Smt. Ankita Thru Her Husband ... vs State Of U.P.Thru Its ...
2015 Latest Caselaw 4546 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- HABEAS CORPUS No. - 380 of 2015
 

 
Petitioner :- Smt. Ankita Thru Her Husband Changa Raidas
 
Respondent :- State Of U.P.Thru Its Secy.Deptt.Of Home Affairs Lko.& Ors.
 
Counsel for Petitioner :- Harendra Pratap Singh
 
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 habeas corpus writ petition has been filed on behalf of the petitioner Smt. Ankita through her husband Changa Raidas alleging that the detenue who is his legally wedded wife and major is being illegally detained by her father, Ramesh Kumar, respondent no. 4 against her wishes and hence a writ of habeas corpus be issued directing the respondent no. 4, Ramesh Kumar to produce the corpus of the detenue Smt. Ankita 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, Ankita before this Court on 16.12.2015.

List on 16.12.2015.

Order Date :- 24.11.2015

Faridul