Smt. Farha Thru Her Husband ... vs The State Of U.P.Thru Secy.Home ...
2015 Latest Caselaw 5156 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 389 of 2015
 

 
Petitioner :- Smt. Farha Thru Her Husband Mohd.Noor
 
Respondent :- The State Of U.P.Thru Secy.Home Deptt.Lko.And Ors.
 
Counsel for Petitioner :- Shiv Sharan Lal Maurya
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the petitioner and learned A.G.A. for the State and perused the record.

Learned A.G.A has accepted notice on behalf of the opposite parties no. 1 to 3.

Issue notice to the opposite parties no. 4 to 6 directing to them that they will produce the alleged detenue Smt. Farha before this Court on 20.1.2016.

List on 20.1.2016.

It is directed that the husband of the corpus Mohd. Noor shall deposit a sum of Rs. 15,000/- by way of bank draft drawn in favour of petitioner, Smt. Farha within 10 days from today with the office of Senior Registrar of this Court.

In case, the amount is not deposited, the notice shall not be issued and the same shall be issued only when the said amount is deposited in compliance of this order within 10 days.

Order Date :- 7.12.2015

A.