Smt.Akanksha vs The State Of U.P.Throu Its ...
2013 Latest Caselaw 1613 ALL

Citation : 2013 Latest Caselaw 1613 ALL
Judgement Date : 2 May, 2013

Allahabad High Court

Smt.Akanksha vs The State Of U.P.Throu Its ... on 2 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 153 of 2013
 

 
Petitioner :- Smt.Akanksha
 
Respondent :- The State Of U.P.Throu Its Prin.Secy.Deptt.Of Home Lko.& Ors
 
Petitioner Counsel :- A.N.Mishra,Sarvesh Kumar Shukla
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been pointed out that although Smt. Akansha, the alleged detenue, is married to the deponent Sri Vibhuti Kumar, yet against the wishes of Akansha, Sri Devendra Kumar, respondent no.4, father of the petitioner, has detained her, because he was not happy with the marriage alliance. The marriage is inter-caste.

Issue notice to respondent no.4 through the Chief Judicial Magistrate, Lucknow, returnable on 14.5.2013.

Respondent no.4 is directed to produce Smt. Akansha, the alleged detenue in court on the next date of listing.

State is also directed to ensure compliance of this order.

Order Date :- 2.5.2013

A.Nigam