AVTAR SINGH Vs. SWARAN SINGH

JUDGEMENT

(1.) WRITTEN statement filed. Copy given. Shri Avtar Singh son of Joginder Singh has filed the present writ petition under Articles 226/227 of the Constitution of India in the nature of habeas corpus for the release of detenus Sarvshri Gurjit Singh, Daljit Singh and Pardeep Singh.

(2.) VIDE order dated 7th November, 1997 Hon'ble Mr. Justice K.S. Kumaran was pleased to appoint a Warrant Officer with a roving writ to search for and secure the release of the detenus, if they were illegally detained in Police Station Division No. 5, Jalandhar, or at the CIA Staff, Jalandhar. Under the directions of the Court, Shri C.R. Hans was appointed as Warrant Officer, who submitted his report, marked A1 by me today. In paras Nos. 2 and 3 of the report, the Warrant Officer has stated as follows :-

(3.) PRESENT petition stands disposed of with the above observations/directions.