Km. Roshni Thru Her Father Sri ... vs State Of U.P.Thru Prin. Secy.Home ...
2016 Latest Caselaw 357 ALL

Citation : 2016 Latest Caselaw 357 ALL
Judgement Date : 11 March, 2016

Allahabad High Court

Km. Roshni Thru Her Father Sri ... 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. - 5227 of 2016
 

 
Petitioner :- Km. Roshni Thru Her Father Sri Vimlesh Kumar
 
Respondent :- State Of U.P.Thru Prin. Secy.Home Civil Sectt.Lko.& Ors.
 
Counsel for Petitioner :- Salik Ram Yadav
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the petitioner, learned A.G.A and perused the record.

Learned A.G.A has accepted notice on behalf of the opposite parties no. 1 to 3.

Issue notice to the opposite parties no. 4 to 6 returnable at an early date.

List after service of notice upon the opposite parties no. 4 to 6.

Order Date :- 11.3.2016

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