DEEPA ALIAS KULDEEP SINGH Vs. K R LAKHANPAL

JUDGEMENT

(1.) MR. Cheema, learned Sr. Deputy Advocate General, Punjab has filed an affidavit of Dr. B.C. Gupta, Principal Secretary Home, Department of Home Affairs and Justice, Punjab, which is taken on record. Along with the said affidavit, a copy of order dated October 13, 2006 has been appended as Annexure R-1 vide which the claim of the petitioner for premature release in terms of the directions issued by this court has been considered and he has been ordered to be released. In this view of the matter, no further action is required to be taken in this petition which is accordingly disposed of as having become infructuous. Rule discharged. November 13, 2006. [ Surya Kant ] kadyan Judge