SUNIL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner-Sunil has filed the present petition under Article 226 of the Constitution of India for issuance of a writ in the nature of Habeas Corpus for release of his sister-Radha from illegal custody of respondents No. 5 to 9.

(2.) Notice of motion in the case was issued on 05.11.2012. Thereafter, the case was adjourned on various dates when no action was taken by the Police Authorities in tracing out his sister. Even Superintendent of Police, Jind was also directed to look into the allegations and conduct of the Investigating Officer. The parents of the petitioner were also present in the Court and allegations were levelled against the Investigating Officer that they are being pressurized not to pursue the case. Thereafter, a detailed order was passed on 11.09.2013, which is reproduced as under: -

(3.) In compliance of directions issued by this Court on 11.09.2013, an inquiry was conducted by Crime Branch under the Supervision of Additional Director General of Police (Crime). Learned State counsel submits that the alleged detenue- Radha, who is sister of petitioner, along with Rakesh was traced out by Inspector Ramesh Chand and it was found that both of them are residing together after solemnizing marriage.