respondent no.3.

(3.) AFFIDAVITS have been exchanged between the parties.