Tarannum Bano Thru. Next Friend ... vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 2173 ALL

Citation : 2017 Latest Caselaw 2173 ALL
Judgement Date : 10 July, 2017

Allahabad High Court

Tarannum Bano Thru. Next Friend ... vs State Of U.P. Thru. Prin. Secy. ... on 10 July, 2017

Bench: Ramesh Sinha, Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- HABEAS CORPUS No. - 7756 of 2017
 

 
Petitioner :- Tarannum Bano Thru. Next Friend Siraj
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Deptt. U.P. & Ors.
 
Counsel for Petitioner :- Pradeep Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dikshit,J.

Heard Sri Pradeep Tiwari, learned Counsel for the petitioner and Sri S.P.Singh, learned A.G.A. for the State.

Learned counsel for the petitioner submits that the petitioner has filed the present habeas corpus petition for production of his wife who is detenue Tarannum Bano daughter of Mohd. Israil. The petition has become infructuous as the wife of the petitioner is living with him.

The petition is accordingly dismissed as infructuous.

(Rekha Dikshit,J.) (Ramsh Sinha,J.)

Order Date :- 10.7.2017