Tariq Anwar And Anr. Thru (Father) ... vs The State Of U.P
2012 Latest Caselaw 2314 ALL

Citation : 2012 Latest Caselaw 2314 ALL
Judgement Date : 29 May, 2012

Allahabad High Court

Tariq Anwar And Anr. Thru (Father) ... vs The State Of U.P on 29 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- HABEAS CORPUS No. - 225 of 2012
 

 
Petitioner :- Tariq Anwar And Anr. Thru (Father) Mohd. Shamshad Ahmad
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Fax
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

This case has been registered on the basis of telegram sent by one Mohd. Shamshad Ahmad alleging therein that his son Tariq Anwar has been taken away by the police without any reason.

Petition is dismissed.

However, it is open to the petitioner to approach learned magistrate concerned for redressal of his grievance.

Order Date :- 29.5.2012

S. Kumar

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