Smt. Shama Parveen Thru Her ... vs Superintendent Of Police ...
2015 Latest Caselaw 4341 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 370 of 2015
 

 
Petitioner :- Smt. Shama Parveen Thru Her Husband Mohd.Akram
 
Respondent :- Superintendent Of Police District Hardoi And Ors.
 
Counsel for Petitioner :- Manzar Ali Khan
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the petitioner and learned A.G.A. for the State and perused the record.

Learned A.G.A has accepted notice on behalf of the opposite party no.1.

Issue notice to the opposite party no. 2 to 4 directing to them that they will produce the alleged detenue Smt. Shama Parveen before this Court on 21.12.2015.

List on 21.12.2015.

It is directed that the husband of the corpus Mohd. Akram shall deposit a sum of Rs. 10,000/- by way of bank draft drawn in favour of petitioner, Smt. Shama Parveen within 10 days from today in the office of Senior Registrar of this Court.

In case, the amount is not deposited, the notice shall not be issued and the same shall be issued only when the said amount is deposited in compliance of this order within 10 days.

Order Date :- 19.11.2015

A.