SPARSH (MINOR) Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Akhilesh Srivastava, learned counsel for the petitioner and Shri Desh Ratan Chaudhary for private respondents no. 5 to 7 and learned A.G.A. for the State and perused the record.

(2.) The petition for Habeas Corpus has been filed by Sparsh the corpus through his father Shashank Singh @ Kunal, hereinafter referred as "Shashank", with a prayer to issue a writ, order or direction in the nature of Habeas Corpus directing the respondents to produce the corpus, boy petitioner Sparsh before the Court, in the interest of justice.

(3.) Counter and Rejoinder Affidavits have been exchanged apart from one Supplementary Affidavit filed by the petitioner.