Chandani Yadav Thru Her Father Ram ... vs State Of U.P.Thru ...
2016 Latest Caselaw 349 ALL

Citation : 2016 Latest Caselaw 349 ALL
Judgement Date : 11 March, 2016

Allahabad High Court

Chandani Yadav Thru Her Father Ram ... vs State Of U.P.Thru ... on 11 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 1400 of 2016
 

 
Petitioner :- Chandani Yadav Thru Her Father Ram Khelawan
 
Respondent :- State Of U.P.Thru Prin.Secy.Deptt.Of Home Lko.And Ors.
 
Counsel for Petitioner :- Umesh Chandra Vishwakarma
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit filed on behalf of State be taken on record.

Heard learned counsel for the petitioner and learned A.G.A.

Issue notice to opposite party nos.4 to 8 directing them to produce detenue Smt. Chandani Yadav on 12.04.2016 before this Court.

Steps be taken within a week.

List on 12.04.2016.

Order Date :- 11.3.2016

Jitendra

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