Meera Devi Thru Her Husband ... vs State Of U.P.Thru Its ...
2015 Latest Caselaw 4382 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 373 of 2015
 

 
Petitioner :- Meera Devi Thru Her Husband Sandeep Kumar
 
Respondent :- State Of U.P.Thru Its Prin.Secy.Home Deptt.Lko.And Ors.
 
Counsel for Petitioner :- Mahesh Prasad Rao
 
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 nos .1 to 3.

Issue notice to the opposite party nos. 4 to 8 directing to them  that they  will produce the alleged detenue Meera Devi before this Court on 22.12.2015.

List on 22.12.2015.

It is directed that the husband of the corpus Sandeep Kumar shall deposit a sum of Rs. 10,000/- by way of bank draft drawn in favour of petitioner, Meera Devi 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 :- 20.11.2015

A.