Saima Arif Thru Her Husband Sri ... vs Sttae Of U.P.Thru Secy.Home Civil ...
2015 Latest Caselaw 3317 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 343 of 2015
 

 
Petitioner :- Saima Arif Thru Her Husband Sri Farhan Anees
 
Respondent :- Sttae Of U.P.Thru Secy.Home Civil Sectt.Lko.And Ors.
 
Counsel for Petitioner :- Seraj Ahmad
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Supplementary affidavit has been filed on behalf of the petitioner be taken on record.

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 to 3.

Issue notice to the opposite party no. 4 directing to him that he will produce the alleged detenue Saima Arif  before this court on 23.11.2015.

List on 23.11.2015.

It is directed that the husband of the corpus Farhan Anees  shall deposit a sum of Rs. 25,000/- by way of bank draft drawn in favour of petitioner, Saima Arif within 15 days from today with the office of Senior Registrar of this Court.

In 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 15 days.

Order Date :- 16.10.2015

A.