Smt. Pratibha Yadav Thru Her ... vs State Of U.P.Thru Its ...
2015 Latest Caselaw 4538 ALL

Citation : 2015 Latest Caselaw 4538 ALL
Judgement Date : 24 November, 2015

Allahabad High Court

Smt. Pratibha Yadav Thru Her ... vs State Of U.P.Thru Its ... on 24 November, 2015

Bench: Bala Krishna Narayana




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- HABEAS CORPUS No. - 314 of 2015
 

 
Petitioner :- Smt. Pratibha Yadav Thru Her Husband Manish Yadav
 
Respondent :- State Of U.P.Thru Its Prin.Secy.Deptt.Of Home Lko.And Ors.
 
Counsel for Petitioner :- Shishir Pradhan
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Learned counsel for the petitioner has submitted that he has already taken steps on 06.11.2015 and also produce the receipt issued by the office.

Since learned counsel for the petitioner has taken steps, let notice be issued to the respondent no. 3 directing him to produce the corpus of the detenue Smt. Pratibha Yadav before this Court on 19.12.2015.

List on 19.12.2015.

Order Date :- 24.11.2015

Faridul

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