AKSHATA Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Subhash Chandra Dhashana, Advocate, has filed his Vakalantnama on behalf of respondent is taken on record.

(2.) Heard Dr. E. Ravishankar and Smt. Veena Ravishankar, who appeared in person, along with their counsel Sri Ram Raj, Sri Pramod Kumar Punhani and Sri Subhash Chandra Dhashana.

(3.) This appeal arises from the order of the learned Single Judge dated 25.2.2014 in Habeas Corpus No. 25 of 2014.