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Karan Dhiman v. State Of Punjab And Another

Karan Dhiman v. State Of Punjab And Another

(High Court Of Punjab And Haryana)

Criminal Writ Petition 279-2021 | 08-02-2021

1. This case has been treated as Criminal Writ petition on the complaint given by the petitioner wherein he has alleged that his wife's brother, Vikramjit Singh (Vicky) has been missing since 31.12.2020. It has also been mentioned in the complaint that some persons claiming themselves to be from CIA Kharar forcibly and illegally took him into custody.

2. Status report by way of affidavit of Deputy Superintendent of Police, Special Branch and Crime Intelligence, SAS Nagar, Mohali has been filed on behalf of the respondent-State, wherein it has been deposed that the alleged detenue, Vikramjit Singh (Vicky) has been arrested in FIR No.127 dated 31.12.2020, registered at Police Station Phase VIII, Mohali.

3. In view of the above, no further orders are called for.

4. Petition is disposed of.

Advocate List

  • By post. Mr. H.S.Sullar, DAG, Punjab.

Bench
  • HON'BLE JUSTICE SUVIR SEHGAL
Eq Citations
  • LQ/PunjHC/2021/885
Head Note

Constitution of India — Arts. 21 and 32 — Missing person — Status report filed by State — Alleged detenue, Vikramjit Singh (Vicky) has been arrested in FIR No.127 dated 31.12.2020, registered at Police Station Phase VIII, Mohali — In view of the above, no further orders are called for — Petition disposed of