Ram Sumer & 5 Others vs State Of U.P. & 3 Others
2014 Latest Caselaw 9576 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 38737 of 2013
 

 
Petitioner :- Ram Sumer & 5 Others
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- U.C. Tripathi,Vinod Kumar Tripathi
 
Counsel for Respondent :- Govt. Advocate,V C Dixit
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioners appeared. Learned A.G.A. appeared for respondent nos. 1 to 3. 

Neither corpus was produced by respondent no.3 Station House Officer, Police Station Tharwai, District Allahabad in compliance of order dated 3.11.2014 nor affidavit has been filed regarding steps taken for recovery of corpus.

In view of above issue notice to respondent no.3 Station House Officer, Police Station Tharwai, District Allahabad to show cause as to why proceeding for contempt of Court should not be initiated against him.

Respondent no.2 Senior Superintendent of Police, Allahabad is directed to secure service upon respondent no.3.

Respondent no.2 Senior Superintendent of Police, Allahabad is further directed to take appropriate  steps for recovery of corpus and to produce before this Court positively on 19.12.2014.

List on 19.12.2014 for order.

Let a copy of this order be given to learned A.G.A. for securing compliance. 

Order Date :- 4.12.2014

RU