DEVENDRA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ravi Nandan, learned counsel for the petitioner and Mr. Rajesh Kumar, learned counsel for the respondent nos. 7 and 8.

(2.) Respondent No.9 Priya Rani has also joined the Court proceedings being held through video conferencing from the Chamber of Mr. Rajesh Kumar, learned counsel appearing for respondent nos. 7 and 8.

(3.) The petitioner has filed the present application for issuance of a writ in the nature of habeas corpus for directing the respondent nos. 1 to 6 to produce respondent no.9 before the Court as well as for her release.