LAWS(ALL)-2021-7-246

KANYA DEVI Vs. STATE OF U.P

Decided On July 23, 2021
KANYA DEVI Appellant
V/S
STATE OF U.P Respondents

JUDGEMENT

(1.) Counter affidavit filed today, is taken on record.

(2.) Heard Sri Ulajhan Singh Bind, learned counsel for the petitioner as well as Sri Vinod Kant, learned Additional Advocate General assisted by Sri Nagendra Srivastava and Sri G.P. Singh represents State-respondents.

(3.) This habeas corpus writ petition has been filed by Ramrati, the mother of the corpus with the following prayer :