HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- HABEAS CORPUS No. - 334 of 2015 Petitioner :- Maya Devi Thru Her Husband Sri Ajaya Singh Respondent :- Vijay Raj Alias Vijay Pal And Ors. Counsel for Petitioner :- Omkar Nath Mishra,Saurabh Singh,Shailendra Kumar Kanchan 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.4.
Issue notice to the opposite party no. 1 to 3 directing to them that they will produce the alleged detenue Smt. Maya Devi before this Court on 20.11.2015.
List on 20.11.2015.
It is directed that the husband of the corpus Sri Ajaya Singh shall deposit a sum of Rs. 25,000/- by way of bank draft drawn in favour of petitioner, Smt. Maya Devi within 15 days from today with the office of Senior Registrar of this Court.
It 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 15 days.
Order Date :- 15.10.2015 A.