Rajni Devi Thru Her Husband Ramji vs State Of U.P.Thru ...
2015 Latest Caselaw 3101 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 328 of 2015
 

 
Petitioner :- Rajni Devi Thru Her Husband Ramji
 
Respondent :- State Of U.P.Thru Prin.Secy.Deptt.Of Home Lko.And Ors.
 
Counsel for Petitioner :- Suchendra Sharma
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

The present habeas corpus writ petition has been filed on behalf of the petitioner Rajni Devi through her husband Ramji.

It has been contended that the corpus Rajni Devi  and Ramji are husband and wife. They are major and have solemnized marriage on 10.6.2015. It has been further contended that the corpus is now being illegally detained by the respondents no. 4 and 5 i.e. father and mother of the corpus.

Learned A.G.A. has accepted notice on behalf of respondents no. 1 to 3.

Issue notice to respondents no. 4 and 5. Steps to be taken within two weeks. Notice will reflect the next date fixed in the matter as 23.11.2015 on which date, the corpus, Rajni Devi shall be produced before this Court under all circumstances by respondents no. 4 and 5 failing which coercive action shall be taken against them.

It is directed that the husband of the corpus Ramji shall deposit a sum of Rs. 25,000/- by way of bank draft drawn in favour of petitioner Rajni Devi  within 20 days from today with the office of Registrar of this Court.

The notice will be issued only if the amount is so deposited within 20 days from today. In case, the amount is not deposited, the notice shall not be issued.

Order Date :- 12.10.2015

A.