Smt. Kusma Devi Thru Her Husband ... vs State Of U.P.Thru Its ...
2015 Latest Caselaw 3380 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 342 of 2015
 

 
Petitioner :- Smt. Kusma Devi Thru Her Husband Malik Ram
 
Respondent :- State Of U.P.Thru Its Prin.Secy.Home Civil Sectt.Lko.& Ors.
 
Counsel for Petitioner :- Vijay Pratap Singh
 
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 to 3.

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

List on 23.11.2015.

It is directed that the husband of the corpus Malik Ram shall deposit a sum of Rs. 20,000/- by way of bank draft drawn in favour of petitioner, Smt. Kusma Devi 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.