- (1.) The present special appeal is preferred challenging the judgment and order dated 17.11.2014 passed by the learned Single Judge in Habeas Corpus Writ Petition No.7548 of 2014 (Sunder Lal Jaiswal and Anr. Vs State of U. P. & Others).
(2.) By the aforesaid judgment the Habeas Corpus Writ Petition preferred by the petitioners had been dismissed.
(3.) The relief claimed by the appellant is for allowing the special appeal with costs and setting aside the judgment and order impugned aforesaid.;