Dev Singh vs State Of U.P. & 4 Others
2016 Latest Caselaw 4473 ALL

Citation : 2016 Latest Caselaw 4473 ALL
Judgement Date : 22 July, 2016

Allahabad High Court

Dev Singh vs State Of U.P. & 4 Others on 22 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 22365 of 2016
 

 
Petitioner :- Dev Singh
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Alkesh Singh
 
Counsel for Respondent :- G.A.
 
Hon'ble Abhai Kumar, J.

Learned counsel for the petitioner is present.

Vide order dated 16.05.2016, compliance report has been received and substituted service upon respondent no. 4 has been effected through his Bhabhi - Shabana. It is also reported in that, information was given by telephone also, but none is present on behalf of respondent no. 4.

Issue bailable warrant against respondent no. 4, in case respondent no. 4 appears or brought before the C.J.M concerned, and filed required bonds, he will be set at liberty with an undertaking that he will remain present before this Court alongwith the corpus on date fixed.

List on 31.08.2016.

Order Date :- 22.07.2016.

Vinod.