Chuhar Singh vs State Of Punjab And Others
2023 Latest Caselaw 11581 P&H

SANDEEP SETHI
2023.08.02 13:29

2023:PHHC:098014

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(106)
CRWP-6382-2023 (O&M)
Date of Decision:-01.08.2023
Chuhar Singh
beeeee Petitioner
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Sanjiv Gupta, Advocate for the petitioner.
Mr. I.P.S. Sabharwal, DAG, Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. The present petition has been filed for protection of life and liberty of the petitioner at the hands of the private respondents.

2. Learned counsel for the petitioner restrains his prayer only to

the extent that the respondent-authorities should follow the procedure of law and should not cause unnecessary harassment to the petitioner.

3. Heard the learned counsel for the petitioner.

4. There is nothing on record to demonstrate that the respondent- authorities are not following the procedure of law or any violation has been done.

5. Needless to say, State authorities shall proceed in accordance

with law and, hence, no order is required to be passed in this petition.

6. In light of the above, the present petition stands dismissed.

7. Pending miscellaneous application shall also stand disposed of. (ALOK JAIN) JUDGE August 01, 2023.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment