KULBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Letter sent by the petitioner through post was treated as a habeas corpus petition as he stated therein that Ranvijay Singh son of Karan Singh, resident of village Sekhupur Majiri (Airyan), Police Station Narot Jaimal Singh, District Pathankot was taken into custody by the police of Police Station Narot Jaimal Singh on 23.8.2011 at 7.00 a.m. from his house. His whereabouts were not known since then. He had also not been produced by the police before the Court.

(2.) After obtaining instructions from ASI Tilak Raj, Police Station Narot Jaimal Singh, District Pathankot, learned State counsel has informed the Court that aforementioned Ranvijay Singh was named as one of the accused in FIR No. 37 dated 22.8.2011 under Sections 379/34 IPC registered at Police Station Narot Jaimal Singh. He was arrested in the said case on 25.8.2011 and is presently on bail.

(3.) In view of the above, no further orders are required to be passed in the present petition. The same is, accordingly, disposed of.