Dulari vs State Of Haryana And Others
2023 Latest Caselaw 15359 P&H

SANDEEP SETHI
2023.09.06 17:47

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(206)
CRWP-3030-2022
Date of Decision:-06.09.2023
Dulari
becca Petitioner
Versus
State of Haryana and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: None for the petitioner.
Mr. Anmol Malik, DAG, Haryana.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. The present petition is for issuance of a writ in the nature of

Habeas Corpus and for appointment of a Warrant Officer to locate and recover the detenue namely, Muni Ram.

2. Learned State counsel has filed the status report by way of affidavit of Sh. Ramesh Gulia, (HPS), Assistant Commissioner of Police, Kalka, on behalf of respondent Nos.1 to 3, along with Annexures R-1 to R-

4. The same is taken on record.

3. In light of the status report, the detention of the detenue is not illegal and, thus, nothing survives in the present petition.

5. Accordingly, the present petition is disposed of without

expressing any opinion on the merits of the case.

(ALOK JAIN) JUDGE September 06, 2023.

sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment