LAWS(ALL)-2024-2-1

YAJUR VERMA Vs. STATE OF U.P

Decided On February 01, 2024
Yajur Verma Appellant
V/S
STATE OF U.P Respondents

JUDGEMENT

(1.) Heard Sri Anoop Trivedi, learned Senior Counsel assisted by Sri Mahesh Narain Singh, learned counsel for the petitioner, Sri Sarvesh, learned counsel for respondent no.4 and Mohd. Shoeb Khan, learned A.G.A. for the State.

(2.) This habeas corpus writ petition has been filed on behalf of minor son Yajur Verma @Jai Verma aged about four years through his father against Smt. Ashi Verma @ Hani Verma, mother of the corpus, the respondent no.4 and others.

(3.) The submissions of the petitioner in brief are as below-: