- (1.) SUPPLEMENTARY affidavit filed by learned counsel for the petitioner is taken on record.
(2.) HEARD learned counsel for the petitioner and learned A.G.A. for the State of U.P.
(3.) THIS Habeas Corpus writ petition has been filed with a prayer to issue a writ, order or directions in the nature of Habeas Corpus commanding the opposite parties No. 1, 2, and 3 to get the petitioner/detenue and her child released from the illegal custody/detention of opposite party no. 4, 5 and 6 and she may be set at liberty to live with her husband Vijay Patel. Learned counsel for the appellant submits that the petitioner Neelam Patel wife of next friend/husband Vijay Patal is willing to come and live with her husband but the opposite parties nos. 4, 5 and 6 are not permitting him to do so, even they are permitting the next friend/husband Vijay Patel to meet them. The petitioner Neelam Patel has also newly born baby child of one month. The next friend has bona -fide apprehension about life and liberty of her wife petitioner and their newly born baby child. In the facts and circumstances of the case, the petitioner has no any other efficacious remedy except to file this petition.;