Km. Akanchha vs State Of U.P. And 6 Others
2014 Latest Caselaw 7805 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 40726 of 2014
 

 
Petitioner :- Km. Akanchha
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Hafeez Khan,Rajendera Prasad
 
Counsel for Respondent :- Govt. Advocate,B.D.Yadav,B.K. Pandey,V.B. Yadav
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioner appeared. Learned A.G.A. appeared for respondent nos. 1,  2 and 3.

Learned counsel Shri V. D. Yadav appeared for respondent no.7 and filed counter affidavit. The same is taken on record.

S.I. Shaym Lal Siddharth, Police Station Manda, District Allahabad appeared and submitted report.

Learned counsel Shri V. D. Yadav for respondent no.7 submitted that corpus has been produced before Magistrate concerned in compliance of order dated  26.9.2014 passed by Division Bench of this Court in Criminal Misc. Writ Petition No.17375  of 20014 (Smt.  Akanchha  and others Vs. State of U.P. and four others) and corpus has stated before Magistrate  in statement under section 164 Cr.P.C. that she has married respondent no.7 Sanjeev Kumar  and is living with him as wife. Learned counsel for respondent no.7 further submitted that Magistrate concerned has passed order placing reliance of statement of corpus under section 164 Cr.P.C.

In view of above, learned counsel for respondent no.7 is directed to file certified copy of statement of corpus Km. Akanchha  recording under section 164 Cr.P.C. as well as order passed by Magistrate regarding her custody if any within two weeks. 

List on 14.11.2014 for hearing.

On the next date of listing personal appearance of respondent nos. 1, 2 and 3 is dispensed with. 

Order Date :- 29.10.2014

RU