Smt.Ridhika Agrawal Thru Her ... vs State Of U.P.Thru Superintendent ...
2015 Latest Caselaw 3214 ALL

Citation : 2015 Latest Caselaw 3214 ALL
Judgement Date : 14 October, 2015

Allahabad High Court

Smt.Ridhika Agrawal Thru Her ... vs State Of U.P.Thru Superintendent ... on 14 October, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 333 of 2015
 

 
Petitioner :- Smt.Ridhika Agrawal Thru Her Husband Ankur Agarwal
 
Respondent :- State Of U.P.Thru Superintendent Of Police Lucknow & Anr.
 
Counsel for Petitioner :- Sanjeev Kumar Mishra,Prabudh Tripathi,Prashant Tripathi
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

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

Learned A.G.A has accepted notice on behalf of the opposite party no.1.

Issue notice to the opposite party no. 2 directing to him that he will produce the alleged detenue Smt. Ridhika Agrawal before this Court on 19.11.2015.

List on 19.11.2015.

Order Date :- 14.10.2015

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