CHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition filed under Section 482 Cr.P.C. is for directing respondent No. 2 to release the petitioner as he has already completed the sentence and further to order regarding his release in view of order already passed by learned Chief Judicial Magistrate, Bhatinda.

(2.) Reply has been filed by the respondent-State.

(3.) I have heard learned counsel for the parties and have gone through the whole record carefully.