Kajal Minor Through Sahil And Anr vs State Of Haryana And Otheers
2022 Latest Caselaw 15973 P&H

108

      IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
                  HARYANA AT CHANDIGARH

                                                        CRWP-11451-2022 (O&M)
                                                        Date of decision: 06.12.2022

Kajal and another                                                         ...Petitioner

                                            Versus

State of Haryana and others                                          ...Respondents

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:-       Mr. Ajay Bhardwaj, Advocate
                for the petitioner.

ARVIND SINGH SANGWAN, J. (Oral)

The petitioners, by way of filing the present petition under

Articles 226/227 of the Constitution of India, seeks issuance of directions to

the officials respondents to protect their life and liberty at the hands of the

private respondents.

Learned counsel for the petitioner, at the very outset, relies

upon the judgment dated 28.03.2022, passed by a co-ordinate Bench of this

Court in CRWP-2139-2022 and other connected cases.

Notice of motion.

Mr. Himmat Singh, DAG, Haryana, who is present in Court

accepts notice on behalf of the official respondents.

In view of the same, the present petition is disposed of with a

direction to respondent No. 2-Superintendent of Police, Jind to decide the

representation (Annexure P-3) of the petitioners in the light of the aforesaid

judgment.

06.12.2022                                           (ARVIND SINGH SANGWAN)
Waseem Ansari                                               JUDGE

                Whether speaking/reasoned                        Yes/No




                                   1 of 2



      Whether reportable                            Yes/No




                           2 of 2