JASPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking writ in the nature of habeas corpus so as to recover the alleged detenue Parveen Begum, aged about 24 years.

(2.) Learned State counsel has today passed on a statement of Parveen Begum recorded in terms of the provisions of Sec. 164 Cr.P.C. to the effect that she is residing with her parents out of her own accord and free Will and wishes to reside with her parents. A photocopy of the said statement is taken on record.

(3.) In view of the aforestated position, it transpires that the alleged detenue is not illegally detained. As such, no further direction is required to be issued. The petition is disposed of having been rendered infructuous.