SUDHIR KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has come up before this Court under Article 226/227 of the Constitution of India, seeking release of the detenue (petitioner's wife) from clutches of respondents No.5 and 6.

(2.) Notices served upon the official respondents through the State's counsel. Given the nature of the order that this Court proposes to pass, neither the response of official respondents nor the issuance of notices to the private respondents is required.

(3.) The allegations regarding illegal detention are stated in paragraph no. 2 of the petition and prima facie, point towards some restrain.