INDERJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for issuance of a writ in the nature of Habeas Corpus. It is alleged that the petitioner's son Manpreet Singh has been illegally detained by respondent no.2, at the behest of respondent no.3, as there is some litigation pending between the petitioner and respondent no.3. Notice of motion for 17.7.2006.

(2.) THE Registry is directed to appoint a Warrant Officer, who shall search for the whereabouts of the detenu, at such place/places that may be pointed out by the petitioner. In case the detenu is not accused in any case, he shall be got released forthwith by the Warrant Officer and in case the detenu is accused, the Warrant Officer shall make an entry in the relevant Roznamcha. THE Warrant Officer shall submit his report on or before the next date of hearing.