AVNEESH JHINGAN,J. - (1.) The matter is taken up for hearing through video conference due to COVID-19 situation.
(2.) The matter was taken up suo-moto by this Court taking into consideration the e-mail received with regard to illegal detention and allegation of assault on Nodeep Kaur (hereinafter referred as 'the detenue').
(3.) The allegations were that Haryana police had illegally detained 23 years old detenue. Notice of motion was issued on 12.2.2021 for 24.2.2021. In the meantime, an application was moved for impleading detenue as respondent. The application was allowed. Amended memo was taken on record. Status report by way of affidavit of Mr. Virender Singh, HPS Deputy Superintendent of Police (HQ) District Sonipat, along with annexure was taken on record. The matter was adjourned to 26.2.2021, the date on which the regular bail of the detenue was fixed.;