Naina Kanaujia Thru Her Friend Raj ... vs State Of U.P.Thru Prin.Secy.Home ...
2015 Latest Caselaw 4543 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- HABEAS CORPUS No. - 379 of 2015
 

 
Petitioner :- Naina Kanaujia Thru Her Friend Raj Kumar @ Raju
 
Respondent :- State Of U.P.Thru Prin.Secy.Home Civil Sectt.Lko.& Ors.
 
Counsel for Petitioner :- Ambrish Kumar Pandey,Mahendra Tiwari
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

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

This Writ Petition has been filed by the petitioner Naina Kanaujia through her husband Raj Kumar @ Raju alleging that the detenue who is his legally wedded wife and major is being illegally detained by her mother, Smt. Prema, respondent no. 4 against her wishes and hence a writ of habeas corpus be issued directing the respondent no. 4, Smt. Prema to produce the corpus of the detenue Naina Kanaujia before this Court and set her at liberty.

Notice on behalf of opposite party nos. 1, 2 and 3 has been accepted by learned A.G.A. 

Issue notice to opposite party no. 4, directing her to produce the detenue, Naina Kanaujia before this Court on 16.12.2015.

List on 16.12.2015.

Order Date :- 24.11.2015

Faridul