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Judgment
6 paragraphs · 154 wordsSumeet Gooel, J
Present criminal writ petition has been filed under Section Article 226 of the Constitution of India read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for issuance of a writ in the nature of Habeas Corpus directing the official respondents to produce detenue, nammely, Jujharveer Singh, grandson of the petitioners.
Pursuant to the order of preeceding date, i.e., 01.10.2025, concerned Station House Officer (Shivdeep Singh Brar, Police Station Sadar Kharar) along with respondents No.4 to 7 as also alleged detenue, namely, Jujharveer Siingh is present in the Court. This Court has interacted with the alleged detennue for sometime with the assistaance of learned State counsel.
At this stage, learned counsel for the petitioners seeks to withdraw the petition in hand at this stage with liberty to avail alternative remedy as enunciated in law.
Ordered accordingly.
Pending application(s), if any, shall also stands disposed off.