MOHINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Mohinder Kaur, petitioner, filed the present petition, through Ajit Singh Bains, against the State of Punjab and others as noted in the head note of this petition under Article 226/227 of the Constitution of India, praying for the issuance of a writ of Habeas Corpus for production of detenu Mohinder Kaur and the case set up by the petitioner is that she was taken into illegal custody by the police of Police Station, Jhabal, District Amritsar.

(2.) This petition, after notice to the parties, came up for hearing on 13.9.1994 and Hon'ble H.S. Bedi, J. passed the following order :-

(3.) In compliance to the above order, the C.B.I. investigated the matter and drew the conclusions as contained in paras 44 to 46 of the report, which read as under :-