HARBHAJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Seeking release of detenue Gurlal Singh, the petitioner has come up before this Court under Article 226 of the Constitution of India.

(2.) Counsel appearing for respondent No.4 submits that the petitioner has been arrested for cognizable non-bailable offence.

(3.) However, counsel for the petitioner submits that initially the petitioner was kidnapped which is an offence.