HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- HABEAS CORPUS No. - 407 of 2015 Petitioner :- Smt. Pragya Thru Husband Atul Kumar Dixit Respondent :- State Of U.P.Thru Prin.Secy.Home Deptt.Lko.And Anr. Counsel for Petitioner :- Manzar Ali Khan 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 party no. 2 directing to him that he will produce the alleged detenue Smt. Pragya before this Court on 27.1.2016.
List on 27.1.2016.
It is directed that the husband of the corpus Atul Kumar Dixit shall deposit a sum of Rs. 20,000/- by way of bank draft drawn in favour of petitioner, Smt. Pragya within 10 days from today in 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 :- 17.12.2015 A.