Upendra Nath Pandey And Anr. vs State Of U.P. And 4 Others
2014 Latest Caselaw 7546 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 12094 of 2014
 

 
Petitioner :- Upendra Nath Pandey And Anr.
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Pramod Kumar Srivastava,Ajay Kumar,Manav Chaurasia,R.K. Shukla
 
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 to 4. None appeared for respondent no.5.

S.I.  Vishnu Prakash Sharma appeared for respondent no.4 and submitted  report that corpus is not available on the address given.

In view of above report, respondent nos. 2, 3 and 4 are directed to  search of corpus and to produce before this Court on the next date of listing. 

Learned counsel for petitioners shall also find out whereabouts of corpus and shall assist respondent nos. 2 to 4 in search of corpus.

List on 9.12.2014 for hearing.

Let copy of this order  be given to the learned A.G.A.  for necessary compliance.

Affidavit shall be filed  on behalf of respondent nos.3 before Court showing steps taken  for recovery of corpus.     

Order Date :- 14.10.2014

RU