Pravesh Kumar Soni And Another vs State Of U.P. Thru Secy. And 4 ...
2014 Latest Caselaw 8822 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 61573 of 2014
 

 
Petitioner :- Pravesh Kumar Soni And Another
 
Respondent :- State Of U.P. Thru Secy. And 4 Others
 
Counsel for Petitioner :- Ashok Kumar Srivastava
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for petitioners and perused petition.

In this writ petition prayer has been made that respondent no.5 Adhik Shika, Nari Niketan, Varanasi should be directed to  produce corpus Ansuiya before this Court and to set her at liberty.

Averment made in affidavit filed alongwith  petition shows that corpus has been detained in Nari Niketan vide order dated 17.2.2014 passed by Cheif Judicial Magistrate, Sonbhadra.

Only writ of habeas corpus against private custody is cognizable  by Single Judge Bench and writ of habeas corpus against government custody is cognizable by Division Bench.

In view of above, this petition should be heard  by Division Bench.

Put up before appropraite Bench as fresh on 24.11.2014.       

Order Date :- 19.11.2014

RU