Preeti Sahu Thru Her Husband Vipul ... vs The State Of U.P.Thru ...
2016 Latest Caselaw 925 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- HABEAS CORPUS No. - 6119 of 2016
 

 
Petitioner :- Preeti Sahu Thru Her Husband Vipul Sahu
 
Respondent :- The State Of U.P.Thru Prin.Secy.(Home) Civil Sectt.Lko.& Ors
 
Counsel for Petitioner :- Ravindra Kumar Singh,Hushn Bano
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

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

This petition has been filed by the petitioner issuing a writ order or direction in the nature of habeas corpus to direct the opposite party no.4 to produce the detenue Preeti Sahu before this Court as she is illegally detained by opposite party no.4.

In view of the above, petitioner is directed to deposit Rs.25,000/- (Rupees twenty five thousand only) within a period of ten days from today towards expenses of the opposite party which shall be paid by the Senior Registrar of this Court to  opposite party no. 4 on the date she appears before this Court.

Issue notice to opposite party no. 4 namely Mrs. Ramjanki Sahu to produce the detenue Preeti Sahu before this Court on 20.04.2016.

In case aforementioned expenses are not deposited then the notice shall not be issued to the opposite party.

List on 20.04.2016.

Order Date :- 18.3.2016

A.