- (1.) It is not in dispute that Ravinder Singh, the alleged detenu, has already been got released by the Warrant Officer. As per the report of the Warrant Officer dated 6.7.2011, the Assistant Excise and Taxation Commissioner, S.B.S. Nagar had addressed letter dated 22.6.2011 to the SHO, Police Station Sadar Nawanshahr that a fine of Rs.50,000/- had been imposed upon the alleged detenu on account of recovery of 15 boxes of high speed whisky. As the said amount had to be deposited by Ravinder Singh, he was summoned to the Police Station so as to impress upon him for depositing the same. However, in the reply filed on behalf of respondents No.1 to 4 it had been mentioned that Ravinder Singh was summoned to the Police Station by issuing a notice under Section 160 Cr.P.C. as he was required to be produced before the Assistant Excise and Taxation Commissioner, Nawanshahr for the purpose of his production before the Magistrate in the event of his not depositing the amount of fine to be imposed by the Assistant Excise and Taxation Officer.
(2.) It is clear from the above that when the alleged detenu was recovered by the Warrant Officer, no fine of Rs.50,000/- had been imposed upon him. The fact remains that he was required to be produced before the Assistant Excise and Taxation Officer to either pay the fine or face the criminal proceedings. In view of the above, no further orders are required to be passed in the present petition. The same is, accordingly, disposed of.;