Kesha Fatma vs State Of U.P.Throu ...
2013 Latest Caselaw 1350 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 141 of 2013
 

 
Petitioner :- Kesha Fatma
 
Respondent :- State Of U.P.Throu Prin.Secy.Home Civil Sectt.Lko.& Ors.
 
Petitioner Counsel :- Ramakar Shukla
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J. 

This petition for issuance of a writ in the nature of habeas corpus has been filed in context of Kesha Fatma, the alleged detenue, with the plea that Kesha Fatma is being illegally detained by her father, respondent no.3. The petition has been filed through Sri Kambar Khan, husband of Kesha Fatma.

It has been asserted by learned counsel for the petitioner that no F.I.R. has been lodged nor any proceeding has been initiated before the court of law in context of the marriage of the alleged detenue Kesha Fatma with the deponent.

Issue notice to respondent no.3 through the Chief Judicial Magistrate, Jaunpur, returnable on 06.5.2013.

Respondent no.3 is directed to produce the alleged detenue in court on the next date of listing.

State is also directed to ensure compliance of this order.

Steps are to be taken within two days.

Order Date :- 25.4.2013

A.Nigam