Buta Singh Petitioner v. State Of Punjab And Others S

Present: None for the petitioner. Mr. A.S.Gill, Sr. DAG, Punjab. ***** ARVIND SINGH SANGWAN, J. (ORAL) Prayer in this petition is for issuance of writ in the nature of Habeas Corpus to release the detenues, namely, Gurcharan Singh, Major Singh, Jagga Singh and Harbikramjot @ Dimple from the illegal custody of respondent No.3. Vide order dated 03.11.2017, a Warrant Officer was appointed and he has submitted a report dated 06.11.2017 that he has visited the Police Station Cheema, Punjab, however, the alleged detenues were not found there. Reply by way of an affidavit of Deputy Superintendent of Police, Sub-Division, Sunam District Sangrur on behalf of respondents No.1 to 4 has been filed in Court today and the same is taken on record. As per this reply, it is submitted that a person, namely, Nachhttar Singh s/o Chhota Singh R/o Village Shahpur is an accused in FIR No.93, dated 15.10.2017 under Sections 302, 307, 323, 324, 506, 148, 149, 120-B of IPC and 3 and 4 of SC/ST Act and he is brother/cousin brother/nephew of the alleged detenues and the police, has in performance

1 of 2 CRWP-1297-2017(O&M) -2- of their duty conducted the raid in the house of above said persons for the purpose of arresting Nachhttar Singh, whose bail application has been dismissed by the Court. It is further submitted that neither any FIR is pending against detenues nor they are required by the police. In view of the same, this petition is rendered as infructuous. (ARVIND SINGH SANGWAN) JUDGE 02.12.2017 Hemlata Whether speaking/reasoned Yes / No Whether reportable Yes / No

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