KALU 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 and for appointment of a Warrant Officer to search the detenues, mentioned in para 3 of the petition, at the brick kiln of respondents No. 4 to 7 or any other place pointed out by the petitioner and to get them released from the illegal detention of respondents No. 4 to 7. It has been held by this Court in 'Murti versus The State of Punjab and others, LPA No. 32 of 2013', as under: -

(2.) ACCORDINGLY , this Criminal Writ Petition is disposed of with a direction to District Magistrate, Ludhiana -respondent No. 2 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.