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Judgment
5 paragraphs · 246 wordsS.S. Saron, J.—Reply by way of affidavit of Dr. Vijay N. Zade, District Magistrate, Moga on behalf of Respondent No. 2 filed in Court today is taken on record.
The Crl. Writ petition has been filed for issuing a writ in the nature of Habeas Corpus by way of appointment of a Warrant Officer to search the premises of the brick kiln at village Jallalabad, District Moga and free the detenues as mentioned in Para 6 of the petition who, it is stated, have been illegally detained by Respondents No. 5 to 7.
As per office report, learned Counsel for the Petitioner has not filed the process fee, so notices could not been issued to Respondents No. 5 to 7.
In terms of the reply that has been filed, the District Magistrate constituted a committee comprising Deputy Superintendent of Police, Dharamkot and Naib Tehsildar-cum-Executive Magistrate, Dharamkot to enquire Crl. Writ Petition No. 2348 of 2010 [2] into the facts. As per the report submitted, the Warrant Officer appointed by this Court visited the S.R. Brick Kiln situated at village Jallalabad, District Moga along with the police party and got the labour released on 8.12.2010.
Keeping in view the fact that the labour has been released and no one is present on behalf of the Petitioner; besides, even process fee has not been filed for serving respondents No.5 to 7, the present petition has been rendered infructuous and is accordingly dismissed as infructuous.