Smt. Pratibha Yadav Thru Her ... vs State Of U.P.Thru Its ...
2015 Latest Caselaw 5616 ALL

Citation : 2015 Latest Caselaw 5616 ALL
Judgement Date : 21 December, 2015

Allahabad High Court

Smt. Pratibha Yadav Thru Her ... vs State Of U.P.Thru Its ... on 21 December, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 314 of 2015
 

 
Petitioner :- Smt. Pratibha Yadav Thru Her Husband Manish Yadav
 
Respondent :- State Of U.P.Thru Its Prin.Secy.Deptt.Of Home Lko.And Ors.
 
Counsel for Petitioner :- Shishir Pradhan
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Manjit Singh, Advocate filed vakalatnama along with counter affidavit on behalf of opposite party No.3 be taken on record.

Learned counsel for the petitioner prays for and is granted 15 days time to file rejoinder affidavit.

List on 20.01.2016 on the date of listing opposite party No.3 is directed to produce the detenue Smt. Priyanka Singh.

Order Date :- 21.12.2015

Jitendra

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