Wafa Abbas And Another vs Mr. Amir Abbas Rizvi And Another
2013 Latest Caselaw 1580 ALL

Citation : 2013 Latest Caselaw 1580 ALL
Judgement Date : 1 May, 2013

Allahabad High Court

Wafa Abbas And Another vs Mr. Amir Abbas Rizvi And Another on 1 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 151 of 2013
 

 
Petitioner :- Wafa Abbas And Another
 
Respondent :- Mr. Amir Abbas Rizvi And Another
 
Petitioner Counsel :- Yashovardhan Swarup,Desh Deepak Singh,Rajesh Kumar Paney,Yogesh Kr.Awasthi
 
Respondent Counsel :- Govt.Advocate
 
Hon'ble Ajai Lamba,J.

1. It has been contended that the alleged detenues Wafa Abbas aged about 3 years, son of the deponent, has been forcibly taken away by the, respondent no.1. It would not be in the interest of the child to stay away from the mother on account of the age of the child.

2. Issue notice to respondent no.1 through the Chief Judicial Magistrate, Barabanki, returnable on 14.5.2013.

3. Respondent no.1 is directed to produce the alleged detenue Wafa Abbas, the son, in court on the next date of listing. 4. State is also directed to ensure compliance.

Order Date :- 1.5.2013

A.Nigam