HARVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Letter sent by the petitioner was treated as a habeas corpus petition as he alleged therein that his father Ranjit Singh was forcibly taken away by the police on the pretext that some enquiry was to be conducted. However, he was not let off and kept in illegal detention.

(2.) After obtaining instructions from HC Lakhwinder Singh, No.14, Police Station Focal Point, Ludhiana, learned State counsel has apprised the Court that on 8.8.2011, the petitioner was found in possession of counterfeit currency notes, which were to be delivered by him to Naseem and Inderjit Singh. FIR No.100 dated 8.8.2011 under Sections 489-A, 489-B and 489-C IPC was registered at Police Station, Division No.7, Ludhiana, in which said Ranjit Singh was arrested. After the expiry of the police remand, he was remanded to judicial custody on 11.8.2011 where he is presently confined.

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