REGENT COMPUTRONICS PVT. LTD.

Shariya Farhanher Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

YASHITA SAHU VS. STATE OF RAJASTHAN [REFERRED TO]
ROHITH THAMMANA GOWDA VS. STATE OF KARNATAKA [REFERRED TO]
ROSY JACOB VS. JACOB A CHAKRAMAKKAL [REFERRED TO]
SUMEDHA NAGPAL VS. STATE OF DELHI [REFERRED TO]
SYED SALEEMUDDIN VS. RUKHASANA [REFERRED TO]
NIL RATAN KUNDU VS. ABHIJIT KUNDU [REFERRED TO]
ANJALI KAPOOR VS. RAJIV BAIJAL [REFERRED TO]
SALAMAT ALI VS. MAJJO BEGUM [REFERRED TO]
R RAJASEKARAN VS. UNIVERSITY OF MADRAS [REFERRED TO]
MUTHUSWAMI CHETTIAR VS. KMCHINNA MUTHUSWAMI MOOPANAR [REFERRED TO]
VIVEK SINGH VS. ROMANI SINGH [REFERRED TO]
TEJASWINI GAUD AND ORS VS. SHEKHAR JAGDISH PRASAD TEWARI AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. Shubhangi Singh, learned counsel for the petitioner, Shri Jyotinder Mishra, learned Senior Advocate assisted by Shri Raj Nath Singh, learned counsel for respondent no.4, learned A.G.A. for the State and perused the record as well as the written submissions filed by the parties.

(2.) The instant habeas corpus writ petition has been filed on behalf of the corpus namely Km. Shariya Farhan, aged about 7 years by her mother and natural guardian Smt. Mazia Farhan @ Mazia Sayied (petitioner) with the following prayers:-

(3.) In pursuance of the agreement arrived at between learned counsel for the parties to file written submissions in this case, the written submissions have been filed and are taken on record and these written submissions furnished by the parties are also made part of the record.

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SHARIYA FARHANHER Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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