Smt. Priyanka Shukla @ Barkha ... vs State Of U.P. Thru. Secretary Home ...
2015 Latest Caselaw 860 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- HABEAS CORPUS No. - 149 of 2015
 

 
Petitioner :- Smt. Priyanka Shukla @ Barkha Thru. Husband Ram Gopal
 
Respondent :- State Of U.P. Thru. Secretary Home & 4 Others
 
Counsel for Petitioner :- Pankaj Kumar Verma
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

Heard Sri Pankaj Kumar Verma, learned counsel for the petitioner and learned A.G.A. for the State of U.P.

Learned counsel for the petitioner submits that the petitioner Smt. Priyanka Shukla @ Barkha is under the illegal custody of her father Vimlesh, opposite party no. 5 and he has fixed her marriage on 10.06.2015.

Learned A.G.A. prays for to provide the copy of this petition and time for seeking instructions,

Learned counsel for the petitioner is directed to provide the copy of this petition to learned A.G.A. immediately.

List on 10.6.2015 as a fresh case. In the meanwhile, learned A.G.A. may seek instructions.

Order Date :- 8.6.2015

Monika