Smt.Rani vs State Of U.P.Throu ...
2013 Latest Caselaw 2110 ALL

Citation : 2013 Latest Caselaw 2110 ALL
Judgement Date : 14 May, 2013

Allahabad High Court

Smt.Rani vs State Of U.P.Throu ... on 14 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 167 of 2013
 

 
Petitioner :- Smt.Rani
 
Respondent :- State Of U.P.Throu Prin.Secy.Home Civil Sectt.Lko.& Ors.
 
Petitioner Counsel :- Manoj Kumar Singh,Ganga Ram
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been asserted that the deponent got married to the petitioner against the wishes of respondent no.3, i.e. father of the petitioner.

The petitioner is being kept in illegal confinement.

Issue notice to respondent no.3 through the Chief Judicial Magistrate, Sitapur, returnable on 21.5.2013.

Respondent no.3 is directed to produce the petitioner in court on the next date of listing. He himself shall remain present on the said date.

State is directed to ensure compliance through the officials of Police Station Machhrehta, District Sitapur.

Order Date :- 14.5.2013

A.Nigam

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