- (1.) This petition seeks issuance of a writ in the nature of CERTIORARI quashing order dated 7.1.2015 passed by Additional Chief Judicial Magistrate IIIrd, bearing Case Crime No.-510 of 2014 under Sections 363/366 of the Indian Penal Code, Police Station Kasimpur, district Hardoi.
(2.) This petition also seeks issuance of a writ in the nature of Habeas Corpus directing respondent no.-4 (Superintendent, Nari Niketan, Parag Narain Road, Lucknow) to release the petitioner.
(3.) Mother of the petitioner (respondent no.-3) has been served twice, however, has not put in appearance, either in person or through her Counsel.;