HARJI NARANG Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed by the petitioner seeking issuance of a writ in the nature of habeas corpus for appointment of a Warrant Officer to search, locate and recover the alleged detenue i.e. her minor daughter, aged about 9 years, and get her released from the illegal confinement of respondent No.4 i.e. mother of the petitioner herself.

(2.) Vide order dtd. 13/3/2023, this Court while issuing notice of motion on the respondents, had also directed that a status report be filed on or before the next date of hearing i.e. today, with copy in advance to the learned counsel for the petitioner.

(3.) Learned State counsel submits that the alleged detenue is present in the Court along with respondent No.4, therefore, she does not wish to file status report.