Yogendra Kumar Srivastava,J. - (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard Sri Phool Chandra, learned counsel for the petitioners and Sri Vinod Kant, learned Additional Advocate General, appearing alongwith Ms. Akansha Gaur, learned counsel for the State respondents.
(3.) The present petition for a writ of habeas corpus has been filed with an assertion that petitioner nos. 2 and 3 (stated to be minor children of petitioner no. 1 of age about 8 years and 3 years, respectively) have been detained by the respondent nos. 4 and 5 (maternal grandparents of the minor children).;