The Single Judge Bench of the Punjab and Haryana High Court , comprising Justice N S Shekhawat in the case of Imaan Singh Khara v. State of Punjab & Ors has dismissed a habeas corpus plea as infructuous, which sought the production or release of alleged separatist leader and chief of 'Waris Punjab De' organization, Amritpal Singh, who was arrested by Punjab Police in Moga district.
The petitioner has moved the present petition under Article 226 of the Constitution of India for issuance of a writ in the nature of Habeas Corpus for directing the respondents to produce the alleged detenue Amritpal Singh son of Tarsem Singh, who was allegedly detained by respondents without any authority of law.
Learned Advocate General Punjab submitted that the alleged detenue Amritpal Singh has been arrested on 23.04.2023 by following due process of law.
Therefore the Court held that the petition has been rendered infructuous and is dismissed as such.
Case Details
Case:- CRWP 2757 of 2023
Petitioner - Imaan Singh Khara
Respondent - State of Punjab & Ors
Counsel for Petitioner - Mr. Judgepreet Singh Warring
Counsel for the Respondent - Mr. Vinod Ghai
Judge: Justice N S Shekhawat
Picture Source :
