Mohd. Khalid And Anr. vs State Of U.P. And 2 Others
2014 Latest Caselaw 7544 ALL

Citation : 2014 Latest Caselaw 7544 ALL
Judgement Date : 14 October, 2014

Allahabad High Court

Mohd. Khalid And Anr. vs State Of U.P. And 2 Others on 14 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 42153 of 2014
 

 
Petitioner :- Mohd. Khalid And Anr.
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Satish Kumar Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioners appeared. Learned A.G.A. appeared for respondent nos. 1 and 2. None appeared for respondent no.3.

Perusal of the order sheet of the last date 12.9.2014 shows that order has been passed to issue notice to respondent 4 with direction to produce corpus before this Court. Office report shows that notice has not been returned after service on respondent no.4. There are only three respondent in this writ petition.

In view of above, notice to respondent no.3 is required.

Issue notice to respondent no.3 through C.J.M. concerned.

Steps may be taken within a week.

Counter affidavit may be filed within two weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List on 5.12.2014 for hearing before appropriate Bench.

If corpus is in custody of respondent no.3, he shall produce her on the date fixed.

Order Date :- 14.10.2014