AKHTAR HUSAIN KHAN, J. - (1.) PRESENT Habeas Corpus Writ Petition has been filed by petitioner no.1 Smt. Seema Borar for herself as well as on behalf of her minor son petitioner no.2 Samar Borar under Article 226 of the Constitution of India with prayer to direct the respondents to produce petitioner no.2 before this court and to hand over the custody of petitioner no.2 to her.
(2.) LEARNED counsel Sri Rajiv Choudhury appeared for petitioners. Learned A.G.A. appeared for respondents no.1 and 2. Learned counsel Sri P.K. Singh appeared for respondents no.3 to 8.
(3.) AFFIDAVITS have already been exchanged between the parties. I have heard learned counsel for the parties and gone through petition as well as affidavits filed by parties.;