AMANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Pursuant to notice of motion, learned State counsel has sought instructions and has informed that the petitioner's husband was arrested on 22/3/2023 in connection to lodging of FIR No. 21, dtd. 21/3/2023, Police Station Sanaur, District Patiala, under Ss. 379, 398, 401, 411 IPC.

(2.) In view of the aforestated position, it cannot be strictly said that the detention of petitioner's husband is illegal.

(3.) However, in case the petitioner is aggrieved by his detention in connection with the aforesaid FIR, it shall always be open to him to have recourse to other alternate efficacious remedies for redressal of her grievances.