Nainsi Singh Throu.Her Brother ... vs State Of ...
2018 Latest Caselaw 3058 ALL

Citation : 2018 Latest Caselaw 3058 ALL
Judgement Date : 5 October, 2018

Allahabad High Court

Nainsi Singh Throu.Her Brother ... vs State Of ... on 5 October, 2018

Bench: Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- HABEAS CORPUS No. - 22522 of 2018
 

 
Petitioner :- Nainsi Singh Throu.Her Brother Omkar Singh Chauhan
 
Respondent :- State Of U.P.Throu.Prin.Secy.Home Civil Sectt.Lko.And Ors.
 
Counsel for Petitioner :- Durgendra Kumar Tiwari
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Attau Rahman Masoodi,J.

Heard learned counsel for the petitioner and learned A.G.A. for the State.

The detenue is stated to be the real sister of the next friend viz. Omkar Singh Chauhan. He is at liberty to avail the appropriate remedy available to him under law for custody of his sister before the juvenile justice board.

The detenue having been recovered is in the custody of Nari Niketan at Lucknow.

The petition filed under Article 226 of the Constitution of India for a writ of habeas corpus has lost its efficacy and the same is consigned to record.

Order Date :- 5.10.2018

kanhaiya