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Judgment
Jasjit Singh Bedi, J
The prayer in the present petition under Article 226/227 of the Constitution of India is for issuance of a writ roving in the nature of habeas corpus seeking directions to get release the detenue, namely, Kajal, daughter of the petitioner from the illegal custody of respondent Nos.4 and 5.
None has put in appearance on behalf of the petitioner.
The learned counsel for the State has filed a reply dated 27.10.2025, which is taken on record. While referring to the said reply, he contends that respondent No.5/Payal was joined in the inquiry and stated that though she knew the alleged detenue/Kajal, she had no contact with her. Similarly, respondent No.4/Nirmala Maurya was also joined in the inquiry and her statement was recorded to the effect that she had never met Kajal and that she was not in her custody. The petitioner was also joined in the inquiry and he has admitted that he had blamed respondent No.5/Payal for his missing daughter only on the basis of suspicion. Further, an FIR No.221 dated 23.10.2025 under Section 127(6) of BNS, Police Station Balongi, District SAS Nagar, already stands registered on the statement of the petitioner.
In view of the submissions made by the learned counsel for the State based on the affidavit dated 27.10.2025, no further orders are required to be passed by this Court.
Disposed of.
All the pending miscellaneous applications, if any, stand disposed of.