Smt. Reetu Pal & Another vs State Of U.P. & 3 Others
2013 Latest Caselaw 5361 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 45743 of 2013
 

 
Petitioner :- Smt. Reetu Pal & Another
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Shambhavi Nandan,Ankaj Kumar Rai
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

The instant habeas corpus petition has been filed by Manoj Kumar Pal, for the custody of his wife, Smt. Reetu Pal and his son, Avi, who are said to be in the custody of respondent no.3 and 4, who are the parents of the petitioner no.1.

It is submitted that the marriage of the petitioner was solemnized with Reetu Pal  in the year 2010 and out of their wedlock a male child has o borne in  the year 2011. The petitioner's wife and his infant son are in illegal detention of the respondent no.4.

     Looking to the facts and circumstances, let the notices be issued to the respondent no.3 and 4, to enable them to  file counter affidavit within four weeks. The respondent no.3 & 4 are directed to produce the corpus, Smt. Reetu Pal and Avi before this Court on 7th October, 2013. Learned AGA may also file counter affidavit in the meantime.

    List this case on 7th October, 2013 before the appropriate Bench. On the aforesaid date, Manoj Kumar Pal shall hand over a sum of Rs. 10,000/- drawn in favour of Smt. Reetu Pal . In case of default of payment by Manoj Kumar Pal  to the corpus, the petition shall stand dismissed and coercive steps shall be taken for recovery of said amount.

Order Date :- 3.9.2013

Mustaqeem.