Jora Singh, J. - (1.) Crl. Misc. No. 263 of 2011.
(2.) APPLICATION is allowed, Annexure P -2 is ordered to be taken on record. Crl. Misc. stands disposed of. Crl. Writ Petition No. 664 of 2011
(3.) DALVIR Singh has preferred this petition under Articles 226/227 of the Constitution of India, for issuance of writ in the nature of Habeas Corpus for the release of detenue namely Rajinder Kaur, aged about 22 years, wife of the Petitioner, who is stated to be in illegal custody of Respondents No. 4 and 5.;