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Judgment
7 paragraphs · 175 wordsRamesh Kumari, J
Present petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of habeas corpus for production and release of detenue namely Sandeep Singh from the illegal custody of CIA Staff, Barnala.
Short reply by way of affidavit of Rajinder Pal Singh, PPS, DSP (D), Barnala on behalf of the respondent-State has been filed in Court today and the same is taken on record. Copy thereof has been supplied to the counsel opposite. As per short reply, the relevant portion of para 3 reads as under:-
“xxx xxx xxx
That the alleged detenue/accused Sandeep Singh has been lawfully arrested in FIR No.599 dated 25.12.2025 under Sections 109, 111, 112 of BNS, 2023 and 25 of Arms Act, registered at Police Station City Barnala against him and others. Therefore, the present petition is an abuse of the process of Court.”
Faced with this situation, learned counsel for the petitioner seeks permission to withdraw the present petition.
Dismissed as withdrawn.