Smt. Rehana Thru Her Mother In Law ... vs State Of U.P.Thru Secy.(Home) ...
2015 Latest Caselaw 4388 ALL

Citation : 2015 Latest Caselaw 4388 ALL
Judgement Date : 20 November, 2015

Allahabad High Court

Smt. Rehana Thru Her Mother In Law ... vs State Of U.P.Thru Secy.(Home) ... on 20 November, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 375 of 2015
 

 
Petitioner :- Smt. Rehana Thru Her Mother In Law Smt.Shakira
 
Respondent :- State Of U.P.Thru Secy.(Home) U.P.Lko.And Ors.
 
Counsel for Petitioner :- Vineet Kumar Mishra
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the petitioner prays for and is granted one week time to file supplementary affidavit annexing the certain documents with regard to the age of the detenue.

List thereafter.

Order Date :- 20.11.2015

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