Rakesh @ Pampu vs State Of Haryana
2023 Latest Caselaw 3934 P&H

                                                                                    2023:PHHC:049720
                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                        Sr. No.102                        CRM-M-14761-2023
                                                          Date of Decision : April 12, 2023

                        Rakesh @ Pampu                                                   ...Petitioner

                                                           Versus

                        State of Haryana                                              ...Respondent


                        CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL


                        Present:     Mr. A.D.S. Sukhija, Advocate, for the petitioner.

                                     Mr. Himmat Singh, DAG, Haryana.

                                     ***

                        SUDHIR MITTAL, J. (ORAL)

After arguing for sometime and realizing that the Court is not

inclined to agree with him, learned counsel for the petitioner submits that

the petitioner would surrender on or before 17.04.2023. Directions may be

issued to the police to ensure that the life and limb of the petitioner is not

harmed as he apprehends that he may be eliminated in a false encounter.

Thus, the petition is dismissed. It is, however, directed that the

police will ensure that no harm comes to the life and limb of the petitioner

before he surrenders on or before 17.04.2023.

                        April 12, 2023                                        (SUDHIR MITTAL)
                        Ankur                                                      JUDGE
                        Whether speaking/reasoned             Yes/No
                        Whether Reportable                    Yes/No




ANKUR GOYAL
2023.04.12 16:37
I attest to the accuracy and
integrity of this order/judgment