Gurdeep Singh vs State Of Punjab And Others
2023 Latest Caselaw 19042 P&H

                CRWP-9861-2023                                                        2023:PHHC: 140173

                IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
                260
                                                          CRWP-9861-2023
                                                          Date of decision: 03.11.2023

                GURDEEP SINGH                                                         .... PETITIONER
                                                                 V/S

                STATE OF PUNJAB & ORS                                                 ...RESPONDENTS

                CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

                Present:              None for the petitioner.

                                      Mr. Harkanwar Jeet Singh, AAG, Punjab.

                          ****
                JASJIT SINGH BEDI, J. (Oral)

The present criminal writ petition under Article 226 of the Constitution of India for the issuance of Writ in the nature of Habeas Corpus, and for appointment of a Warrant Officer to search for the detenue, namely, Amandeep Kaur wife of Gurdeep Singh. Petitioner is stated to be in illegal custody of respondent Nos.4 to 7.

Short reply has been filed on behalf of respondent Nos.1 to 3 by the learned State counsel by way of an affidavit of Pritpal Singh, PPS, Deputy Superintendent of Police, Sub Division Sardulgarh, District Mansa and the same is taken on record.

While referring to the reply dated 27.10.2023, learned State counsel submits that the statement of the alleged detenue namely Amandeep Kaur has been recorded under Section 164 (Annexure R-3) in which, she has stated that she wishes to reside with her parents and not with the petitioner.

In view of the above, no further orders are required to be passed by this Court.

Disposed of.

( JASJIT SINGH BEDI ) JUDGE November 03, 2023 Kusum

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No KUSUM 2023.11.03 17:53 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD