MANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application sent by post by Manjit Kaur to Hon'ble the Chief Justice of this Court has been registered as the instant criminal writ petition and listed on judicial side.

(2.) It is alleged in the application that petitioner's husband Rupinder Singh alias Bunty has been illegally detained by officials of CIA Staff, Patiala since 12.08.2011.

(3.) Reply on behalf of State of Punjab, filed today in Court, is taken on record, subject to all just exceptions. Allegations made in the writ petition have been denied in the reply filed on behalf of State of Punjab. It is also alleged in the reply that FIR No.39 dated 15.08.2011 under Sections 379, 411, 420, 467, 468, 471 and 489 of the Indian Penal Code (in short -- IPC) stands registered against petitioner's husband in Police Station Sanaur. It is stated in the reply that on secret information, police party was conducting checking of vehicles, when petitioner's husband was intercepted on 15.08.2011 coming in TATA Safari. The petitioner's husband could not give any proof of ownership of the vehicle and thereupon, the FIR was got registered and the vehicle was seized. Petitioner's husband was produced in Court of Illaqa Magistrate, Patiala on 16.08.2011 and was remanded to police custody till 19.08.2011. During police remand, two more stolen vehicles i.e. Verna car and Fiat Punto car bearing fake registration numbers were also recovered from the husband of the petitioner. Information of the arrest of petitioner's husband was also given to his mother Shakuntla Devi on mobile telephone.