Kajal Devi Thru His Mother ... vs State Of U.P.Thru Secy.Home ...
2015 Latest Caselaw 5186 ALL

Citation : 2015 Latest Caselaw 5186 ALL
Judgement Date : 8 December, 2015

Allahabad High Court

Kajal Devi Thru His Mother ... vs State Of U.P.Thru Secy.Home ... on 8 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 391 of 2015
 

 
Petitioner :- Kajal Devi Thru His Mother Smt.Asha Devi
 
Respondent :- State Of U.P.Thru Secy.Home Deptt.Civil Sectt.Lko.& Ors.
 
Counsel for Petitioner :- S.A.Khan
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

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 8 returnable at an early date.

Steps be taken within one week.

List after service of notice upon the opposite parties no. 4 to 8.

Order Date :- 8.12.2015

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