JUDGEMENT
SHAMIM AHMED,J. -
(1.) Heard Sri Avnish Kumar Rai learned counsel for the petitioners and learned AGA for the State.
(2.) This habeas corpus writ petition has been filed with a prayer to issue a writ, order or direction in the nature of Habeas Corpus commanding the respondent no.4 to produce the petitioner no.1 forthwith, who is under illegal detention of respondent no.4 before this Hon'ble Court and her custody be given to the petitioner no.2 forthwith by this Hon'ble Court and she may be set at liberty.
(3.) / This Court vide order dated 24.8.2021 passed the following order:-
"1. Sri Arya Suman Pandey, learned counsel for the petitioner.
2. Issue notice to respondent no. 4 through C.J.M, Ghazipur for production of corpus of petitioner no. 1 - Smt. Deepmala Giri on or before the next date. Petitioner to take steps to supply copy of the writ petition to the Registry during course of the day for taking necessary steps.
3. List on 2.9.2021." ;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.