- (1.) WE have heard learned counsel for the parties at some length and have perused the record.
(2.) THE present Habeas Corpus writ petition has been filed by petitioner Shyam Manohar Tewari with the following prayer: "a) Issue a writ, direction or order in the nature of Habeas Corpus directing the opposite parties to produce the petitioner before this Hon'ble Court and there after set him free as the police has detained him without any wrong committed by petitioner. b)...... " At the very outset, it would be apposite to mention that during the course of arguments, it was admitted by the learned counsel for petitioner Shyam Manohar Tewari that the petitioner was bailed out by the Court of Session, Hardoi on 27.3.2014, and now he is not in the custody of the opposite parties.
(3.) THUS , it is evident that since the petitioner is not in the custody of the opposite parties, the relief prayed for stands exhausted.;