Smt. Manchan Throu Her Husband ... vs State Of U.P.Throu Secy. Home ...
2013 Latest Caselaw 830 ALL

Citation : 2013 Latest Caselaw 830 ALL
Judgement Date : 12 April, 2013

Allahabad High Court

Smt. Manchan Throu Her Husband ... vs State Of U.P.Throu Secy. Home ... on 12 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 125 of 2013
 

 
Petitioner :- Smt. Manchan Throu Her Husband Vijay Kumar
 
Respondent :- State Of U.P.Throu Secy. Home Civil Sectt.Lko.And Another
 
Petitioner Counsel :- Mukesh Kumar Tewari
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been pleaded that the petitioner is married to the deponent. Marriage has not been accepted by father of the petitioner, i.e. respondent no.2 and, therefore, the petitioner has been illegally detained by her her father, respondent no.2.

Issue notice to respondent no.2 through the Chief Judicial Magistrate, Barabanki, returnable on 19.4.2013.

Respondent no.2 is directed to produce Smt. Manchan, the alleged detenue, on the next date of listing.

State is also directed to ensure compliance of this order.

Order Date :- 12.4.2013

A.Nigam

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Smt. Manchan Throu Her Husband ... vs State Of U.P.Throu Secy. Home ...
2013 Latest Caselaw 830 ALL

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Smt. Manchan Throu Her Husband ... vs State Of U.P.Throu Secy. Home ...
2013 Latest Caselaw 830 ALL