Km. Farzana Throu His Brother Umad ... vs State Of U.P.Throu.Its ...
2015 Latest Caselaw 4541 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- HABEAS CORPUS No. - 242 of 2015
 

 
Petitioner :- Km. Farzana Throu His Brother Umad Ahmad @ Chotu
 
Respondent :- State Of U.P.Throu.Its Prin.Secy.Home Civil Sectt.Lko.& Ors.
 
Counsel for Petitioner :- Amitabh Singh,Amrendra Kumar
 
Counsel for Respondent :- Govt.Advocate,Amrendra Singh,M. P. Yadav
 

 
Hon'ble Bala Krishna Narayana,J.

Learned counsel for the petitioner submitted that the detenue Km. Farzana is minor and in support of his submission he has placed reliance upon the school leaving certificate dated 25.6.2015 issued by the Headmaster of Primary School Serve Behndar, Hardoi (annexure-1), in which the date of the birth of the detenue Km. Farzana is recorded as 26.04.1999.

Learned counsel for the petitioner prays for and is allowed ten days' time to file rejoinder affidavit for rebutting the aforesaid fact.

List on 08.12.2015.

Km. Farzana (detenue) who has been produced before this Court by the respondent no. 5 in the Court today, shall be again produced before this Court on the next date fixed.

Order Date :- 24.11.2015

Faridul