Smt. Yogita Sharma vs Shri Surendra Pal Sharma And ...
2013 Latest Caselaw 775 ALL

Citation : 2013 Latest Caselaw 775 ALL
Judgement Date : 11 April, 2013

Allahabad High Court

Smt. Yogita Sharma vs Shri Surendra Pal Sharma And ... on 11 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 97 of 2013
 

 
Petitioner :- Smt. Yogita Sharma
 
Respondent :- Shri Surendra Pal Sharma And Another
 
Petitioner Counsel :- Kapil Kumar Bhargava,Mrs.Kamini Ojha
 

 
Hon'ble Ajai Lamba,J.

This petition for issuance of a writ in the nature of habeas corpus has been filed in context of Smt. Yogita Sharma, who is said to be wife of the deponent Anshu Kumar.

Allegedly Smt. Yogita Sharma is being illegally detained by respondent no.2, mother of Smt. Yogita Sharma.

Issue notice to respondent no.2 through the Chief Judicial Magistrate, Firozabad (U.P.), returnable on 18.4.2013.

Respondent no.2 is directed to produce Smt. Yogita Sharma in court on the next date of listing.

State is directed to ensure compliance of this order.

List on 18.4.2013.

Let a copy of this petition be given to Sri S.N. Tilhari, learned Government Advocate, within an hour.

Order Date :- 11.4.2013

A.Nigam

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Smt. Yogita Sharma vs Shri Surendra Pal Sharma And ...
2013 Latest Caselaw 775 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Smt. Yogita Sharma vs Shri Surendra Pal Sharma And ...2013 Latest Caselaw 775 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Smt. Yogita Sharma vs Shri Surendra Pal Sharma And ...
2013 Latest Caselaw 775 ALL