Darshan Kaur And Ors vs State Of Punjab And Ors
2023 Latest Caselaw 11515 P&H

                                        IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                     AT CHANDIGARH

                          212                                         CRWP-2784-2023
                                                                      Date of Decision: 01.08.2023

                          Darshan Kaur and others                                            ......... Pe   oners
                                                                     Versus

                          State of Punjab and others                                         ......... Respondents

                          CORAM:        HON'BLE MR. JUSTICE ANOOP CHITKARA

                          Present:-     Ms. Nisha Rana, Advocate for the pe     oners.

                                        Mr. Karunesh Kaushal, AAG, Punjab.

                                        Mr. Mitul Singh Rana, Advocate for respondents No. 4 and 5.

                                                   ****
                          ANOOP CHITKARA, J. (ORAL)

The present pe on has been filed under Ar cle 226 of the Cons tu on of India for issuance of a writ in the nature of Mandamus direc ng the official respondents No. 1 to 3 to protect the life and liberty of the pe oners from the hands of private respondents No. 4 to 10.

2. Counsel for the pe oners submits that as on date the threat is only from respondents No. 4 and 5.

3. However, counsel appearing for respondents No. 4 and 5 submits that the apprehension is misconceived and there is nothing to fear from them.

4. Given above, no order is required to be passed in the present pe on and the same is disposed of. Liberty reserved to the pe oners to file a fresh representa on to the concerned Senior Superintendent of Police/ Commissioner of Police, within fi een days from today. If the pe oners file a representa on with in the above-men oned me period of fi een days, then, the same shall be decided by the concerned Senior Superintendent of Police/ Commissioner of Police, within two months. It is clarified that such order must be a reasoned order, and the same be communicated to the counsel as well as representa onists without delay.

                                                                      (ANOOP CHITKARA)
                                                                          JUDGE
                          01.08.2023
                          Jyo -II

                                                   Whether speaking/reasoned        Yes/No
JYOTI
2023.08.02 08:54
I attest to the accuracy and
                                                      Whether Reportable            Yes/No
integrity of this order/judgment.