Prakhar & Another vs State Of U.P. & Others
2014 Latest Caselaw 7510 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 73087 of 2011
 

 
Petitioner :- Prakhar & Another
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Shri Ram Rawat,Giri Ram Rawat,In Person
 
Counsel for Respondent :- Govt. Advocate,Amit Misra
 

 
Hon'ble Akhtar Husain Khan,J.

Supplementary affidavit and supplementary counter affidavit filed today which are taken on record.

Heard learned counsel for the petitioners as well as respondent no.5.

Learned counsel for respondent no.5 contended that minor sons, who are  petitioner nos.1 and 2  were produced before Hon'ble Bharat Bhushan, J, who has passed order dated  27.5.2014 after hearing the minor sons.

I have perused order dated 27.5.2014 passed by Hon'ble Bharat Bhushan, J.

Order dated 27.5.2014 shows that  Hon'ble Bharat Bhushan, J, has passed this order after hearing minor sons, who are petitioner nos. 1 and 2 of this writ petition. Therefore, this is a part heard case and should be placed before Hon'ble Bharat Bhushan, J.

Let the record be placed  before Hon'ble Bharat Bhushan, J, if possible  on 29.10.2014, after obtaining nomination from Hon'ble The Chief Justice.

Order Date :- 13.10.2014

RU