Maya Devi Thru Her Husband Sri ... vs Vijay Raj Alias Vijay Pal And Ors.
2015 Latest Caselaw 5198 ALL

Citation : 2015 Latest Caselaw 5198 ALL
Judgement Date : 8 December, 2015

Allahabad High Court

Maya Devi Thru Her Husband Sri ... vs Vijay Raj Alias Vijay Pal And Ors. on 8 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Criminal Misc. Application No. 125825 of 2015
 
In
 
Case :- HABEAS CORPUS No. - 334 of 2015
 

 
Petitioner :- Maya Devi Thru Her Husband Sri Ajaya Singh
 
Respondent :- Vijay Raj Alias Vijay Pal And Ors.
 
Counsel for Petitioner :- Omkar Nath Mishra,Saurabh Singh,Shailendra Kumar Kanchan
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant, learned A.G.A. and perused the record.

This application has been filed by the petitioner to reduce the amount and the petitioner may be permitted to deposit of Rs. 10,000/- in place of Rs. 25,000/-.

Vide order dated 15.10.2015 the petitioner was directed to deposit a sum of Rs. 25,000/- by way of bank draft drawn in favour of detenue, Smt. Maya Devi within 15 days.

Looking to the fact and circumstances of the case, I am not inclined to reduce the amount.

The application has no merit and is accordingly rejected.

Order Date :- 8.12.2015