Dhrmender vs State Of Haryana And Others
2023 Latest Caselaw 19709 P&H

                                                                                     2023: PHHC : 144385




                          Dhrmender




                          1.           The present petition has been filed under Articles 226/227 of

                          the Constitution of India for issuance of direction in the nature of habeas

                          corpus to appoint a warrant officer from this court to search the detenue

                          who has been immured by respondents No.4 to 9 and after recovering her

to set her at liberty; along with certain other prayers.

2. Vide order dated 03.11.2023, on request of counsel for the

petitioner, the Warrant Officer was ordered to be appointed in the matter

for visiting the premises of respondents No.4 to 9 to get the alleged

detenue released. However, the office report shows that neither notice

could be issued to the respondents because the counsel for the petitioner

did not file process fees, nor the counsel for the petitioner approached the

office for getting the Warrant Officer appointed. Today there is no

representation on behalf of the petitioner, as well.

RAJ KUMAR 2023.11.16 18:46 I attest to the accuracy and integrity of this document/judgment 2023:PHHC : 144385

3. In view of the above, this court does not find any ground to

continue with the present petition any more. Accordingly the same is

dismissed.

RAJ KUMAR 2023.11.16 18:46 I attest to the accuracy and integrity of this document/judgment