Ram Pal & Ors vs State Of U.P. Thru. Secy. Deptt. Of ...
2012 Latest Caselaw 1996 ALL

Citation : 2012 Latest Caselaw 1996 ALL
Judgement Date : 21 May, 2012

Allahabad High Court

Ram Pal & Ors vs State Of U.P. Thru. Secy. Deptt. Of ... on 21 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 171 of 2012
 

 
Petitioner :- Ram Pal & Ors
 
Respondent :- State Of U.P. Thru. Secy. Deptt. Of Home & Ors.
 
Petitioner Counsel :- Pradeep Kumar Tripathi,Rama Kant Dixit
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Vide order dated 30.4.2012, this court had directed the Director General of Police, Uttar Pradesh, Lucknow, to depute an officer to enquire and submit a report.

Learned counsel for the State contends that the alleged detenues are not in illegal custody of respondent nos.2 to 5, rather, they are living in Punjab of their own free will. It has also been pointed out that the alleged detenue Rampal has given his statement to the officials to the effect that he never authorized Tribhuvan to file this petition.

Let a counter affidavit be filed.

Order Date :- 21.5.2012

A.Nigam