Aditya Yadav Thru. Next Friend ... vs State Of U.P. Thru. Prin. Secy. ...
2015 Latest Caselaw 4217 ALL

Citation : 2015 Latest Caselaw 4217 ALL
Judgement Date : 18 November, 2015

Allahabad High Court

Aditya Yadav Thru. Next Friend ... vs State Of U.P. Thru. Prin. Secy. ... on 18 November, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 222 of 2015
 

 
Petitioner :- Aditya Yadav Thru. Next Friend Mother Sangeeta
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home & 4 Ors.
 
Counsel for Petitioner :- Kamal Bahadur Singh,K.K. Singh Rathour
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Supplementary affidavit has been filed on behalf of the petitioner be taken on record.

The report of the Chief Judicial Magistrate, Sitapur dated 26.8.2015 shows that the notice has not been served upon the opposite party no.5 personally. The same has been served upon the mother of the opposite party no.5.

Issue fresh notice to opposite party no. 5.

Step be taken within one week.

List on 21.12.2015

Order Date :- 18.11.2015

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