Reeta Gautam Throu Her Friend ... vs State Of U.P.Throu.Its ...
2015 Latest Caselaw 897 ALL

Citation : 2015 Latest Caselaw 897 ALL
Judgement Date : 12 June, 2015

Allahabad High Court

Reeta Gautam Throu Her Friend ... vs State Of U.P.Throu.Its ... on 12 June, 2015

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- HABEAS CORPUS No. - 133 of 2015
 

 
Petitioner :- Reeta Gautam Throu Her Friend Mahendra Kumar
 
Respondent :- State Of U.P.Throu.Its Prin.Secy.Home Civil Sectt.Lko.& Ors.
 
Counsel for Petitioner :- Himanshu Tiwari,Ajay Kumar Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Shashi Kant,J.

Heard Sri Himanshu Tiwari, learned counsel for the petitioner and learned A.G.A. for the State of U.P.

Sri Abhishek Mishra has filed his power on behalf of the alleged detenue Reeta Gautam. The same may be taken on record.

Sri Himanshu Tiwari and Sri Abhishek Mishra, counsel for the petitioner pray for and are granted one week time to furnish better particulars.

List on 24th June, 2015.

Order Date :- 12.6.2015

Monika

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