CHARANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS writ petition was filed by Charanjit Kaur, resident of Village Maluka District Bathinda invoking the writ jurisdiction under Article 226 of the Constitution of India for issuance of a writ in the nature of habeas corpus against the respondents to produce her husband, Sukhmander Singh who, according to her, was picked up on 3.4.1992 at about 10.00 A.M. and was arrested by ASI Ajaib Singh, Incharge, Police Post Bhagta Bhaika, along with Head Constable Jugraj Singh, and one more constable of C.R.P.F.

(2.) UPON notice, after perusing the reply filed by the Senior Superintendent of Police, Bathinda on 12.3.1996, a direction was issued by this Court to the District and Sessions Judge, Bathinda to hold an enquiry after recording evidence to be led by both the sides and to submit his fact-finding report.

(3.) THE aforementioned enquiry report was accepted by this Court and the writ petition was partly allowed on May 27, 1997 with the following directions :-