Mohammad Kutub Thru Smt. Rashida ... vs State Of U.P.Thru Senior ...
2015 Latest Caselaw 4154 ALL

Citation : 2015 Latest Caselaw 4154 ALL
Judgement Date : 17 November, 2015

Allahabad High Court

Mohammad Kutub Thru Smt. Rashida ... vs State Of U.P.Thru Senior ... on 17 November, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Criminal Misc. Application No. 114815 of 2015
 
In
 
Case :- HABEAS CORPUS No. - 339 of 2015
 

 
Petitioner :- Mohammad Kutub Thru Smt. Rashida Khatoon
 
Respondent :- State Of U.P.Thru Senior Superintendent Of Police Lko.& Ors.
 
Counsel for Petitioner :- Sheikh Mohammad Ali
 
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 impleadment application is allowed.

Learned counsel for the petitioner is permitted to implead Sri Suhail Ahmad father (Natural guardian of the detenue) as petitioner in the memo of the petition.

List on 2.12.2015.

Order Date :- 17.11.2015

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