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Judgment
Namit Kuumar, J
The present petition has beenn filed by the petitioner under Articles 2266/227 of the Constitution of India, seeking a writ in the nature of Habeas Corrpus, directing the respondents to search the detenue-Jaspreet Kaur Puri, who has been immured by responndents No.4 and 5.
In terms of order dated 24.12.2025, Smt. Jaspreet Kaur Puri-detenue, is present in Court, and has madee a statement that she does nott know the peetitioner.
Petitioner, who is present in Coourt, undertakes that he shall not harass the detenue and her family in any manner whatsoever.
If the petitioner harasses the detenue and her family in any manner, they shall be at liberty to initiate appropriate proceedings against the petitioner in accordance with law.
In this view of the matter, no further orders are called for in the present petition and the same is hereby disposed of.