SHAM KUMAR Vs. STATE OF H. P.

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for issuance of writ, in the nature of habeas corpus, for immediate release of detenu namely, Ms. Rajwinder Kaur aged 23 years daughter of Sh. Nirmal Singh, resident of Village Belna, Tehsil Haroli, District Una, H.P. and to appoint Warrant Officer to enable the release of detenu from the alleged illegal confinement of respondents No. 4 to 6. Further prayer has also been made seeking direction to respondents No. 2 and 3 to provide protection to the life and liberty of the petitioner and detenu.

(2.) Before adverting to the merits of the case, a glance at the proceedings of this Court in the instant petition, needs mention. Vide order dated 26.03.2021, this Court had directed the Superintendent of Police, Una to produce Rajwinder Kaur/corpus before this Court on 30.03.2021. On the date fixed, Ms. Rajwinder Kaur/corpus was produced in the custody of ASI Baldev Raj and LC Savita No. 156, Police Station, Haroli, District Una, H.P. In addition, parents of the parties and the petitioner also remained present before the Court.

(3.) On 30.03.2021, this Court had passed the following order:-