Mariya Fatima And Anr. vs State Of U.P. And 5 Others
2014 Latest Caselaw 8168 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 42573 of 2014
 

 
Petitioner :- Mariya Fatima And Anr.
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Ram Raj,D.K. Maurya
 
Counsel for Respondent :- Govt. Advocate,M.S.Pandey
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioners appeared. Learned A.G.A. appeared for respondent nos. 1,  2 and 3. Shri M.S. Pandey appeared for respondent nos. 5 and 6.  Respondent no.4 did not turnout. 

Respondent nos. 2 and 3 appeared in person and filed their affidavits. The said affidavits are taken on record.

Affidavits filed by respondent nos. 2 and 3  show that  effective and proper steps are being taken to trace out  the corpus and to recover. 

Personal attendance  of respondent nos. 2 and 3 is dispensed with.  

Respondent nos.2 and 3 are granted one month further time to trace out and recover  the corpus. Corpus shall be produced before this Court on the next date fixed, failing which personal affidavit  shall be filed by respondent nos. 2 and 3 showing steps taken by police for recovery of corpus. Petitioner no.2 as well as respondent nos. 5 and 6 shall  provide all possible assistance  to respondent nos. 2 and 3 for recovery of corpus.

List on 12.12.2014 for hearing.

Let a copy of this order be given to the learned A.G.A. for compliance within two days without any charges.

Order Date :- 10.11.2014

RU