Smt. Sadhna Jitesh Meharkule Thru ... vs State Of U.P.Thru Prin.Secy.Home ...
2016 Latest Caselaw 348 ALL

Citation : 2016 Latest Caselaw 348 ALL
Judgement Date : 11 March, 2016

Allahabad High Court

Smt. Sadhna Jitesh Meharkule Thru ... vs State Of U.P.Thru Prin.Secy.Home ... on 11 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 1701 of 2016
 

 
Petitioner :- Smt. Sadhna Jitesh Meharkule Thru Husband
 
Respondent :- State Of U.P.Thru Prin.Secy.Home Deptt.Lko.And Ors.
 
Counsel for Petitioner :- Sumit K. Srivastava
 
Counsel for Respondent :- Govt.Advocate,Arun Kr.Tripathi
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit filed on behalf of opposite party nos.4 & 5 be taken on record.

Opposite party nos.4 & 5 are present along with detenue Smt. Sadhna Jitesh Meharkule.

Learned counsel for the petitioner prays for and is granted 15 days' time to file rejoinder affidavit. In the same period learned A.G.A. may also file counter affidavit along with radiological report with regard to the age of detenue.

List on 05.04.2016, on the date of listing detenue and opposite party nos.4 & 5 shall appear personally.

Order Date :- 11.3.2016

Jitendra