ROSHAN Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India for issuance of a writ in the nature of Habeas Corpus for appointment of a Warrant Officer to search the detenues mentioned in para No.4 of the petition at the premises of brick kiln of respondent No. 4 or any other place, pointed out by the petitioner and release the detenues from the illegal custody of respondents.

(2.) It has been held by this Court in 'Murti versus The State of Punjab and others, LPA No. 32 of 2013', as under:-

(3.) Accordingly, this Criminal Writ Petition is disposed of with a direction to District Magistrate, Ludhiana 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 receiving a certified copy of this order along with a copy of the writ petition.