Ramesh Sinha, J. - (1.) Heard Sri Prakash Chandra Srivastava, learned counsel for the petitioner, Sri Vikas Sahai, learned A.G.A. for the State and perused the impugned F.I.R. as well as material brought on record.
(2.) Sri Raghuraj Kishore Mishra, learned counsel for the Union of India is not present though the matter has been called out in the revised list.
(3.) The present petition has been preferred by the petitioner with the following prayer:- A. Issue a writ order or direction in the nature of Habeas Corpus directing the respondents to produce the detenue before this Hon'ble Court and set him free at liberty.B. Issue a writ order or direction which this Hon'ble Court may deem fit and proper under the circumstances of the caseC. Award the cost to the petitioners.;