HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- HABEAS CORPUS No. - 130 of 2015 Petitioner :- Smt. Jalvarsha Devi Throu Her Husband Rajesh Kumar Respondent :- State Of U.P.Throu.Prin.Secy.Home Govt.Of U.P.Lko.And Ors. Counsel for Petitioner :- Manoj Kumar Singh Counsel for Respondent :- Govt.Advocate Hon'ble Shashi Kant,J.
Heard Sri Manoj Kumar Singh, learned counsel for the petitioner and learned A.G.A. for the State of U.P.
Learned A.G.A. submits that on the basis of the instructions received that in this respect no F.I.R. has been lodged at the Police Station Kotwali Murtiha, District Bahraich, while it is found that marriage of the petitioner Smt. Jalvarsha Devi with Rajesh Kumar was registered on 18.01.2015.
In view of the above submissions and facts and circumstances of the case, production of Smt. Jalvarsha Devi is desirable before this Court.
List on 24th June, 2015.
The opposite party no. 3, S.H.O., Kotwali Murtiha, District Bahraich is directed to produce the detenue Smt. Jalvarsha Devi on 24th June, 2015 before this Court.
A copy of this order be immediately provided to learned A.G.A. for compliance on this order.
Order Date :- 12.6.2015 Monika