HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- HABEAS CORPUS No. - 393 of 2015 Petitioner :- Raj Kumari Thru Her Husband Khunnu Respondent :- State Of U.P.Thru Prin.Secy.Home Civil Sectt.Lko.And Ors. Counsel for Petitioner :- Sharvan Kumar Pandey Counsel for Respondent :- Govt.Advocate Hon'ble Bachchoo Lal,J.
Heard learned counsel for the petitioner and learned A.G.A. for the State and perused the record.
Learned A.G.A has accepted notice on behalf of the opposite parties no.1 to 3.
Issue notice to the opposite party no. 4 directing to him that he will produce the alleged detenue Smt. Raj Kumari before this Court on 18.1.2016.
List on 18.1.2016.
It is directed that the husband of the corpus Khunnu shall deposit a sum of Rs. 15,000/- by way of bank draft drawn in favour of petitioner, Smt. Raj Kumari within 10 days from today with the office of Senior Registrar of this Court.
In case, the amount is not deposited, the notice shall not be issued and the same shall be issued only when the said amount is deposited in compliance of this order within 10 days.
Order Date :- 9.12.2015 A.