REGENT COMPUTRONICS PVT. LTD.

Maninder Singh Sekhon Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

BUDDHI KOTA SUBBARAO (DR.) VS. K PARASARAN [REFERRED TO]
A. SHANMUGAM VS. ARIYA KSHATRIYA RAJAKULA VAMSATHU MADALAYA NANDHAVANA PARIPALANAI SANGAM [REFERRED TO]
P S R SADHANANTHAM VS. ARUNACHALAM [REFERRED TO]
CHANDRA SHASHI VS. ANIL KUMAR VERMA [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]
KALYANESHWARI VS. UNION OF INDIA [REFERRED TO]
AMAR SINGH VS. UNION OF INDIA [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
ABHYUDYA SANSTHA VS. UNION OF INDIA [REFERRED TO]
KISHORE SAMRITE VS. STATE OF U.P [REFERRED TO]
TILOKCHAND AND MOTICHAND VS. H B MUNSHI [REFERRED TO]

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in nature of Habeas Corpus, seeking release of the alleged detenue Sidak Veer Singh, aged about 05 years being son of the petitioner, alleging him to be in the illegal custody of respondent No.2.

(2.) That the brief facts as narrated by the learned Senior counsel for the petitioner are narrated in the chart below: - <IMG>JUDGEMENT_59_LAWS(P&H)7_2023_1.JPG</IMG> <IMG>JUDGEMENT_59_LAWS(P&H)7_2023_2.JPG</IMG>

(3.) Subsequent thereto the petitioner, issued a legal notice on 22/10/2021 and also a representation on 7/7/2022 (Annexure P-3) and sought his visitation right and meeting with the alleged detenue, which has not been responded and replied.

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MANINDER SINGH SEKHON Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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