Braj Lal Thru.Aneeta Devi Misra vs State Of U.P.
2011 Latest Caselaw 6537 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 
Case :- HABEAS CORPUS No. - 794 of 2011
 
Petitioner :- Braj Lal Thru.Aneeta Devi Misra
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Telegram
 
Respondent Counsel :- Govt. Advocate
 
Along with
 
Case :- HABEAS CORPUS No. - 804 of 2011
 
Petitioner :- Braj Lal Misra
 
Respondent :- State Of U.P. Thru. Secy. Home U.P. Shasan Lucknow & Ors
 
Petitioner Counsel :- Diwakar Singh
 
Respondent Counsel :- Govt. Advocate
 
Along with
 

 
Case :- HABEAS CORPUS No. - 810 of 2011
 
Petitioner :- Braj Lal
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Telegram
 
Respondent Counsel :- Govt Advocate
 
Hon'ble Abdul Mateen,J.

Hon'ble Virendra Kumar Dixit,J.

As these three habeas corpus petitions have been filed on behalf of one and the same petitioner-Braj Lal, as such, they are being taken up together and decided by this commons order.

Heard learned counsel for the petitioner and the learned Additional Government Advocate.

Allegations levelled in the petitions are that son of Smt. Aneeta Devi, namely, Braj Lal had been lifted by police personnel, who were in plain dress, from her house on 11.12.2011 at 5.00 a.m.

Shri Diwakar Singh, learned counsel for the petitioner,  states that  in case crime no. 187 of 2011, under Section 406 IPC, police station Sikandra, District Ramabai Nagar Braj Lal is said to have been arrested on 15.12.2011 and after being produced before the Magistrate concerned has been remanded in judicial  custody.

In view of the above, these petitions have rendered infructuous. They are dismissed accordingly.

Order Date :- 16.12.2011

Chauhan/-