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Judgment
Jyotsna Rewal Dua, J
Alleging that his son alongwith various others (named in the writ petition) were illegally detained by respondents No.4 and 5, the petitioner has
preferred instant petition seeking writ of habeas corpus for their release.
Notice of the petition was issued on 28.1.2021. Today Mr. Rajinder Dogra, learned Senior Additional Advocate General on instructions imparted by
Mr. Raj Kumar, Sub Inspector, Police Station, BSL, Sundernagar submits that all the persons named in the writ petition are not in any confinement and
are freely doing their day-to-day routine. Some of the persons named in the writ petition including the son of the petitioner have attended the Video
Conference today from the office of learned Senior Additional Advocate General. Learned Counsel for the petitioner does not dispute this fact.
In view of above position, the substantive grievance of the petitioner stands redressed. Accordingly this petition is disposed of having become
infructuous reserving liberty to the petitioner to seek appropriate remedy in accordance with law for his surviving grievances, if any.