RASHMI SENGAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India for issuance of writ in the nature of Habeas Corpus to produce the detenue from the illegal custody of respondent No.4.

(2.) Vide order dtd. 30/12/2025, a Warrant Officer was appointed. Directions were also issued to respondent No.2-Senior Superintendent of Police, Amritsar Rural, to appoint a responsible officer to accompany the Warrant Officer.

(3.) The report of the Warrant Officer has been received in a sealed cover. The same has been opened and perused.