Durgesh Nandini vs State Of U.P.Through Prin. Secy. ...
2012 Latest Caselaw 1680 ALL

Citation : 2012 Latest Caselaw 1680 ALL
Judgement Date : 14 May, 2012

Allahabad High Court

Durgesh Nandini vs State Of U.P.Through Prin. Secy. ... on 14 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 198 of 2012
 

 
Petitioner :- Durgesh Nandini
 
Respondent :- State Of U.P.Through Prin. Secy. Home Deptt. Lko.And Ors.
 
Petitioner Counsel :- Ranjana Srivastava
 
Respondent Counsel :- G.A.
 

 
Hon'ble Ajai Lamba,J.

It has been pleaded that the petitioner got married to one tinku on 12.8.2011. The marriage was registered on 23.2.2012 under the Hindu Marriage Act. petitioner is pregnant. Respondent nos.4-6 are not happy with the marriage and, therefore, have forcefully taken away the petitioner. Petitioner is being kept in illegal confinement.

Issue notice to respondent nos.4 to 6 through Station House Officer, P.S. Kotwali Nagar, District Faizabad.

It is directed that that respondent nos.4 to 6 shall remain present in Court and Durgesh Nandini shall also be produced.

List on 22.5.2012.

Order Date :- 14.5.2012

A.Nigam

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Durgesh Nandini vs State Of U.P.Through Prin. Secy. ...
2012 Latest Caselaw 1680 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Durgesh Nandini vs State Of U.P.Through Prin. Secy. ...2012 Latest Caselaw 1680 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Durgesh Nandini vs State Of U.P.Through Prin. Secy. ...
2012 Latest Caselaw 1680 ALL