Anita Chaudhary, J. - (1.) THE instant petition in the nature of habeas corpus has been filed directing respondents No. 1 to 3 to get the detenue - Ashiya Parveen released, who is in the illegal custody of respondent No. 4.
(2.) VIDE order dated 05.05.2014, respondent No. 2 was directed to produce the detenue before this Court. The detenue is present before the Court along with the police officials. Respondent No. 4 has also put in appearance.
(3.) LEARNED State counsel submits that the complainant had lodged a report, which was subsequently cancelled as the detenue had made a statement under Section 164 Cr.PC before the Magistrate in February, 2014. The copy of the same has been filed in Court and the same is taken on record.;