NAVEEN KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Rajni Ojha, learned counsel for the petitioner, Sri Sudhir Mehrotra, learned Special Counsel of High Court and Sri Vikas Sahai, learned A.G.A. for the State.

(2.) This writ petition has been filed with the prayer to direct the respondents to produce the corpus of detenue namely, Naveen Kumar i.e. petitioner before this Court.

(3.) It has been contended by the learned counsel for the petitioner that the petitioner was arrested on 7.8.2015 and thereafter remand was granted on 8.8.2015 by the Magistrate concerned. He submits that the said remand order was a cyclostyle and subsequently, on 21.8.2015 further remand was granted through video conferencing.