Shakshi vs State Of Punjab And Others
2023 Latest Caselaw 11824 P&H

                                                                                     2023:PHHC:099686

                                        IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                     AT CHANDIGARH

                          213                                         CRWP-7452-2023
                                                                      Date of Decision: 03.08.2023


                          Shakshi                                                       ......... Pe   oner
                                                                     Versus

                          State of Punjab and others                                 ......... Respondents

                          CORAM:        HON'BLE MR. JUSTICE ANOOP CHITKARA

                          Present:-     Mr. Nishant Sehgal, Advocate for
                                        Mr. Rajat Dogra, Advocate for the pe    oner.

                                        Mr. Karunesh Kaushal, AAG, Punjab.

                                                       ****

                          ANOOP CHITKARA, J. (ORAL)

The present pe on has been filed under Ar cle 226 of the Cons tu on of

India read with Sec on 482 Cr.P.C praying for the issuance of a writ in the nature of habeas

corpus direc ng the official respondents to get release the detenue (name withheld)

daughter of present pe oner from the illegal deten on of private respondents.

2. State counsel on instruc ons submits that the detenue was traced on

31.07.2023 and a er that, her statement under Sec on 164 Cr.P.C was recorded and

pursuant to that, she was sent back to her parents and necessary criminal ac on has

already been taken.

3. Given above, nothing survives in the present pe on and the same is

disposed of. All pending miscellaneous applica ons, if any, stand disposed of.

                                                                      (ANOOP CHITKARA)
                                                                          JUDGE
                          03.08.2023
                          Jyo -II

                                                   Whether speaking/reasoned         Yes/No
                                                      Whether Reportable             Yes/No
JYOTI
2023.08.04 08:33
I attest to the accuracy and
integrity of this order/judgment.