Km. Rachita Sharma vs State Of U.P. And 3 Others
2014 Latest Caselaw 7897 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 34624 of 2014
 

 
Petitioner :- Km. Rachita Sharma
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Parveen Kumar Shukla,Upendra Kumar Dubey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioner appeared. Learned A.G.A. appeared for respondent nos. 1,  2 and 3. None appeared for respondent no. 4.

Learned counsel for petitioner contended that corpus Km. Rachita Sharma has not been recovered  and has not been  produced by respondent nos. 2 and 3.

Respondent nos.2 and 3 are directed to recover corpus Km. Rachita Sharma and to produce  before this Court on the next date fixed failing which personal affidavit  shall be filed by respondent nos. 2 and 3 showing steps  taken by police for recovery of corpus. 

List on 9.1.2015 for hearing.

Let a copy of this order be given to the learned A.G.A. for compliance within two days without any charges.

Order Date :- 30.10.2014

RU