MANPREET KAUR Vs. MANPREET KAUR

JUDGEMENT

(1.) The present petition has beenn filed by the petitioner under Article 226 of the Constitution of India, seeking a writ in the nature of Habeas Corpus, directing the respondents to release the detenues as mentioned in para No.3 of the petition, by deputing a Warrant Officer, as the detenuess have been detained illegally and forcibly by the respondents.

(2.) In terms of order dtd. 26/12/2025, a report from the Warrant Officer, which has been produced in a sealled cover, has been opened and placed on record, wherein it has been stated that FIR No.286, dtd. 23/12/2025, under Ss. 109, 61(2) of BNS and Ss. 25, 27 of Arms Act, Police Station City Moga, District Mooga, has been registered against the detenuess.

(3.) In this view of the matter, learned counsel for the petitioner does not press the present petition with liberty to avail his remedy in accordance with law.