RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This criminal writ petition for issuance of a writ in the nature of Habeas Corpus has been filed by the petitioner alleging that his son, namely, Vikas, aged about 20 years was illegally detained by the police of Police Station Kalayat, District Kaithal.

(2.) Having regard to the nature of allegations, this Court vide order dated February 25, 2005 appointed a Warrant Officer to search out the whereabouts of the alleged detenu and to get him released forthwith in case he was found illegally detained.

(3.) Pursuant to the above-mentioned order, the Warrant Officer went to the Police Station, Kalayat and found the detenu present in the lock up. The Warrant Officer thereafter submitted a report dated 26.2.2005 in which it is mentioned that no case was found to have been registered against the detenu nor was lie wanted by the police officials in any other case.