KULBIR KAUR SEKHON Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner - Kulbir Kaur Sekhon has filed the instant petition under Article 226 of the Constitution of India, for issuance of a Writ in the nature of Habeas Corpus, for release of her son, namely Gurpreet Singh Sekhon, who has been allegedly confined and kept in illegal custody by respondent No.3 - Station House Officer, Police Station Kulgarhi, Ferozepur.

(2.) Learned counsel for the petitioner submits that there is a political rivalry between respondent No.6 - Mandeep Singh Sarpanch of the village and the family members of the petitioner. Respondent No.6 -Sarpanch belongs to the ruling party and using his position and political influence against the petitioner's family.

(3.) Earlier also, apprehending threat to the life and liberty, petitioner Kulbir Kaur Sekhon filed petition, bearing CRWP No.13161 of 2025, for directing the official respondents therein, to protect her life at the hands of the MLA of the area (respondent No.7 in the said petition).