MOHAMMAD ALI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition of habeas corpus is filed for release of persons mentioned in para 5 of the petition, who statedly are being kept in illegal custody of respondent Nos. 4 to 6. Obviously, the allegation is that they are being kept as bonded labourers. Under Section 12 of The Bonded Labour System (Abolition) Act, 1976 (for short the 'Act'), it is the duty of every District Magistrate and every officer specified under Section 10 to inquire whether, after the commencement of this Act, any bonded labour system or any other form of forced labour is being enforced by, or on behalf of, any person resident within the local limits of his jurisdiction. Let the petitioner approach to the Deputy Commissioner, Sangrur, with certified copy of this order, who shall act in accordance with Section 12 of the Act within one week.

(2.) The petition is, accordingly, disposed of.