Insaf Singh vs State Of Punjab & Ors.

HARMEET SINGH DEOL, J (ORAL)

The prayer in the present petition, preferred under Article 226 of the Constitution of India, is for the issuance of a writ in the nature of habeas corpus directing respondents No.1 to 3 to produce the detenue xxx (wife of the petitioner).

Learned counsel submits that, at this stage, he would be satisfied, if a direction is issued to respondents No.1 to 3 to look into the matter by treating the present petition to be a representation and take action thereon, in accordance with law.

Notice of motion to the respondents-State.

Mr. Balwinder Singh, AAG, Punjab, accepts notice on behalf of the official respondents-State and submits that respondent No.2 shall look into the matter, in accordance with law, by treating the present petition to be a representation.

In view of the above, without commenting on the merits of the case, the present petition is disposed of with a direction to respondent No.2 to look into the matter and averments made in the present petition and take requisite action, if so warranted, in accordance with law, within a period of six weeks from the date of receipt of a certified copy of this order.

Pending application(s), if any, shall also disposed of.