Punjab-Haryana High Court
Raghu Nath vs State Of Punjab on 29 August, 2012
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
Criminal Writ Petition No.1517 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Criminal Writ Petition No.1517 of 2012
Date of Decision:29.08.2012
Raghu Nath .....petitioner
Versus
State of Punjab .....respondent
CORAM: HON'BLE MR.JUSTICE RAMESHWAR SINGH MALIK
Received: By Post
Present: Ms.Anmol Grewal, Assistant Advocate General, Punjab
***
RAMESHWAR SINGH MALIK J.(ORAL):
Complaint dated 14.08.2012 received through Post from the petitioner was treated as instant Criminal Writ Petition.
Petitioner has alleged that his son Chetan was being illegally detained by the in charge CIA Staff, Batala.
Notice of motion was issued and pursuant thereto, reply by way of short affidavit dated 29.08.2012 of Paramjit Singh, Superintendent of Police(D), Batala, Police District Batala, has been filed in the Court today and the same is taken on record.
Learned State counsel, on instructions from ASI Jaswant Singh, CIA Staff, Batala, submits that as a matter of fact, the alleged detenue was wanted in FIR No.18 dated 31.01.2012, under Sections 307, 427, 148, 149 IPC, registered at Police Station City Batala. Since the alleged detenue was running from the law, the process for getting him declared proclaimed offender had already been initiated under Sections 82- 83 Cr.P.C. However, the alleged detenue was arrested on 14.08.2012 and was produced before the learned Sub-Divisional Judicial Magistrate, Batala on 15.08.2012.Criminal Writ Petition No.1517 of 2012 2
Learned State counsel, thus, submits that the present petition has been rendered infructuous and may be disposed of as such.
In view of the reply filed and above statement made by learned State counsel, the instant petition is ordered to be disposed of as having been rendered infructuous.
(RAMESHWAR SINGH MALIK) JUDGE 29.08.2012 neenu