Allahabad High Court
Anjali Taumar (Detenue) Thru' Husband ... vs State Of U.P. & Others on 25 January, 2010
Court No. - 49 Case :- HABEAS CORPUS WRIT PETITION No. - 3255 of 2010 Petitioner :- Anjali Taumar (Detenue) Thru' Husband Priyank Kumar Respondent :- State Of U.P. & Others Petitioner Counsel :- Amit Kumar Respondent Counsel :- Govt. Advocate Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the petitioner and learned A.G.A. for the State. It is contended by learned counsel for the petitioner that petitioner is the legally wedded wife of the deponent of the petition, who is being illegally detained by the respondents no. 4 i.e. father of the girl. Issue notice to the respondent no. 4 returnable within a period of four weeks. Steps be taken within a week.
Learned A.G.A. prays for and is granted four weeks time for filing counter affidavit. Respondent no. 4 may also file counter affidavit within the same period. As prayed by learned counsel for the petitioners one week, thereafter, is granted for filing rejoinder affidavit.
List immediately after expiry of the aforesaid period. Order Date :- 25.1.2010 S.Ali