Vikash vs State Of Haryana And Others
2024 Latest Caselaw 7164 P&H

Punjab-Haryana High Court

Vikash vs State Of Haryana And Others on 4 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:045762

                                   In The High Court for the States of Punjab and Haryana
                                                    At Chandigarh


                                                                      CRWP-3064-2024 (O&M)
                                                                      Date of Decision:- 04.04.2024


                 Vikash                                                                 ... Petitioner
                                                          Versus
                 State of Haryana and others                                           ... Respondents



                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL



                 Present:-             Mr. Vikram Jeet Singh, Advocate for the petitioner.

                                       *****

                 GURVINDER SINGH GILL, J.(Oral)

The petitioner has approached this Court seeking issuance of a

writ in the nature of Habeas Corpus seeking release of 6 detenues, whose

names are mentioned in Para No.5 of the petition, who are stated to be

illegally detained by respondents No.5 to 7.

Learned counsel for the petitioner has, however, restricted his

prayer to the extent of issuance of direction to respondent No.2-District

Magistrate, District Bhiwani, to dispose of his representation dated

03.04.2024 (Annexure-P-1) in accordance with law and keeping in view the

provisions of Sections 10 and 12 of the Bonded Labour System (Abolition)

Act, 1976.

In view of the above submission made by learned counsel for

the petitioner, this petition is disposed of with a direction to respondent

No.2-District Magistrate, District Bhiwani, to look into the matter and to

integrity of this order/judgment CRWP-3064-2024 (O&M) (2) 2024:PHHC:045762

decide the representation dated 03.04.2024 (Annexure-P-1), expeditiously

preferably within a period of seven days from today in accordance with law.

A copy of this order alongwith representation dated 03.04.2024

(Annexure-P-1) be sent to respondent No.2- District Magistrate, District

Bhiwani, so as to enable him to do the needful expeditiously.

                                                           ( GURVINDER SINGH GILL )
                 04.04.2024                                         JUDGE
                 mohan




                 Whether speaking /reasoned          Yes / No

                 Whether Reportable                  Yes / No







integrity of this order/judgment