GURMEL SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Akash Mishra, learned counsel for the petitioners, Sri Rahul Asthana, learned Additional Government Advocate for the State and perused the record.

(2.) The present Habeas Corpus Writ Petition has been filed with a prayer to issue a writ, order or direction in the nature of Habeas Corpus directing the respondent no.2 to release the corpus/petitioner no.1.

(3.) The corpus, petitioner no.1 Gurmel Singh has filed the present writ petition through his son Harprit Singh, the petitioner no.2, seeking his release from District Jail, Etawah.