Savita Devi And 2 Others vs State Of U.P. And 8 Others
2014 Latest Caselaw 8144 ALL

Citation : 2014 Latest Caselaw 8144 ALL
Judgement Date : 10 November, 2014

Allahabad High Court

Savita Devi And 2 Others vs State Of U.P. And 8 Others on 10 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 36254 of 2013
 

 
Petitioner :- Savita Devi And 2 Others
 
Respondent :- State Of U.P. And 8 Others
 
Counsel for Petitioner :- Smt. Usha Srivastava,Sher Bahadur Yadav,Vinod Kumar Srivastava
 
Counsel for Respondent :- Govt. Advocate,S.M. Yadav
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioners appeared. Learned A.G.A. appeared for respondent nos. 1 to 4. None appeared for respondent nos. 5 to 9.

In petition it has been alleged by petitioners that petitioner no.1 contacted petitioner no.3 by Mobile No.09811014055 and Mobile No.08285954752 and informed petitioner no.3 that she was detained in the house of Lallla Patel but Lalla Patel has not been impleaded as party in this writ petition. Petition appears defective.

The petitioners are granted two weeks time to remove defect of petition.

List on 28.11.2014 for order.

Order Date :- 10.11.2014