Kajal vs State Of U.P. And 3 Others
2021 Latest Caselaw 6357 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 311 of 2021
 

 
Petitioner :- Kajal
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Dileep Kumar Yadav
 
Counsel for Respondent :- G.A.,Shailesh Kumar Shukla
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Ajai Tyagi,J.

This Habeas Corpus Writ Petition has been filed in reference to a judicial order dated 17.03.2021.

The Habeas Corpus Writ Petition is not maintainable in view of the judgment of the Larger Bench of this Court in the case of Km. Rachna and Another Vs. State of U.P. and 4 Others vide judgment dated 08.03.2021 passed in Habeas Corpus Writ Petition No.362 of 2020.

Accordingly, this Habeas Corpus Writ Petition is dismissed as being not maintainable.

The petitioner is however be at liberty to take appropriate remedy against the order dated 17.03.2021 passed by Additional Chief Judicial Magistrate, Deoband, Saharanpur, if he so desires.

Order Date :- 16.6.2021

P.S.Parihar