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Judgment
Vikas Suri, J
The present petition has been filed under Articles 226/227 of the Constitution of India for issuance of writ in the nature of Habeas Corpus to produce the detenue from the illegal custody of respondent No.4.
Vide order dated 30.12.2025, a Warrant Officer was appointed. Directions were also issued to respondent No.2-Senior Superintendent of Police, Amritsar Rural, to appoint a responsible officer to accompany the Warrant Officer.
The report of the Warrant Officer has been received in a sealed cover. The same has been opened and perused.
A perusal of the report of the Warrant Officer dated 03.01.2026, reveals that the detenue was recovered and released from the sugar mill of Rana Sugars Limited, Buttar Siviyan, at around 12.20 AM on 31.12.2025. The statements of the detenue and the petitioner were recorded in vernacular and have been extracted in the report. It is further revealed that after recording the statements, the detenue-Balram Singh was set free and handed-over to his sister Rashmi Sengar (petitioner herein). The petitioner and the detenue are present in Court and vouch for the veracity of the aforesaid report.
In view of the above, no further orders are required to be passed.
The present petition is disposed of accordingly.