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Judgment
5 paragraphs · 196 wordsA writ of habeas corpus is sought directing respondent Nos. 2 & 3 to get the detenue released from the illegal custody of respondent Nos. 4 to 6.
Vide order dated 22.11.2018, this Court disposed of the petition with a direction to the District Magistrate, SAS Nagar Mohali to inquire into the averments made in the present petition and submit a report to the Court.
In compliance of the order, a report of the District Magistrate, SAS Nagar Mohali has been received wherein it is stated that the Tehsildar, Derabassi along with Labour Inspector Derabassi, ASI Havaldar, P.S. Derabassi and others went to the spot and made an inquiry. It is reported that 16 persons out of the persons being named by the complainant had gone to their village out of their own sweet will whereas the remaining persons are working at brick kiln out of their own volition and will. None of the labourers has been made to do bonded labourer by the owner of the brick kiln at any point of time.
In the wake of aforesaid, no further direction is required to be issued.
Disposed of as such.