Smt. Anju Kumar Thru Her Husband ... vs State Of U.P.And Another
2015 Latest Caselaw 3220 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 331 of 2015
 

 
Petitioner :- Smt. Anju Kumar Thru Her Husband Sri Akhilesh Kumar
 
Respondent :- State Of U.P.And Another
 
Counsel for Petitioner :- Pradeep Srivastava
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the petitioner is permitted to correct the name of the detenue in the memo of this petition.

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. Anju Kumari before this Court on 19.11.2015.

List on 19.11.2015.

It is directed that the husband of the corpus Akhilesh Kumar shall deposit a sum of Rs. 10,000/- by way of bank draft drawn in favour of petitioner, Smt Anju Kumari within 10 days from today with the office of Senior  Registrar of this Court.

It  case, the amount is not deposited, the notice shall not be issued and the same shall be issued only when the said amount is deposited in compliance of this order within 10 days.

Order Date :- 14.10.2015

A.