Smt.Savita Misra Thru Her Husband ... vs State Of U.P.Thru Secy.Civil ...
2015 Latest Caselaw 3549 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 353 of 2015
 

 
Petitioner :- Smt.Savita Misra Thru Her Husband Rahul Misra
 
Respondent :- State Of U.P.Thru Secy.Civil Sectt.Lucknow And Ors.
 
Counsel for Petitioner :- Raghvendra Pandey
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned A.G.A has accepted notice on behalf of the opposite parties no. 1 and 2.

Issue notice to the opposite party no. 3 directing to him that he will produce the alleged detenue Smt. Savita Misra before this Court on 26.11.2015.

List on 26.11.2015.

It is directed that the husband of the corpus Rahul Misra shall deposit a sum of Rs. 25,000/- by way of bank draft drawn in favour of petitioner, Smt. Savita Misra within 10 days from today in 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 10 days.

Order Date :- 28.10.2015

A.