Rani Throu Her Husband Nand Kishor vs State Of ...
2015 Latest Caselaw 888 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- HABEAS CORPUS No. - 136 of 2015
 

 
Petitioner :- Rani Throu Her Husband Nand Kishor
 
Respondent :- State Of U.P.Throu.Prin.Secy.Deptt.Of Home Lko.And Ors.
 
Counsel for Petitioner :- Pradeep Kumar Tripathi
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Shashi Kant,J.

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

The petitioner Smt. Rani has been produced before this Court by Dinesh Kumar Singh, S.H.O., Machhrehata, District Sitapur and Sri Divakar, S.I. Machhrehata, District Sitapur.

The arguments could not be concluded today.

List on 17th June, 2015 as fresh. On the date next date fixed the petitioner Smt. Rani will be produced before this Court.

A copy of this order be provided immediately to learned A.G.A. for compliance of this order.

In the meanwhile, Smt. Rani will not be tortured or pressurized by her father opposite party no. 4 and other opposite parties.

Order Date :- 11.6.2015

Monika