Hifza Haneef And Another vs State Of U.P.Thru Its ...
2015 Latest Caselaw 5350 ALL

Citation : 2015 Latest Caselaw 5350 ALL
Judgement Date : 10 December, 2015

Allahabad High Court

Hifza Haneef And Another vs State Of U.P.Thru Its ... on 10 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 394 of 2015
 

 
Petitioner :- Hifza Haneef And Another
 
Respondent :- State Of U.P.Thru Its Prin.Secy.(Home) Lko.And Ors.
 
Counsel for Petitioner :- Piyush Asthana
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the petitioner is permitted to correct the particular of the petitioners in the memo of the writ petition.

Learned A.G.A has accepted notice on behalf of the opposite party no.1.

Issue notice to the opposite party nos. 2 and 3 returnable at an early date.

Steps be taken within one week.

List after service of notice upon the opposite parties no. 2 and 3.

Order Date :- 10.12.2015

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