Through Baba Banthara Wale vs State
2011 Latest Caselaw 6061 ALL

Citation : 2011 Latest Caselaw 6061 ALL
Judgement Date : 23 November, 2011

Allahabad High Court

Through Baba Banthara Wale vs State on 23 November, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 126 of 2009
 

 
Petitioner :- Through Baba Banthara Wale
 
Respondent :- State
 
Petitioner Counsel :- Telegram
 
Respondent Counsel :- G.A.
 

 
Hon'ble Arvind Kumar Tripathi,J.

The present Habeas Corpus Petition has been filed on telegram, sent by Baba Bantharawale with the allegation that his pupil Awatar Singh was kidnapped by some miscreants on 10.02.2009 at about 9.05 p.m. and demanding Rs. 500,000/- for his safe life. According to the counter affidavit, filed by Shyam Sundar Dixit, S.I. of P.S. Palia, District Kheri, stated that the petitioner Avtar Singh is residing safely at his residence of Gurudwara Nanak Sagar, P.S. Palia, District-Kheri. Hence the present habeas corpus petition is not maintainable and is accordingly dismissed.

Order Date :- 23.11.2011

v.k.updh.

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