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Harbhajan Singh vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 14 July 2023 · Citation: (2023) 07 P&H CK 0036

HON’BLE JUDGES
Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 6926 Of 2023
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Judgment

6 paragraphs · 134 words

Anoop Chitkara, J

1.

Seeking release of detenue Gurlal Singh, the petitioner has come up before this Court under Article 226 of the Constitution of India.

2.

Counsel appearing for respondent No.4 submits that the petitioner has been arrested for cognizable non-bailable offence.

3.

However, counsel for the petitioner submits that initially the petitioner was kidnapped which is an offence.

4.

Given the above statements, since current detention cannot be said to be illegal, as such, the petitioner is at liberty to file an appropriate application before the concerned Human Right Commission and raise all these pleadings. It is clarified that the petitioner is at liberty to approach other Courts also for appropriate legal remedies including damages.

5.

Petition is disposed of in the terms mentioned above. Pending applications, if any, stand disposed of.