BALJINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner filed this petition under Art. 226 of the Constitution of India for issuance of a writ in the nature of habeas corpus with a direction to the official respondents to produce detenue-Harpreet Kaur, his wife, who was allegedly in illegal custody of respondents No.4 to 6.

(2.) It has been averred in the petition that the petitioner had married detenue Harpreet Kaur on 2.11.2011 at Gurdwara Akalgarh Sahib, Patiala Road, Zirakpur as per Sikh rites and customs against the wishes of respondents No.4 to 6 (i.e parents of Harpreet Kaur) and after their marriage they had threat to their life and liberty from them, thus, they approached this Court by way of filing Criminal Misc.M-33453 of 2011 and on that petition, vide order dated 7.11.2011, this Court, in the presence of respondents No.4 to 6, directed the Senior Superintendent of Police, District Amritsar to take necessary legal action on their application.

(3.) It is the further case of the petitioners that respondents No.4 to 6 thereafter, assured them that they will perform the marriage with great pomp and show and took away Harpreet Kaur, his wife and had detained her illegally at some unknown place. Thereafter, he also made a complaint to respondent No.3 against respondents No.4 to 6 but no concrete steps have been taken by respondents No.1 to 3 to locate his wife. Since the petitioner is having apprehension that any harm can be caused to his wife, the instant petition is filed.