Raja @ Budhraj & Another vs State Of U.P. & 2 Others
2016 Latest Caselaw 6681 ALL

Citation : 2016 Latest Caselaw 6681 ALL
Judgement Date : 26 October, 2016

Allahabad High Court

Raja @ Budhraj & Another vs State Of U.P. & 2 Others on 26 October, 2016

Bench: Krishna Murari, Ravindra Nath Kakkar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 51464 of 2016
 

 
Petitioner :- Raja @ Budhraj & Another
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Sarita Dwivedi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Krishna Murari,J.

Hon'ble Ravindra Nath Kakkar,J.

The allegation is that petitioner no. 1 has been illegally, without any authority of law, lifted and detained by respondent no. 3-Station House Officer, P. S. Saraikhwaja, District Jaunpur.

The Senior Superintendent of Police, Jaunpur is directed to produce the corpus of petitioner no. 1.

Put up as fresh on 7.11.2016.

Order Date :- 26.10.2016

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