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Judgment
12 paragraphs · 308 wordsJora Singh, J.
Crl. Misc. No. 263 of 2011
Application is allowed, Annexure P-2 is ordered to be taken on record.
Crl. Misc. stands disposed of.
Crl. Writ Petition No. 664 of 2011
Dalvir Singh has preferred this petition under Articles 226/227 of the Constitution of India, for issuance of writ in the nature of Habeas Corpus for the release of detenue namely Rajinder Kaur, aged about 22 years, wife of the Petitioner, who is stated to be in illegal custody of Respondents No. 4 and 5.
Learned Counsel for the Petitioner states that earlier the alleged detenue and Petitioner had filed Crl. Misc. No. 654 of 2011 for seeking protection of their lives and liberty and the same was disposed of vide order dated 10.01.2011 with direction to SSP, Ropar to look into the grievance of the Petitioners. He further states that on 14.01.2011, the alleged detenue (Rajinder Kaur) was taken away by Respondents No. 4 and 5, father and mother of the alleged detenue, to their parental house.
Learned Counsel for the Petitioner states that in this regard an application dated 14.02.2011 (Annexure P-2) was sent to Senior Superintendent of Police, Ropar, which is still pending.
Notice of motion.
On the asking of the Court, Mr. P.S. Sidhu, Addl. AG, Punjab, who is present in Court, accepts notice on behalf of Respondents No. 1 to 3.
Learned Counsel for the Petitioner is directed to supply four copies of complete paper book alongiwth Annexure P-2 to learned State counsel during the course of the day.
This petition is disposed of with direction to Respondent No. 2-Senior Superintendent of Police, Ropar to dispose of the application dated 14.02.2011 (Annexure P-2) within 15 days from the date of receipt of certified copy of this order by passing a speaking order.