AJAI LAMBA,J. - (1.) This petition seeks issuance of a writ in the nature of habeas corpus directing respondent No.4 to produce the detenue petitioner and set her at liberty as per her own wish. The petition also seeks issuance of a writ in the nature of certiorari quashing order dated 22.12.2018 passed in First Information Report No. 305 of 2018 under Sections 363, 366 Indian Penal Code, Police Station Sidhauli, District Sitapur.
(2.) We have heard learned counsel for the petitioner and learned counsel for the State, Ms. Nand Prabha Shukla. We have gone through the contents of the impugned First Information Report.
(3.) Order dated 21st January, 2019 notices the gist of the issue raised by the petitioner. The order rads a under:- "1. This petition seeks issuance of a writ in the nature of habeas corpus directing respondent No. 4 to produce the detenue petitioner and set her at liberty as per her own wish. The petition also seeks a writ in the nature of certiorari quashing order dated 22.l2.2018 passed in First Information Report No.305/2018 under Sections 363, 366 I.P.C., P.S. Sidhauli, district Sitapur. 2. We have heard learned counsel for the petitioner and learned counsel for the State. 3. We hereby direct respondent No.4 to produce the petitioner in Court. 4. Let respondent No.5 be served through Station House Officer, P.S. Sidhauli, district Sitapur. Respondent No.5 is also directed to remain present in Court. The deponent shall also remain present. 5. List on 4.2.2019." ;