SANDEEP SETHI 2023.09.06 17:47 2023:PHHC:117342 CRWP-8830-2023 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH (123) CRWP-8830-2023 Date of Decision:-06.09.2023 Pallvi Rani and another beeen Petitioners Versus State of Punjab and others beeeee Respondents CORAM: HON'BLE MR. JUSTICE ALOK JAIN 3 2 3 3k Present: Mr. Rimple Saini, Advocate for the petitioners. 3k 6 2 ie ALOK JAIN, J. (Oral)
1. The present petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus directing the official respondents to protect the life and liberty of the petitioners at the hands of private respondents.
2. Notice of motion to respondents No.1 to 3.
3. Mr. Kamalpreet Bawa, AAG, accepts notice on behalf of the official respondents.
4. Considering the nature of the order being passed, there is no necessity to serve the private respondents or to seek a reply from any one of the respondents.
5. The petition is disposed of with a direction to respondent No.2 to take into consideration the request of the petitioners made vide representation dated 04.09.2023 (Annexure P-5) and take appropriate | attest to the accuracy and integrity of this Order/Judgment 2023:PHHC:117342 CRWP-8830-2023 action, in accordance with law. However, the same shall be subject to payment of cost of Rs.2,500/- by the petitioners to be deposited with the Poor Patient Welfare Fund, PGIMER, Chandigarh.
6. This petition is being considered only for the purpose of protection of life and liberty of the petitioners and the filing, pendency or the orders passed by this Court in this petition shall neither be construed as any stamp of the Court qua the relationship/marriage of the petitioners nor shall be relied upon by any authority in any proceedings initiated against them under any other provision of law.
7. This order shall not operate as an alibi or defence to any proceedings which might be pending or may arise against the petitioners. Although, the State is duty bound to protect its citizens and only with the said motive, the present order/directions have been passed.
8. It is made clear to the petitioners that, in case, any averment made in this petition or in the representation Annexure P-5 is found to be incorrect, the State authorities are directed to take appropriate action, in accordance with law.
(ALOK JAIN) JUDGE September 06, 2023.
sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No SANDEEP SETHI 2023.09.06 17:47 | attest to the accuracy and integrity of this Order/Judgment