Rishi Kumar And Anr. vs State Of U.P. And 8 Others
2014 Latest Caselaw 7569 ALL

Citation : 2014 Latest Caselaw 7569 ALL
Judgement Date : 14 October, 2014

Allahabad High Court

Rishi Kumar And Anr. vs State Of U.P. And 8 Others on 14 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 52629 of 2013
 

 
Petitioner :- Rishi Kumar And Anr.
 
Respondent :- State Of U.P. And 8 Others
 
Counsel for Petitioner :- Ajendra Kumar,K.D. Awasthi
 
Counsel for Respondent :- Govt. Advocate,Nitinjay Pandey
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioners appeared. Learned A.G.A. appeared for respondent nos. 1 and 2. Shri Nitinjay Pandey appeared for respondent nos. 4 to 9.

S.I. Parveen Yadav appeared and informed the Court that Sub Inspector Sher Singh Yadav has not come today because he has suffered injuries in an accident.

Learned counsel for petitioners contended that custody of minor child Rishi Kumar has been given to him and he did not press custody of Smt. Chandani.

In view of above statement of learned counsel for petitioners, present writ petition is disposed off finally. Personal attendance of S.I. Sher Singh Yadav is not required.

Order Date :- 14.10.2014