HEM RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through video conferencing via WhatsApp facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) The case was taken up on 13.05.2020 and the following order was passed:

(3.) Registry is directed to appoint a Warrant Officer, who shall search the whereabouts of the alleged detenue, at the address mentioned in the writ petition or at any other place(s) as may be indicated by the petitioner, and if, he is found in illegal custody of respondent(s), he be got released forthwith. The fee of the Warrant Officer shall be determined by the Registry as per the Rules and borne by the petitioner.