Smt. Ravita & Another vs State Of U.P. & Others
2012 Latest Caselaw 5595 ALL

Citation : 2012 Latest Caselaw 5595 ALL
Judgement Date : 9 November, 2012

Allahabad High Court

Smt. Ravita & Another vs State Of U.P. & Others on 9 November, 2012

Bench: Ravindra Singh, Anil Kumar Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 59258 of 2012
 

 
Petitioner :- Smt. Ravita & Another
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Vivek Kumar Singh,Ajay Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Anil Kumar Agarwal,J.

Heard the learned counsel for the petitioner and the learned A.G.A.

It is submitted that Km. Ravita has been sent to Nari Niketan by the A.C.J.M. Baghpat, her detention is illegal.

The learned A.G.A. prays for and is granted three weeks time to file counter affidavit.

Issue notice to respondent no. 3 through the C.J.M. Baghpat returnable within a period of three weeks from today mentioning therein that he shall appear before this court on 4.12.2012.

List on 4.12.2012.

Order Date :- 9.11.2012

N.A.

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