- (1.) Heard Sri Sanjive Kumar Gupta, the learned counsel for the petitioners and Sri Rakesh Agrahari, learned AGA appearing for the State.
(2.) This is a habeas corpus writ petition seeking to question the continued detention of Smt. Arti at Nari Niketan, Bareilly under an order dated 25.2.2017 passed by Chief Judicial Magistrate in case crime no. 207 of 2017, U/s 363, 366 IPC, P.S. Civil Lines, District Budaun.
(3.) In this case on the date of motion, we issued a rule nisi directing that the detenue Smt. Arti detained at Nari Niketan, Bareilly be produced before us on 15.11.2017. The said order was made on 1.11.2017.;