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Naseem vs State of Haryana and Others

Punjab And Haryana At Chandigarh · Decided on 18 March 2011 · Citation: (2011) 03 P&H CK 0800

HON’BLE JUDGES
Jora Singh, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 226
RESULT
Dismissed
CASE NUMBER
Criminal Writ Petition No. 631 of 2011
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Judgment

5 paragraphs · 166 words

Jora Singh, J.—The present petition has been filed under Article 226 of the Constitution of India, for issuance of writ in the nature of Habeas Corpus with a roving writ for the release of detenues as mentioned in Para No. 3 of the petition from the illegal custody of Respondents No. 4 to 9.

2.

Learned State counsel has filed reply by way of affidavit of Pankaj Agarwal, District Magistrate, Sonepat and the same is taken on record.

3.

Reply is to the effect that all the alleged detenues have left the brick kiln of Respondents No. 4 to 9.

4.

It has also been stated by learned Counsel for the Petitioner that the present petition has become infructuous as all the alleged detenues have since been released.

5.

In view of the abvoesaid reply and statement made by learned Counsel for the Petitioner, no further action is required to be taken at this stage. Hence, the present petition has become infructuous and is dismissed accordingly.