PRAGYA JAISWAL Vs. SHIV PRASAD YADAV AND ANOTHER
LAWS(ALL)-1998-7-112
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on July 16,1998

PRAGYA JAISWAL Appellant
VERSUS
SHIV PRASAD YADAV Respondents

JUDGEMENT

Dev Kant Trivedi, J. - (1.) Heard Sri A. N. Srivastava, Advocate, learned counsel for the petilioner, Sri Janardan Singh, learned A. G. A. on this habeas corpus petition. Also heard Sri S, C. Sitapuri, Advocate for opposite parly No. 2.
(2.) Sri Prabhat Kumar, Superintendent of Police, Kheri is present in person. Opposite party No. 1 S.I. Shiv Prasad Yadav, the Investigating Officer of case Crime No. 196/98 registered at police station. Kotwali, Kheri is also present in person and so also constable Jai Jai Ram is present in person in pursuance of the orders of this Court passed on 9.7.1998.
(3.) G. D. from 23rd May, 1998 to 3rd June. 1998. has also been produced as directed by this Court.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.