Smt. Soni @ Rekha And Anr. vs State Of U.P. And 4 Others
2014 Latest Caselaw 7311 ALL

Citation : 2014 Latest Caselaw 7311 ALL
Judgement Date : 8 October, 2014

Allahabad High Court

Smt. Soni @ Rekha And Anr. vs State Of U.P. And 4 Others on 8 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 11312 of 2014
 

 
Petitioner :- Smt. Soni @ Rekha And Anr.
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ved Prakash Pandey,Ashutosh Shukla
 
Counsel for Respondent :- Govt. Advocate,Jitendra Pratap Singh
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioners appeared. Learned A.G.A. appeared for opposite party nos. 1, 2 and 3.

Heard both parties.

Opposite party no.3 is directed to file report of investigation of Case Crime No.62 of 2012, under sections 364 and 506 I.P.C., Police Station Lanka, District Varanasi as well as recovery of abductive, who is corpus of present writ petition. Status report shall be filed through affidavit by opposite party no.3 within three weeks from today.

List on 11.11.2014.

Office is directed to supply a copy of this order to the learned A.G.A. by tomorrow for necessary compliance.

Order Date :- 8.10.2014

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Smt. Soni @ Rekha And Anr. vs State Of U.P. And 4 Others
2014 Latest Caselaw 7311 ALL

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Smt. Soni @ Rekha And Anr. vs State Of U.P. And 4 Others2014 Latest Caselaw 7311 ALL

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Smt. Soni @ Rekha And Anr. vs State Of U.P. And 4 Others
2014 Latest Caselaw 7311 ALL