(1.) Jaswant Singh has filed this Habeas Corpus petition under Article 226 of the Constitution of India alleging, inter alia, that his wife Sunita Rani has been illegally detained by respondent no. 4 ASI Manjit Singh.
(2.) Learned State counsel, on instructions from ASI Harkesh Kumar as well as counsel for the complainant submitted that Sunita Rani was produced before Sub Divisional Judicial Magistrate, (SDJM), Jalalabad who ordered that she be kept in Nari Niketan at Amritsar and she has been kept in Nari Niketan. Counsel for the petitioner contended that there is no such order of Judicial Magistrate. However, counsel for the complainant has shown certified copy of order dated 28.11.2011 passed by learned SDJM, Jalalabad. The same is reproduced hereinunder:-
(3.) It is, thus, apparent from the aforesaid order that the petitioner is proceeding on wrong facts and has been misleading this Court. This writ petition was filed on 1.12.2011 falsely alleging that Sunita Rani is in illegal detention of respondent no. 4 ASI Manjit Singh whereas three days prior to the filing of this writ petition, the alleged detenue had been sent to Nari Niketan under order of SDJM, Jalalabad after the alleged detenue was produced in the said court.