AJIT SINGH, J. - (1.) The present habeas corpus writ petition has been filed on behalf of corpus Chandan Vishwakarma who is said to be illegally detained by the State-respondents.
(2.) The writ petition has been filed with the following prayer : "I. Issue a writ, order or direction in the nature of Habeas Corpus directing the respondents to produce the corpus of petitioner before this Hon'ble Court and set him at liberty from illegal detention. II. issue a writ, order or direction in the nature of certiorari quashing the detention orders dated 15.8.2018 and 9.10.2018 passed by the respondents. III. issue any other suitable writ petition, order or direction, and/or to pass such other and further order which this Hon'ble Court may deem fit and proper under the circumstances of the case. IV. award the cost to the petition in favour of the petitioner."
(3.) We have heard Sri Udai Karan Saxena, learned counsel for the petitioner, Sri Jitendra Prasad Mishra, learned counsel for the Union of India and Sri Patanjali Mishra, learned A.G.A. appearing for the State.;