Allahabad High Court
Smt. Shivani Gupta And Another vs State Of U.P. & Ors. on 2 July, 2010
Author: Bala Krishna Narayana
Bench: Bala Krishna Narayana
Court No. - 49 Case :- HABEAS CORPUS WRIT PETITION No. - 34962 of 2010 Petitioner :- Smt. Shivani Gupta And Another Respondent :- State Of U.P. & Ors. Petitioner Counsel :- Dinesh Kumar Misra Respondent Counsel :- Govt. Advocate Hon'ble Bala Krishna Narayana,J.
Heard learned counsel for the petitioners and learned AGA. It is contended that petitioner No. 1 Corpus is a major and legally wedded wife of deponent and petitioner No. 2 is son of the deponent, but the respondent Nos. 4 to 9 forcibly took them away from the custody of the deponent and are detaining them illegally against their wishes, hence the instant writ petition has been filed before this Court by the petitioners for issuing a writ of Habeas corpus directing the respondent Nos. 4 to 9 to produce the corpus, petitioner Nos.1 and 2 before this Court. Notice on behalf of respondent Nos. 1 to 3 has been accepted by learned AGA.
Issue notice to the respondent Nos 4 to 9 returnable within two weeks.
Learned AGA prays for and is allowed four weeks time for filing counter affidavit. Respondent Nos. 4 to 9 may also file counter affidavit within the same period.
List this case on 17.8.2010.
Order Date :- 2.7.2010 Pk