Om Prakash Gupta And Anr. vs State Of U.P. And 6 Others
2016 Latest Caselaw 4444 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 8179 of 2016
 

 
Petitioner :- Om Prakash Gupta And Anr.
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Ram Om Vikram Singh Chauh,R.O.V.S.Chauhan
 
Counsel for Respondent :- G.A.,Anoop Trivedi,D.C Srivastava
 
Hon'ble Abhai Kumar,J.

Learned counsel for the petitioner as well as counsel for the respondent no. 7 are present.

Service upon respondent nos. 4 to 6 was affected and they have been served as per office report dated 27.04.2016. Nobody has turned up on behalf of respondent nos. 4 to 6.

Issue bailable warrant to respondent nos. 4 to 6.

The Chief Judicial Magistrate, Ghaziabad is directed to submit a compliance report within a month.  In case respondent nos 4 to 6 appear or brought before the C.J.M. Court they will be released if bonds to the satisfaction of C.J.M is filed with undertaking to remain present personally before the next date fixed before this Court.

The S.S.P. Ghaziabad, is directed to look into the matter personally and will submit a compliance / status report in this regard on the next date of listing.

List on. 30th August, 2016.

Order Date :- 21.07.2016

Vinod.