NETAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) NETAR Singh through present petition filed by him under Article 226 of the Constitution of India seeks issuance of appropriate writ or direction to the respondents directing them to produce Satnam Singh in this Court and release him from their illegal custody.

(2.) NOTICE of this petition was issued and both the respondents i.e. State of Punjab and Union Territory, Chandigarh, have filed reply. It is made out from the reply filed by respondent No. 2 through Inspector Ashwani Kumar, Station House Officer, Police Station Sector-36, Chandigarh, that brother of Satnam Singh made a statement on 5.12.1994 which runs as under :

(3.) DISPOSED of accordingly.