REENU KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Article 226 of the Constitution of India seeking issuance of a writ in the nature of habeas corpus directing the official Respondents to get released the detenues mentioned in Para No.4 of the petition, from the illegal custody of Respondent No.4.

(2.) Notice of motion restricted to Respondents No.1 to 3 only at this stage.

(3.) Mr.Manipal Singh Atwal, DAG Punjab, who is present in the Court accepts notice on behalf of Respondents No.1 to 3.