SHIVAM CHAURASIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Skand Bajpai and Sri Abhyudaya Mishra, learned counsels for the petitioner as well as Shri Shiv Nath Tilahari & Shri Anurag Verma, learned Additional Government Advocates appearing on behalf of the respondents no. 1 to 5. Learned AGA states that he is also accepting notice for the respondents no. 7 to 9. Considering the question of law involved in the instant petition, notice to respondent no. 6 is dispensed with.

(2.) Learned counsels for the petitioner pray for adding the words "Writ of Habeas Corpus" in prayer Clause-A.

(3.) To the aforesaid prayer, learned AGAs have no objection.