Smt.Manju vs Raj Kumar And Another
2013 Latest Caselaw 1038 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 118 of 2013
 

 
Petitioner :- Smt.Manju
 
Respondent :- Raj Kumar And Another
 
Petitioner Counsel :- V.V.Tripathi,Sandhya Rani
 

 
Hon'ble Ajai Lamba,J.

Sri J.P. Singh, Inspector, Police Station Malihabad, Lucknow, is present in court and states that Manju, the alleged detenue, had gone to live with Ravi Kant alias Madan Sharma.  Few days back, she came back to Ram Pravesh, respondent no.2.

Non-cognizable report has been made by Ram Pravesh to the effect that Manju has been taken away by Ravi Kant alias Madan Sharma.

Considering peculiar facts and circumstances of the case as also depicted from order dated 9th of April, 2013, Inspector Sri J.P. Singh is directed to ensure production of Manju and Ravi Kant alias Madan Sharma on the next date of listing.

For the said purpose, Inspector Sri J.P. Singh would have the authority to operate in other police stations also, because N.C.R. has been lodged in Malihabad.

List on 26.4.2013.

Order Date :- 17.4.2013

A.Nigam