NOOREALAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition under Articles 226/227 of the Constitution of India is for issuance of writ of habeas corpus for release of detenue Anu wife of the petitioner from the illegal custody of respondents No.5 to 8.

(2.) Learned counsel appearing on behalf of respondents No.6 to 8 submits that Anu wife of the petitioner is in a live-in relationship with respondent No.5 and Anu and Eklavya Gill @ Lavi have filed a protection petition vide CRM-M-11440-2025 which came to be decided on 22/10/2025.

(3.) In view of the above as detenue Anu is in relationship with respondent No.5 and is of the age of 20 years, no further orders are required to be passed by this Court in the present petition.