- (1.) We have heard Sri Akhilesh Singh for the petitioner; and Sri Deepak Mishra, learned A.G.A., for the State-respondents. This habeas corpus petition was filed for production of corpus-Anuradha and to set her free.
(2.) The allegations in the petition were that the corpus-Anuradha was illegally detained and ill-treated by the police, as a consequence whereof she fell ill and had to be admitted in a hospital.
(3.) On 04.07.2019, the Court directed for production of the corpus on 15.07.2019. On 15.07.2019, after considering the submissions, the Court passed a detailed order, which is extracted below:- "This habeas corpus petition has been filed on behalf of Smt. Anuradha wife of Rajesh Kumar by claiming that Anuradha, who is not an accused in any case, is being kept in illegal detention at Mahila Thana, Civil Lines, Etawah since 25.06.2019 and has not been produced before the remand Magistrate. ;