Fariya vs State Of U.P. Thru Home Secy. And 2 ...
2014 Latest Caselaw 9792 ALL

Citation : 2014 Latest Caselaw 9792 ALL
Judgement Date : 10 December, 2014

Allahabad High Court

Fariya vs State Of U.P. Thru Home Secy. And 2 ... on 10 December, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 57330 of 2014
 

 
Petitioner :- Fariya
 
Respondent :- State Of U.P. Thru Home Secy. And 2 Others
 
Counsel for Petitioner :- Om Narayan Pandey
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for petitioner.

Learned counsel for petitioner contended that respondent no.3 has expired. Notice to respondent no.3 has been returned with endorsement that respondent no.3 is dead. Learned counsel for petitioner further contended that now corpus has been passed over to custody to father of corpus Mohd. Ismaile.

Learned counsel for petitioner is granted a week time to move impleadment applicaiton, if he desires.

List in the next cause list.

Order Date :- 10.12.2014

Download the LatestLaws.com Mobile App