- (1.) PRESENT writ petition for habeas corpus has been filed by petitioners Km. Neetu Yadav and Lal Bahadur under Article 226 of the Constitution of India.
(2.) I have heard learned counsel for the petitioners as well as learned AGA and learned counsel for opposite party nos. 4 and 5.
(3.) IT is contended by learned counsel for petitioners that petitioner no. 1 Km. Neetu Yadav is minor girl and she has been wrongfully detained by opposite party nos. 4 and 5 against her wishes. Counter affidavit has been filed on behalf of opposite party nos. 4 and 5 Sablu Yadav and Bhola Yadav in which it has been alleged that Crime No. 74 of 2013, under Sections 363, 366 I.P.C. was registered in police station Shivpur, District Varanasi on report of present petitioner no. 2 against present opposite party no. 4 and one Ram Sewak whereupon petitioner no. 1 as well as opposite party no. 4 filed joint writ petition no. 16427 of 2013 before Division Bench of this Court in which an interim order was passed by Division Bench of this Court. In compliance of order passed by Division Bench opposite party no. 4 has deposited money and petitioner no. 1 appeared before C.J.M., who got medical examination of petitioner no. 1 and recorded her statement under Section 164 Cr.P.C. Copy of order dated 30.8.2013 passed by Division Bench of this Court in aforesaid writ petition no. 16427 of 2013 Smt. Neetu Yadav and another vs. State of U.P. and three others have been filed along with counter affidavit.;