Smt. Sapna Pandey Thru Her Husband ... vs State Of U.P.Thru ...
2016 Latest Caselaw 71 ALL

Citation : 2016 Latest Caselaw 71 ALL
Judgement Date : 8 March, 2016

Allahabad High Court

Smt. Sapna Pandey Thru Her Husband ... vs State Of U.P.Thru ... on 8 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 4830 of 2016
 

 
Petitioner :- Smt. Sapna Pandey Thru Her Husband Sri Rakesh Kumar & Anr.
 
Respondent :- State Of U.P.Thru Prin.Secy.Deptt.Of Home Lko.And Ors.
 
Counsel for Petitioner :- Niranjan Singh
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the petitioners and learned A.G.A. for the State 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 party no. 4 directing to him that he will produce the alleged detenue Smt. Sapna Pandey and Km. Janhavi before this Court on 11.4.2016.

List on 11.4.2016.

Order Date :- 8.3.2016

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