L.N. Mittal, J.@mdashCopy of application sent by post by Rajinder Kumar Sharma to Hon''ble the Chief Justice of this Court has been registered as instant criminal writ petition and listed on judicial side.
2. It is inter alia alleged in the application that on 24.07.2011, Gurjant Singh Badal - SHO of Police Station Jaiton picked up the Petitioner from his house and threatened to register a criminal case against him, if he did not produce his son Pardeep Kumar. The SHO did not allow the Petitioner to leave the Police Station till his son appeared in the Police Station. When Petitioner''s son appeared in the Police Station, he was tortured. Petitioner''s son is in illegal detention since 24.07.2011.
3. Reply on behalf of State of Punjab, filed today in Court, is taken on record, subject to all just exceptions. Averments made in the application have been denied in the reply.
4. Petitioner has put in appearance through counsel, who states that parties have effected compromise, and therefore, the Petitioner does not want any further action on his application.
5. It may be mentioned that telegram sent by Petitioner regarding alleged illegal detention of his son has also been registered as Crl. W.P. No. 1531 of 2011 and the same has also been disposed of by separate order of today.
6. In view of the aforesaid, the instant criminal writ petition is disposed of.
