Smt. Prema Devi vs State Of ...
2013 Latest Caselaw 768 ALL

Citation : 2013 Latest Caselaw 768 ALL
Judgement Date : 11 April, 2013

Allahabad High Court

Smt. Prema Devi vs State Of ... on 11 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 114 of 2013
 

 
Petitioner :- Smt. Prema Devi
 
Respondent :- State Of U.P.Throu.Secy.Deptt.Of Home Civil Sectt.Lko.& Ors.
 
Petitioner Counsel :- Upendra Prakash Pathak
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

The respondent no.4 has been served through State and also through the Chief Judicial Magistrate, Barabanki, yet neither respondent no.4 has appeared nor the alleged detenue Smt. Prema Devi has been produced in court.

Let bailable warrant be issued to produce respondent no.4 in court through the Chief Judicial Magistrate, Barabanki.

Respondent no.4 is directed to appear in court alongwith Smt. Prema Devi on 22.4.2013.

List on 22.4.2013.

State is directed to ensure compliance of this order.

Order Date :- 11.4.2013

A.Nigam

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