PRAHLAD Vs. STATE OF U P

JUDGEMENT

(1.) PRESENT writ petition has been filed under Article 226 of the Constitution of India by petitioner Prahlad for himself as well as on behalf of Km. Madhu @ Sapna and Aman with prayer to issue a writ, order or direction in the nature of mandamus directing the respondent no.4 to produce petitioner nos.2 and 3 before this Court and to set them free from illegal custody of respondent no.4.

(2.) SHRI B.K. Singh Raghuvanshi and Shri Prakash Chandra Tripathi appeared for petitioners. Learned A.G.A. appeared for respondent nos. 1 to 3. None appeared for respondent no. 4 even after list was revised.

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