Smt. Raseeda And Anr. vs State Of U.P. And 3 Ors.
2017 Latest Caselaw 5529 ALL

Citation : 2017 Latest Caselaw 5529 ALL
Judgement Date : 13 October, 2017

Allahabad High Court

Smt. Raseeda And Anr. vs State Of U.P. And 3 Ors. on 13 October, 2017

Bench: Vipin Sinha, J.J. Munir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 48481 of 2017
 

 
Petitioner :- Smt. Raseeda And Anr.
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Azad Khan
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Vipin Sinha,J.

Hon'ble J.J. Munir,J.

Heard learned counsel for the petitioners.

Learned A.G.A. has accepted notice on behalf of respondent nos. 1 to 3.

Issue notice to respondent no. 4, returnable at an early date. Steps be taken within two weeks.

It has been informed that the girl is at present with respondent no. 2.

Learned A.G.A. is directed to produce the girl by the next date of listing.

List on 2.11.2017.

Order Date :- 13.10.2017

Anand

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