Avi Chauhan vs State Of U.P.Thru Prin.Secy.Home ...
2016 Latest Caselaw 459 ALL

Citation : 2016 Latest Caselaw 459 ALL
Judgement Date : 14 March, 2016

Allahabad High Court

Avi Chauhan vs State Of U.P.Thru Prin.Secy.Home ... on 14 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 5411 of 2016
 

 
Petitioner :- Avi Chauhan
 
Respondent :- State Of U.P.Thru Prin.Secy.Home Lucknow And Ors.
 
Counsel for Petitioner :- Lalla Ram Chauhan,Gaurav Saxena,Neeraj Kumar,Rishi Saxena
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Sri Sushil Kumar Singh, Advocate has filed vakalatnama on behalf of the opposite party no. 4 be taken on record.

Heard learned counsel for the petitioner, learned counsel for the opposite party no. 4 as well as 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.

Learned counsel for the opposite party no. 4 prays for and is granted two weeks' time to file counter affidavit.

List on 29.3.2016.

On the date of listing the opposite party no. 4 shall appear along with detenue's minor children.

Order Date :- 14.3.2016