- (1.) It is often said that "one realizes the value of liberty only when he/she is deprived of it".
(2.) Smt. Seema Devi through her husband Chhote Lal has approached this court for issuance of a writ in the nature of habeas corpus directing respondent nos.2 and 3 (Superintendent of Police, District Unnao and Station House Officer, Police Station Bihar, District Unnao) to release her from wrongful and illegal detention/confinement.
(3.) The facts in brief are required to be considered before we consider the prayer made on behalf of the petitioner.;