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Judgment
11 paragraphs · 270 wordsHarpreet Singh Brar, J
The present criminal writ petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of habeas corpus to secure the release of detenue-Parneet Kaur who has been illegally detained by respondents No.4 to 8.
On 16.10.2025, the following order was passed:-
‘This petition has been filed under Article 226 of the Constitution of India seeking issuance of a writ in the nature of Habeas Corpus directing the official respondents to get the detenue released from the illegal custody of respondents No.4 to 8.
Notice of motion.
On asking of the Court, Mr. Ravinder Singh, DAG Punjab, accepts notice on behalf of the respondents No.1 to 3-State and seeks time to file reply.
Adjourned to 20.10.2025.
Meanwhile, notices to respondents No.4 to 8 be also issued for the date fixed.
Respondent No.3-SHO concerned is directed to appear along with alleged detenue in Court as well as respondent No.4 to 8 on the adjourned date.’
In pursuant thereof, the detenue is produced in the Court today.
In view of the above, the present petition is disposed of. The jurisdictional police authorities are directed to produced the detenue before the learned CJM concerned within a period of one week from today and the concerned Court is directed to record the statement of the detenue and thereafter, she may be allowed to go with the petitioner in case she expresses her desire to join his company and if she expresses her desire to stay with her parents, she would be at liberty to live with them.