- (1.) The present petition has been filed with a prayer that a writ in the nature of Habeas Corpus be issued so as to get the detenue namely Sukhpreet Kaur, wife of the petitioner released from the illegal custody of respondents No. 4 to 6 by appointing a Warrant Officer.
(2.) Notice of motion.
(3.) Mr. T.P.S. Chawla, learned Deputy Advocate General, Punjab, who has joined the proceedings through video conference, accepts notice on behalf of the respondents.;