Megha Ohri vs State Of Punjab And Others
2023 Latest Caselaw 11525 P&H

                   CRWP No.2357-2023                                      1                           2023:PHHC:098234

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                    AT CHANDIGARH

                   209-2                                                      CRWP No. 2357 of 2023
                                                                              Date of Decision: 01.08.2023


                   Megha Ohri                                                                 ...Petitioner
                                                              Versus
                   State of Punjab and others                                                 ...Respondents


                   CORAM:             HON'BLE MR. JUSTICE ANOOP CHITKARA

                   Present:           Mr. Krishan Singh Dadwal, Advocate for the petitioner.

                                      Mr. Karunesh Kaushal, AAG, Punjab.

                                                              ****
                   ANOOP CHITKARA, J.

The present petition has been filed under Article 226 of the Constitution of India for issuance appropriate writ, order or direction in the nature of Mandamus directing respondents No. 2 to 4 to protect the life and liberty as well as property of the petitioner from the hands of respondents No. 5 to 8.

2. Counsel for the petitioner submits that he does not press the protection at this stage. However, he further submits that the petitioner be permitted to file a fresh representation and the said representation be decided in a time bound manner.

3. Let the petitioner represent the concerned Senior Superintendent of Police/ Commissioner of Police, within two weeks from today. If the petitioner files a representation with in the above-mentioned time period of two weeks, then, the same shall be decided by the concerned Senior Superintendent of Police/ Commissioner of Police, within two months, either himself/herself or by authorizing and delegating it to any officer holding IPS cadre. It is clarified that such order must be a reasoned order, and the same be communicated to the representationists without delay.

4. Liberty reserved to the petitioner to file fresh petition or to take other legal remedies in accordance with the law.

5. It is clarified that there is no adjudication on merits. It is further clarified that this order shall not come in the way if the interrogation of the petitioner is required in any cognizable case.

JYOTI 2023.08.02 08:54 I attest to the accuracy and integrity of this order/judgment.

CRWP No.2357-2023 2 2023:PHHC:098234

6. There would be no need for a certified copy of this order, and any Advocate for the Petitioner and State can download this order and other relevant particulars from the official web page of this court and attest it to be a true copy. The concerned officer can also verify its authenticity and may download and use the downloaded copy for immediate use.

Petition is allowed to the extent mentioned above.Liberty reserved to the petitioner to seek protection, in case, need arises. All pending applications, if any, stand disposed.

                                                                            (ANOOP CHITKARA)
                                                                                JUDGE
                   01.08.2023
                   Jyoti-II


                   Whether speaking/reasoned:            Yes
                   Whether reportable:                   No.




JYOTI
2023.08.02 08:54
I attest to the accuracy and
integrity of this order/judgment.