MOHAN LAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of Habeas Corpus directing respondent No.4 to 10 to release the detenue, namely, Sanjana from illegal custody and with a further prayer for the appointment of Warrant Officer to conduct a roving inquiry at the residences of respondents No.6 to 10 or any other place pointed out by the petitioner. Notice of motion has been issued in this case to respondents No.1 to 5 only as per order dated 19.6.2014 passed by this Court and further direction was given about the status of investigation of FIR No.22 dated 11.2.2014 registered for the offences under Sections 366 and 366-A IPC at Police Station Division No.7 (Vardhman, Ludhiana).

(2.) As per the order dated 15.9.2014 passed by the Co-ordinate Bench, detenue Sanjana was sent to Nari Niketan, Chandigarh, as at that time, the learned State counsel stated that as per school certificate, her date of birth is 20.3.2000, whereas Sanjana claimed her date of birth as 20.3.1996.

(3.) From the record, I find that in this case ossification test was ordered and report has been received in which the dental age of the alleged detenue Sanjana is 15-16 years and the bone age is 17 to 20 years plus/minus two years.