Shashi Yadav vs State Of U.P.Throu Senior ...
2013 Latest Caselaw 619 ALL

Citation : 2013 Latest Caselaw 619 ALL
Judgement Date : 9 April, 2013

Allahabad High Court

Shashi Yadav vs State Of U.P.Throu Senior ... on 9 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 77 of 2013
 

 
Petitioner :- Shashi Yadav
 
Respondent :- State Of U.P.Throu Senior Superintendent Of Police Lko.& Ors
 
Petitioner Counsel :- Pramod Kumar
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner has contended that although the detenue Shashi Yadav is married to Arjun Kumar Yadav, Shashi Yadav is being illegally detained by respondent nos.3 and 4, parents of Shashi Yadav.

Issue notice to respondent nos.3 and 4 through the Chief Judicial Magistrate, Lucknow, returnable on 17.4.2013.

Respondent nos.3 and 4 are directed to produce Shashi Yadav in court on the next date of listing.

Arjun Yadav is also directed to remain present in court on the said date.

State is directed to ensure compliance of this order.

Order Date :- 9.4.2013

A.Nigam

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