MAYANK DHAKAD Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Upon praecipe, the matter is listed under the caption "production".

(2.) Heard learned counsel for the respective parties.

(3.) This writ of hebeas corpus has been filed by the Petitioner seeking relief of his father viz. Arvindkumar Dhakad, who has been arrested by Respondent Nos. 1 and 2, under Exhibit A on 27th August, 2019.