Punjab-Haryana High Court
Vipan Kumar vs State Of Punjab And Others on 22 May, 2026
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH.
232
CRWP-4982-2026 (O&M).
Date of Decision: 22.05.2026.
VIPAN KUMAR ... Petitioner(s)
Versus
STATE OF PUNJAB AND OTHERS ... Respondent(s)
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
PRESENT: Mr. Sanjiv Kumar Yadav, Advocate,
(Through Video Conference)
for the petitioner(s).
Mr. Mohit Kapoor, Sr. DAG, Punjab with
Sh. Yogesh Kumar, SHO, Police Station, Lalru.
VINOD S. BHARDWAJ, J (ORAL)
Seeking appropriate directions to official respondents No.1 and 4 to protect the life and liberty of the petitioner and his family members alleged to be in danger at the hands of private respondents, the instant petition has been filed.
Mr. Jagjit Singh Chatrath, Advocate, enters appearance and files power of attorney on behalf of respondents No.5 to 7, 9 and 10. Counsel for the petitioner(s) contends that he does not press the instant petition at this stage, as the matter has been amicably resolved between the parties.
Counsel appearing for the respondents have no objection to the same.
Disposed of as not pressed at this stage.
May 22, 2026. (VINOD S. BHARDWAJ)
raj arora JUDGE
Whether speaking/reasoned : Yes/No
RAJ KUMAR ARORA Whether reportable : Yes/No
2026.05.26 13:30
I attest to the accuracy and
integrity of this document