Kajal Devi And Ors. vs The State Of U.P.Throu ...
2014 Latest Caselaw 4664 ALL

Citation : 2014 Latest Caselaw 4664 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Kajal Devi And Ors. vs The State Of U.P.Throu ... on 20 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
C.M. Application No. 77204 of 2014
 
In
 

 
Case :- MISC. BENCH No. - 4010 of 2014
 

 
Petitioner :- Kajal Devi And Ors.
 
Respondent :- The State Of U.P.Throu Prin.Secy.Home Deptt.Lko.And Ors.
 
Counsel for Petitioner :- Ajeet Kumar Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the applicants and learned A.G.A.

This application has been filed with a prayer that some more time may be granted so that the alleged kidnapped girl Km. Kajal Devi may be produced before the court of learned C.J.M. Barabanki.

Considering the submission made by learned counsel for the applicants, it is directed that in case the alleged kidnapped girl Km. Kajal Devi appears before the C.J.M. Barabanki within three days from today, the direction given in the order dated 10.7.2014 shall be extended.

Accordingly application is disposed of.

Order Date :- 20.8.2014

RPD