Sikander Singh vs State Of Punjab And Others
2023 Latest Caselaw 9085 P&H

HAMANT
2023.06.27 14:37

2023:PHHC:082294

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(221) CRWP-6049-2023
Date of decision:21.06.2023
SIKANDER SINGH .... Petitioner
VERSUS
STATE OF PUNJAB AND OTHERS ....Respondents

CORAM: HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present: Mr. Amit Arora, Advocate for the petitioner. Mr. Harpreet Singh, Addl. A.G., Punjab.

Mr. B.S. Sewak, Advocate for the respondents.

3 2 2 2

VIKRAM AGGARWAL, J (ORAL) Prayer in the present petition preferred under Article 226 of

the Constitution of India is for the issuance of a writ of Habeas Corpus directing respondents No.1 to 3 to produce the detenue Gagandeep Kaur who, as per the petitioner, was in the illegal custody of respondents No.4 to 9.

2. In compliance of the order dated 20.06.2023, the petitioner is present in the Court. The documents, referred to in order dated 20.06.2023 have been handed over to learned counsel representing the private respondents who duly submits that he has received all the documents.

3. Learned counsel for the petitioner submits that in view of the fact that the detenue is now living with her parents and all documents have been returned, he may be permitted to withdraw the present petition.

4. In view of the statement given by learned counsel for the

petitioner, the present petition is dismissed as having been withdrawn.

(VIKRAM AGGARWAL) JUDGE

21.06.2023

Hemant

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

| attest to the accuracy and authenticity of this order/judgment