Kumari Pooja vs State Of U.P. And 3 Others
2014 Latest Caselaw 7924 ALL

Citation : 2014 Latest Caselaw 7924 ALL
Judgement Date : 30 October, 2014

Allahabad High Court

Kumari Pooja vs State Of U.P. And 3 Others on 30 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 21133 of 2014
 

 
Petitioner :- Kumari Pooja
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ravi Prakash Srivastava
 
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.

Short affidavit/progress report filed today by Rajeet Verma, Sub Inspector of Police at Police Station Achhnera, District Agra is taken on record.

Two months time is granted to search and produce corpus.

List on 6.1.2015.

Respondent no. 3 is directed to recover corpus Km. Pooja and to produce before this Court on the next date fixed failing which personal affidavit shall be filed by respondent no. 3 showing steps taken by police for recovery of corpus.

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