Abhishek Kumar Sharma And Anr. vs State Of U.P. And 2 Others
2014 Latest Caselaw 9194 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 38862 of 2014
 

 
Petitioner :- Abhishek Kumar Sharma And Anr.
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Sharad Chandra Singh,Satish Chandra Singh
 
Counsel for Respondent :- Govt. Advocate,R.C. Pal
 

 
Hon'ble Akhtar Husain Khan,J.

Counter affidavit filed today on behalf of respondent no.3 is taken on record. 

Learned counsel for petitioners appeared. Learned A.G.A. appeared  for respondent nos. 1 and 2.

Rejoinder affidavit may be filed within two weeks.

List on 8.12.2014 for hearing.

Learned counsel for respondent no.3 admitted that corpus is in his custody. He wants to handover custody of corpus to his father petitioner no.2 Mohit Kumar Sharma.

Learned counsel for petitioners informed the Court that petitioner no.2 Mohit Kumar Sharma father of corpus Abhishek Kumar Sharma is ready and willing to hand over custody of corpus before this Court.

In view of above, it is directed that respondent no.3 shall appear in person alognwith corpus before this Court on date fixed. The petitioner no.2 Mohit Kumar Sharma shall  also remain present before this Court on date fixed to take over custody of corpus.    

Order Date :- 26.11.2014

RU