Ram Devi Minor Thro.Her Father ... vs The State Of U.P.Throu The ...
2013 Latest Caselaw 176 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 111 of 2013
 

 
Petitioner :- Ram Devi Minor Thro.Her Father Natural Guardian
 
Respondent :- The State Of U.P.Throu The Secy.Home U.P.Lko.And Ors.
 
Petitioner Counsel :- Nishit Upreti,Lalit Kumar
 
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 with the plea that Ram Devi, minor daughter of Amrite Lal, has been kept in illegal custody by the respondent nos.3 to 7.

It has been pointed out that even an F.I.R. has been filed in Police Station Malihabad, District Lucknow, at Case Crime No.461 of 2012 under Sections 363/366 I.P.C.

Issue notice to respondent nos.3 to 7 through the Chief Judicial Magistrate, Lucknow, returnable on 09.4.2013.

The respondent-State is directed to apprise this court in regard to investigation conducted in the F.I.R. case.  The respondent-State is also required to ensure compliance of this order.

Order Date :- 2.4.2013

A.Nigam