Ashwani Kumar And 3 Others vs State Of U.P. And 4 Others
2014 Latest Caselaw 8835 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 61571 of 2014
 

 
Petitioner :- Ashwani Kumar And 3 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Kamal Dev Rai
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned A.G.A. has accepted notice on behalf of respondent nos. 1 to 3.

Heard learned counsel for the petitioners as well as learned A.G.A. and perused petition.

Issue notice to respondent nos. 4 and 5 with direction to produce corpus before the Court on date fixed, provided the petitioners deposit Rs.10,000/- as security in the name of Registrar General of this Court which shall be forfeited to pay as cost to respondents, if the contention made in petition regarding wrongful confinement of corpus is found false.

Counter affidavit  may be filed without four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List on 11.2.2015. 

Petitioners shall deposit said amount of security within ten days, thereafter, notices shall be issued to respondent nos. 4 and 5 as ordered above. 

Order Date :- 19.11.2014

RU