HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- HABEAS CORPUS No. - 134 of 2009 Petitioner :- Through Kanayaha Lal Gupta Respondent :- State Petitioner Counsel :- Telegram Respondent Counsel :- G.A. Hon'ble Arvind Kumar Tripathi,J.
The present Habeas Corpus Petition has been filed on telegram, sent by Kanhaiya Lal Gupta for release of his son Vishal was lifted by unkonwn persons forcibaly. on 13.02.2009 at about 10.00 a.m. In this regard a telegram was given by his father on 14.09.2009.
Learned AGA informed that counter affidavit has been filed in the present case. However, counter affidavit filed in Hebeas Corpus Petition No. 182 of 2009, is annexed along with this case. Learned AGA supplied copy of the counter affidavit. According to paragraph No. 4 of the counter affidavit, the accused Vishal was wanted and arrested in Case Crime No. 99 of 2009, under sections 615, 401 IPC and Case Crime No. 61 of 2009, under Section 4/25 Arms Act, P.S. Ashiyana, District Lucknow on 15.02.2009.
In view of the aforesaid facts, the present habeas corpus petition fails and the same is hereby dismissed.
Order Date :- 23.11.2011 v.k.updh.