Nitu Devi vs State Of Haryana And Others
2023 Latest Caselaw 3471 P&H

CRWP No.3272 of 2023 1
2023:PHHC:048128

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.146 CRWP No.3272 of 2023
Date of Decision: 10.04.2023

Nitu Devi .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHITYA

Present: Ms. Menka Gupta, Advocate
for the petitioner.

Ms. Mahima Yashpal, DAG, Haryana.
2k 2 2k

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking direction to respondents No.2 to 5 to protect life and liberty of the petitioner and restrain the private respondents No.6 to 10 from harassing or interfering in her peaceful life.

2. Learned State counsel, upon instructions from Inspector Samarjeet, submits that respondent No.6/petitioner's husband, has, in fact, lodged an FIR dated 26.03.2023, alleging that the petitioner left the home on 20.03.2023. The matter is being investigated. On receiving the petitioner's complaint dated 27.02.2023 (Annexure P-1), she was called by the concerned Station House Officer/respondent No.5 on her mobile phone, which was switched off. A notice was pasted at her address requiring her presence in the police station so that complaint filed by her can be enquired into. It is further submitted that all the parties, i.e., the petitioner as well as the private respondents have been called to the police station on 13.04.2023

to enquire into the complaint.

MANINDER

2023.04.11 09:54

| attest to the accuracy and authenticity of this order/judgment.

2023:PHHC:048128

3. Learned counsel for the petitioner submits that the petitioner shall join the investigation, and remain present in the police station on 13.04.2023.

4. In view thereof, there is no need to issue the direction sought by

the petitioner, and the petition is, accordingly, disposed of.

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

Whether reportable : Yes/No

MANINDER

2023.04.11 09:54

| attest to the accuracy and authenticity of this order/judgment.