Smt. Rameshwari Singh Thru ... vs State Of U.P.Thru Prin.Secy.Home ...

Citation : 2015 Latest Caselaw 5532 ALL
Judgement Date : 17 December, 2015

Allahabad High Court
Smt. Rameshwari Singh Thru ... vs State Of U.P.Thru Prin.Secy.Home ... on 17 December, 2015
Bench: Bachchoo Lal



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 406 of 2015
 

 
Petitioner :- Smt. Rameshwari Singh Thru (Husband) Sri Bansh Bahadur Singh
 
Respondent :- State Of U.P.Thru Prin.Secy.Home Deptt.Lko.And Ors.
 
Counsel for Petitioner :- Rahul Singh Rana
 
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 party no.1.

Issue notice to the opposite parties no. 2 and 3 directing to them that they will produce the alleged detenue Smt. Rameshwari Singh before this Court on 25.1.2016.

List on 25.1.2016.

Order Date :- 17.12.2015 A.