Harinder Singh vs State Of Punjab And Others
2024 Latest Caselaw 5672 P&H

Punjab-Haryana High Court

Harinder Singh vs State Of Punjab And Others on 13 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                   2024:PHHC: 036073

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             264                                         CRWP-8802-2023
                                                         Date of decision: 13.03.2024

             HARINDER SINGH                                                    .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB AND OTHERS                                        ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. D.S. Khurana, Advocate
                                      for the petitioner(s).

                                      Mr. Mohit Saroha, AAG, Punjab.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The prayer in the present Criminal Writ Petition under Articles

226/227 of the Constitution of India for issuance of a roving writ in the

nature of Habeas Corpus directing the respondent Nos.2 and 3 to release the

alleged detenue-Hardev Singh from the illegal custody of respondent Nos.2

and 3.

Short reply by way of an affidavit of Ms. Neha Aggarwal, PPS,

Deputy Superintendent of Police, Circle Samana, District Patiala, has been

filed by learned State counsel and the same is taken on record.

While referring to the said reply, learned State counsel contends

that appropriate action has been initiated against the ASI Ram Lal 2757/PTA

and SC Amninder Singh 949/PTA.

authenticity of this order/judgment Punjab & Haryana High Court, CHD

As regards the complaint filed by the complainant namely

Rajinder Pal against the Hardev Singh is concerned, it has been found that

the said complaint was erroneous and baseless, consequent to which

proceedings under Section 182 have been initiated against the said

complainant-Rajinder Pal.

In view of the above, no further order is required to be passed

by this Court.

Disposed of.

                                                                       (JASJIT SINGH BEDI)
                                                                            JUDGE
             13.03.2024
             Kusum


                                      Whether speaking/reasoned        Yes/No
                                      Whether Reportable               Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD