Smt. Shweta Thru Her Husband ... vs State Of U.P.Thru Secy.(Home) ...
2015 Latest Caselaw 4201 ALL

Citation : 2015 Latest Caselaw 4201 ALL
Judgement Date : 18 November, 2015

Allahabad High Court

Smt. Shweta Thru Her Husband ... vs State Of U.P.Thru Secy.(Home) ... on 18 November, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Criminal Misc. Correction Application No. 118765 of 2015
 
In
 
Case :- HABEAS CORPUS No. - 347 of 2015
 

 
Petitioner :- Smt. Shweta Thru Her Husband Ravindra Kumar
 
Respondent :- State Of U.P.Thru Secy.(Home) U.P.Civil Sectt.Lko.& Ors.
 
Counsel for Petitioner :- Anil Kumar Akela
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant.

Correction application is allowed.

Necessary correction has been incorporated in the order dated 4.11.2015.

In the third line of paragraph no. 7 of the order dated 4.11.2015 " petitioner Chandni Gupta" be read as "Smt Shweta."

It is further directed that the husband of the detenue Ravindra Kumar shall deposit a sum of Rs. 15,000/- within three days from today in the office of the Registry.

Order Date :- 18.11.2015