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Javed v. State Of Haryana And Others

Javed v. State Of Haryana And Others

(High Court Of Punjab And Haryana)

CRWP No. 11676 of 2021 | 21-12-2021

DEEPAK SIBAL, J.

1. Through the present petition filed under Article 226 of the Constitution of India the petitioner seeks release of his 15 years old niece namely Tabassm who was allegedly being illegally detained by respondents No.4 to 11.

2. In response to the notice issued by this Court, learned State counsel submits that Tabassm has been recovered; her custody has been handed over to her parents and that a FIR under Sections 363/366 IPC and Section 4 of POCSO Act has been registered against respondent No.4.

3. In the light of the above statement made by the learned State counsel, learned counsel for the petitioner does not press the present petition.

4. Dismissed as not pressed.

Advocate List

  • Mr. Sandeep Kumar, Advocate for the petitioner

  • Mr. Rahul Mohan, DAG, Haryana.

Bench
  • HON'BLE MR. JUSTICE DEEPAK SIBAL
Eq Citations
  • LQ
  • LQ/PunjHC/2021/19949
Head Note

Constitution of India — Art. 226 — Habeas corpus — Minor girl allegedly being illegally detained — Petitioner seeking release of his 15 years old niece — State counsel submitting that minor girl has been recovered; her custody has been handed over to her parents and that FIR under Ss. 363/366 IPC and S. 4 of POCSO Act has been registered against respondent No. 4 — In the light of the above statement made by the State counsel, counsel for the petitioner not pressing the present petition — Habeas corpus petition dismissed as not pressed