Smt. Menaz Throu Her Father In ... vs State Of U.P.Throu ...
2015 Latest Caselaw 5469 ALL

Citation : 2015 Latest Caselaw 5469 ALL
Judgement Date : 15 December, 2015

Allahabad High Court

Smt. Menaz Throu Her Father In ... vs State Of U.P.Throu ... on 15 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 267 of 2015
 

 
Petitioner :- Smt. Menaz Throu Her Father In Law/Ibrar Shah
 
Respondent :- State Of U.P.Throu Prin.Secy.Deptt.Of Home Lko.And Ors.
 
Counsel for Petitioner :- Vivek Manishi Shukla
 
Counsel for Respondent :- Govt.Advocate,Sarvesh Kumar Verma
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the petitioner submits that he does not want to press this petition and it may be dismissed as withdrawn with liberty to file fresh case.

Accordingly, this habeas corpus petition is dismissed as withdrawn with liberty to file fresh case.

Order Date :- 15.12.2015

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