Punjab-Haryana High Court
Baburam vs State Of Punjab And Ors on 19 July, 2021
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
CRWP-5733-2021 (O&M)
THROUGH VIDEO CONFERENCE
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CRWP-5733-2021 (O&M).
Decided on: July 19, 2021.
Baburam
.. Petitioner
VERSUS
State of Punjab and others
.. Respondents
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CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
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PRESENT Mr.Amandeep Saini, Advocate,
for the petitioner.
Mr.Randhir Singh Thind, DAG, Punjab.
JASGURPREET SINGH PURI, J. (ORAL)
The present petition has been filed under Article 226 of the Constitution of India, with a prayer for issuance of a writ in the nature of habeas corpus directing respondent Nos.1 to 3 to search and produce detenue namely Tejesvi, aged 15 years, minor grand-daughter of the petitioner before this Court.
Status report has been filed by the SSP, Fazilka, District Fazilka, by way of email and a print out of the same is directed to be taken 1 1 of 2 ::: Downloaded on - 20-07-2021 23:29:22 ::: CRWP-5733-2021 (O&M) on record.
Learned State counsel while referring to the aforesaid affidavit has submitted that on 15.7.2021 accused Ranjit Singh - respondent No.4 has been arrested and the victim i.e. the alleged detenue was recovered from the accused and the custody of the victim has been handed over to the petitioner on the same day i.e. 15.7.2021 and accused Ranjit Singh is now in judicial custody.
Learned counsel for the petitioner has submitted that in view of the affidavit filed by the State and in view of the fact that the girl has been recovered and handed over to the petitioner, the present petition has been rendered infructuous as action has been taken against the accused.
In view of above, the present petition is disposed of as having been rendered infructuous.
July 19, 2021. (JASGURPREET SINGH PURI) raj arora JUDGE Whether speaking / reasoned Yes / No Whether reportable Yes / No 2 2 of 2 ::: Downloaded on - 20-07-2021 23:29:22 :::