Neeraj Tiwari, J. - (1.) Heard Sri Mahendra Pratap, learned counsel for the petitioner, Sri Jitendra Prasad Mishra, learned counsel for Union of India and learned AGA for the State.
(2.) Pleadings are exchanged. With the consent of learned counsel for the parties, the present criminal misc. writ petition is being decided finally.
(3.) The writ petition has been filed by the petitioner- Amarpal Sharma with a prayer to issue a writ, order or direction in the nature of Habeas Corpus directing the respondents to produce the corpus before this Court, set him at liberty and to quash the order dated 05.02.2018 passed by District Magistrate, Ghaziabad in exercise of powers under Section 3(2) of the National Security Act, 1980.;