O.P. Saxena, J. - (1.) By this petition under Article 226 of the Constitution of India, the Petitioners have prayed for a writ of habeas corpus directing the opposite parties to produce the Petitioners before the Court, and thereafter the Petitioners be set at liberty.
(2.) Km. Rubi, aged about 8 years, Rustam, aged about 6 years, and Km. Rosi, aged about 2 1/2 years, have filed this petition through their mother and natural guardian, Smt. Ishrat Banc.
(3.) Opposite party No. 1, Hayat Mohammad is the grand -father of the Petitioners, opposite party No. 2, Smt. Khairunnisan is the second wife of opposite party No. 1. Opposite party Nos. 3. 4 and 5, namely Rafiq Ahmad, Mohammad Ayub and Mohammad Yaqub, are the sons of opposite party No. 1.;