Sachin Kumar vs State Of Punjab And Others
2023 Latest Caselaw 19716 P&H

                                                                               2023: PHHC : 144389




                          Sachin Kumar




                          1.          The present petition has been filed under Article 226 of the

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

                          corpus for release of the detenues mentioned in para 2 of the petition

                          from the illegal, unlawful custody of respondents No.4 & 5 by appointing

a Warrant Officer.

2. There is no representation on behalf of the petitioner today.

Even the State of Punjab has not filed status report pursuant to the

previous order.

Since the matter pertains to the alleged confinement of the

labour working at brick kiln and now there is no representation on behalf

of them, therefore, it is apparent that they are no more in illegal

confinement.

RAJ KUMAR 2023.11.15 17:20 I attest to the accuracy and integrity of this document/judgment 2023:PHHC : 144389

RAJ KUMAR 2023.11.15 17:20 I attest to the accuracy and integrity of this document/judgment