Farooq Masih vs State Of Punjab And Others
2021 Latest Caselaw 596 P&H

CRWP-939-2021                                                  -1-


       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                              CRWP-939-2021 (O&M)
                                              Date of decision: 15.02.2021

Farooq Masih
                                                               ....Petitioner



                                 Versus



State of Punjab and others
                                                             ....Respondents

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:    Ms. Sumiti Arora, Advocate for
            Mr. Aditya Pratap Singh, Advocate
            for the petitioner.

            Mr. Joginder Pal Ratra, DAG, Punjab.

                  ******

ARVIND SINGH SANGWAN, J. (Oral)

Prayer in this petition is for issuance of directions to the

respondents to protect the life and liberty of the petitioner and his family

members.

During the course of arguments, learned counsel for the

petitioner, when confronted with the complaint (Annexure P-1), submits that

though name of any of the person extending threat to the petitioner is not

given, however, learned State counsel has raised an objection that on similar

facts, a complaint under Section 156 (3) Cr.P.C. has been filed before the

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Illaqa Magistrate, in which notice has been issued.

Learned State counsel has also placed on record photocopy of a

judgment titled as Indian Church Trustee Vs. Shri C. Paul and others

passed in Civil Appeal No.91/275 of 1991/1993, decided on 05.02.1997, to

submit that the matter in dispute regarding management of Church is

subjudice before the Civil Court.

All these aforesaid facts are not brought to notice of this Court

in the present petition.

Faced with the above, learned counsel for the petitioner seeks

permission to withdraw the present petition with liberty to file a

comprehensive petition giving all the details about the litigation pending

before the Courts below.

Dismissed as withdrawn with liberty aforesaid.

                                          [ ARVIND SINGH SANGWAN ]
15.02.2021                                         JUDGE
vishnu



Whether speaking/reasoned        Yes/No

Whether reportable               Yes/No




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