Smt. Shahin (Corpus) & Another vs State Of U.P. & 3 Others
2016 Latest Caselaw 3710 ALL

Citation : 2016 Latest Caselaw 3710 ALL
Judgement Date : 4 July, 2016

Allahabad High Court

Smt. Shahin (Corpus) & Another vs State Of U.P. & 3 Others on 4 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 26739 of 2016
 

 
Petitioner :- Smt. Shahin (Corpus) & Another
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Deena Nath
 
Counsel for Respondent :- G.A.
 
Hon'ble Abhai Kumar, J.

This petition has been filed with request to issue a writ, order or direction in the nature of Habeas Corpus commanding the respondents nos. 2 to 4 to produce the corpus / petitioner no. 1 - i.e. wife of petitioner no. 2 from the illegal detention of respondent no. 4.

Heard.

Issue notice to opposite party no. 4.

Learned A.G.A may also seek instructions.

List after four weeks.

The petitioner no. 2 is directed to get the notice served upon respondent no. 4, by speed post.

Order Date :- 04.07.2016.

Vinod.

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