Smt. Simran Alias Sayma Parvin & ... vs State Of U.P. & 3 Others
2016 Latest Caselaw 7324 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 41773 of 2016
 

 
Petitioner :- Smt. Simran Alias Sayma Parvin & Another
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Ishwar Chandra Tyagi
 
Counsel for Respondent :- G.A.
 
Hon'ble Pratyush Kumar, J. 

None respond on behalf of the respondent no. 4.

As per office report dated 29th November, 2016, notice has been served sufficiently. Neither any counter affidavit has been filed on behalf of respondent no. 4, nor the Corpus has been produced before the Court. On behalf of the petitioner Sri Ishwar Chandra Tyagi, Advocate is present.

Issue show cause notice to respondent no. 4, asking him to explain why the proceedings for disobedience of the Court's order dated 05th September, 2016, under Article 215 of the Constitution of India read with Contempt of Courts Act be not gone against him.

Let explanation be filed within three weeks.

Office is directed to issue show cause notice including a copy of this order to be executed by the Chief Judicial Magistrate, Bijnor.

Compliance report be submitted within four weeks.

List on 05th January, 2017.

Order Date :- 30.11.2016

Vinod.