VIJAY GOYAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned AGA for Staterespondents and perused the material on record produced by the State Government.

(2.) The above noted habeas corpus writ petition has been filed for following reliefs:-

(3.) The brief facts of the case are that on 21/10/2024 at around 5:45 PM, while the petitioner was in a car with Narendra Sharma, Respondent No. 4, he was forcibly stopped in the vehicle and unlawfully apprehended by respondent no.4. The petitioner was kept in illegal custody by Respondent No. 4 for two days.