Chet Ram Throu Real Nephew Nan Lal vs State Of ...
2015 Latest Caselaw 3639 ALL

Citation : 2015 Latest Caselaw 3639 ALL
Judgement Date : 29 October, 2015

Allahabad High Court

Chet Ram Throu Real Nephew Nan Lal vs State Of ... on 29 October, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 249 of 2015
 

 
Petitioner :- Chet Ram Throu Real Nephew Nan Lal
 
Respondent :- State Of U.P.Throu.Prin.Secy.Home Civil Sectt.Lko.& Ors.
 
Counsel for Petitioner :- A.K.Singh Somvanshi
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned A.G.A. submits that vide order dated 6.10.2015, the State was directed to produce the detenue Chem Ram before this Court on 29.10.2015 but due to election duty the concerned police officer could not appear today i.e. 29.10.2015.

On the request of the learned A.G.A, list on 18.11.2015 for compliance of the order dated 6.10.2015.

Order Date :- 29.10.2015

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