Aslam Ansari vs State Of U.P. And Ors.
2013 Latest Caselaw 2076 ALL

Citation : 2013 Latest Caselaw 2076 ALL
Judgement Date : 14 May, 2013

Allahabad High Court

Aslam Ansari vs State Of U.P. And Ors. on 14 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 198 of 2013
 

 
Petitioner :- Aslam Ansari
 
Respondent :- State Of U.P. And Ors.
 
Petitioner Counsel :- Shiv Pal Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been pointed out that Firdaus has been directed to be kept in Nari Niketan. The order passed by the Magistrate to that effect is under challenge.

This petition has been filed through the husband of Firdaus.

Issue notice to respondent nos.2 and 3 through the respective Chief Judicial Magistrates, returnable on 22.5.2013.

Let Firdaus be produced by respondent no.3 in court on the said date.

State is directed to ensure compliance.

Order Date :- 14.5.2013

A.Nigam

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