Smt. Poonam Pal & Another vs State Of U.P. & 7 Others
2016 Latest Caselaw 4209 ALL

Citation : 2016 Latest Caselaw 4209 ALL
Judgement Date : 13 July, 2016

Allahabad High Court

Smt. Poonam Pal & Another vs State Of U.P. & 7 Others on 13 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 24117 of 2016
 

 
Petitioner :- Smt. Poonam Pal & Another
 
Respondent :- State Of U.P. & 7 Others
 
Counsel for Petitioner :- Ramesh Chandra Pal
 
Counsel for Respondent :- G.A.
 
Hon'ble Abhai Kumar, J.

Heard learned counsel for the petitioners, learned counsel for the State and perused the record.

None is present on behalf of respondent no. 6.

As per office report notice issued to respondent no. 6 returned un-served with endorsement of refusal.

Issue bailable warrant alongwith one surety of amount to the satisfaction of C.J.M. concerned, who will serve / get the bailable warrant served upon the respondent no. 6 and in case respondent no. 6 furnishes the required surety then he will be set free with the undertaking to remain present before this Court on the date fixed along with the corpus.

List on 19.08.2016.

Compliance report be submitted within a month.

Order Date :- 13.07.2016.

Vinod.