Smt. Shama Parveen Thru Her ... vs Superintendent Of Police ...
2015 Latest Caselaw 5585 ALL

Citation : 2015 Latest Caselaw 5585 ALL
Judgement Date : 18 December, 2015

Allahabad High Court

Smt. Shama Parveen Thru Her ... vs Superintendent Of Police ... on 18 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Criminal Misc. Withdrawn Application No. 130277 of 2015
 
In
 
Case :- HABEAS CORPUS No. - 370 of 2015
 

 
Petitioner :- Smt. Shama Parveen Thru Her Husband Mohd.Akram
 
Respondent :- Superintendent Of Police District Hardoi And Ors.
 
Counsel for Petitioner :- Manzar Ali Khan
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

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

The application for dismissal of writ petition as withdrawn has been moved on behalf of the petitioner.

Learned counsel for the petitioner submits that he does not want to press this petition and it may be dismissed as withdrawn.

The application for dismissal of writ petition as withdrawn is allowed and the petition is dismissed as withdrawn.

The bank draft of deposited amount of Rs. 10,000/- may be given to the detenue namely, Smt. Shama Parveen.

Order Date :- 18.12.2015

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Smt. Shama Parveen Thru Her ... vs Superintendent Of Police ...
2015 Latest Caselaw 5585 ALL

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Smt. Shama Parveen Thru Her ... vs Superintendent Of Police ...2015 Latest Caselaw 5585 ALL

LatestLaws Partner Event : IDRC

Smt. Shama Parveen Thru Her ... vs Superintendent Of Police ...
2015 Latest Caselaw 5585 ALL