Zulekha Bano vs Munna
2013 Latest Caselaw 770 ALL

Citation : 2013 Latest Caselaw 770 ALL
Judgement Date : 11 April, 2013

Allahabad High Court

Zulekha Bano vs Munna on 11 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 95 of 2013
 

 
Petitioner :- Zulekha Bano
 
Respondent :- Munna
 
Petitioner Counsel :- Mahendra Nath Mishra
 

 
Hon'ble Ajai Lamba,J.

Sri Mohd. Usman Ghani Khan, Advocate has put in appearance for the respondent and filed his vakalatnama.

Learned counsel for the petitioner, at this stage, states that the alleged detenue is being tortured and has been given severe beatings by the respondent.

The deponent states that he shall make a deposit of Rs.20,000/-(Twenty thousand only) by 18.4.2013 with the registrar of this Court to show his bona fide as regards above recorded stand.

The Registrar is directed to accept the deposit, which shall be forefeited in case assertion on behalf of the deponent is found false.

Let the alleged detenue Zulekha Bano be produced by the respondent in court on 22.4.2013.

List on 22.4.2013.

Order Date :- 11.4.2013

A.Nigam