NAGENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of Habeas Corpus directing official respondents to get the detenues, mentioned in para No.4 of the petition, released from the illegal detention of respondent No. 5.

(2.) A Division Bench of this Court in LPA No.32 of 2013, titled as 'Murti versus The State of Punjab and others', has held as under:

(3.) Accordingly, this Criminal Writ Petition is disposed of with a direction to respondent No.2-Deputy Commissioner-cum-District Magistrate, District Rohtak to treat this petition as a complaint under the Bonded Labour System (Abolition) Act, 1976 and take immediate action, in accordance with law, within a period of one week from the date of receipt of a copy of this order alongwith a copy of the writ petition.