Raj Deep Tiwari And Another vs State Of U.P. Thru Secy. And 3 ...
2014 Latest Caselaw 7911 ALL

Citation : 2014 Latest Caselaw 7911 ALL
Judgement Date : 30 October, 2014

Allahabad High Court

Raj Deep Tiwari And Another vs State Of U.P. Thru Secy. And 3 ... on 30 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 57695 of 2014
 

 
Petitioner :- Raj Deep Tiwari And Another
 
Respondent :- State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- T.K. Mishra,Mahesh Kumar Tripathi
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for petitioners and perused the record.

Notice for respondent nos. 1, 2 and 3 has been accepted by learned A.G.A.

Issue notice to respondent no.4 with direction to produce corpus Smt. Sangeeta Gupta on date fixed provided petitioner no.1 deposits Rs.10,000/- in the name of Registrar General of Allahabad High Court as security money, which shall be forfeited for payment of cost to opposite parties in case allegation made in petition regarding wrongful confinement of petitioner no.2 is found false.

Counter affidavit may be filed within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List on 5.1.2015.

Petitioner no.1 shall deposit aforesaid security money within ten days from today. Notice to respondent no.4 shall be issued after deposit of security money.

Order Date :- 30.10.2014