Babli vs State Of Ut Chandigarh And Others
2023 Latest Caselaw 3466 P&H

CRWP-3105-2023 1
2023:PHHC:048184

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.145 CRWP-3105-2023
Date of Decision: 10.04.2023
Babli .... Petitioner

Versus

State of U.T.Chandigarh and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. A.S.Gulati, Advocate for the petitioner.

Mr. Viranjeet Singh Mahal, Addl. P.P., U.T.Chandigarh.

3 2 2

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking direction to respondents No.1 to 3 for providing protection of life and liberty to the petitioner, who is allegedly being harassed and threatened by respondents No.4 and 5, who are petitioner's husband and son respectively.

2. Learned State counsel, upon instructions from SI Amarjeet, submits that the matter has been enquired into and statements of both private respondents have been recorded. It has been found that there are matrimonial issues between the petitioner and private respondents, and at present, there is no threat to the petitioner's life and liberty at their hands.

3. In view thereof, there is no ground to issue the direction as

prayed for, and the petition is, accordingly, disposed of.

(TRIBHUVAN DAHTYA) JUDGE 10.04.2023 Maninder Whether speaking/reasoned__:: Yes/No

MANINDER Whether reportable : Yes/No

2023.04.11 09:54 | attest to the accuracy and authenticity of this order/judgment.