Bavanrasinh vs State Of Himachal Pradesh & Ors
2021 Latest Caselaw 997 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                Cr.WP No. 01 of 2021
                                                Decided on: 04.02.2021




                                                                           .

    Bavanrasinh                                                        ......Petitioner
                                         Versus





    State of Himachal Pradesh & ors.                                   ...... Respondents

    ................................................................................................
    Coram





    The Hon'ble Mr. Justice Anoop Chitkara, Judge.
    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
    Whether approved for reporting?1

    For the petitioner :                      Ms. Ambika Kotwal, Advocate,
                                              through Video Conferencing.

     For the respondents :                    Mr. Rajinder Dogra, Senior
                                              Additional Advocate General for
                                              respondents No. 1 to 3 with Sub


                                              Inspector Raj Kumar,   Police
                                              Station, BSL,     Sundernagar,
                                              District    Mandi      through




                                              Video Conference.





    Jyotsna Rewal Dua, J (Oral)

Alleging that his son alongwith various others (named in the writ

petition) were illegally detained by respondents No.4 and 5, the petitioner has

preferred instant petition seeking writ of habeas corpus for their release.

2. Notice of the petition was issued on 28.1.2021. Today Mr.

Rajinder Dogra, learned Senior Additional Advocate General on instructions

imparted by Mr. Raj Kumar, Sub Inspector, Police Station, BSL,

Whether reporters of the local papers may be allowed to see the judgment?

Sundernagar submits that all the persons named in the writ petition are not in

any confinement and are freely doing their day-to-day routine. Some of the

.

persons named in the writ petition including the son of the petitioner have

attended the Video Conference today from the office of learned Senior

Additional Advocate General. Learned Counsel for the petitioner does not

dispute this fact.

In view of above position, the substantive grievance of the petitioner

stands redressed. Accordingly this petition is disposed of having become

infructuous reserving liberty to the petitioner to seek appropriate remedy in

accordance with law for his surviving grievances, if any.

                                                       (Anoop Chitkara)


                                                            Judge




                                                   (Jyotsna Rewal Dua)
      th
    4 February, 2021 (vs)                              Judge