Through Madan Yadav Alias Sanjiv ... vs State
2011 Latest Caselaw 6068 ALL

Citation : 2011 Latest Caselaw 6068 ALL
Judgement Date : 23 November, 2011

Allahabad High Court

Through Madan Yadav Alias Sanjiv ... 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. - 74 of 2009
 

 
Petitioner :- Through Madan Yadav Alias Sanjiv Singh
 
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 Madan Yadav for release of Smt. Nazma. According to the counter affidavit, the FIR of this case has been registered at P.S. Betia, Biharin case crime No. 03 of 2009, under section 366A/34 IPC. Hence the present habeas corpus petition is not maintainable. The earlier habeas corpus petition filed thourh Madan Yadav has already been dismissed.

In view of the fact no further order is required in the present petition. Accordingly, the same is hereby dismissed.

Order Date :- 23.11.2011

v.k.updh.

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