- (1.) Heard learned counsel for the petitioner, Sri R.K.Mishra, Senior Advocate, assisted by Sri J.P.Mishra, learned counsel for respondent no.1-Union of India and learned A.G.A. for respondents no.2, 3 and 4.
(2.) With the consent of learned counsel for the parties, this writ petition is being finally disposed of at the admission stage.
(3.) The petitioner Wajid Ali has filed this writ petition with a prayer to issue a writ, order or direction in the nature of Habeas Corpus directing respondent no.3-District Magistrate, Moradabad to set the petitioner at liberty by setting aside the order dated 30.10.2015 passed by respondent no.3 (Annexure 1 to the writ petition).;