GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Gurpreet Singh-petitioner had brought this petition under Article 226 of the Constitution of India for issuance of writ in the nature of habeas corpus for release of the detenues (33 in numbers), detailed in para 2 of the petition and sought for their release from the alleged illigal custody of respondent No.4.

(2.) On 14.10.2019, this Court had passed the following order :-

(3.) Today the case was listed at serial No.270 and learned counsel for the petitioner made a prayer for taking up the case and prayed for dismissing the writ petition as infructuous.