Dr. Sonia Goyal vs State Of Punjab And Others
2023 Latest Caselaw 11694 P&H

                   CRWP No. 7582-2023                                   1                          2023:PHHC:098957

                                        IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH

                   111                                                       CRWP No. 7582 of 2023
                                                                             Date of Decision: 02.08.2023


                   Dr. Soniya Goyal                                                                 ...Pe   oner
                                                             Versus
                   State of Punjab and others                                                       ...Respondents


                   CORAM:             HON'BLE MR. JUSTICE ANOOP CHITKARA

                   Present:           Mr.Sukhwinder Singh Chatrath, Advocate
                                      for the pe oner.

                                      Mr. Shiva Khurmi, AAG, Punjab.

                                                             ****
                   ANOOP CHITKARA, J.

The present pe on has been filed under Ar cle 226 of the Cons tu on of India for issuance appropriate writ, order or direc on in the nature of Mandamus for protec on of life, liberty and property of the pe oner, who is being con nuously harassed, threatened and maltreated by respondents No. 6 and 7.

2. Counsel for the pe oner submits that he does not press the protec on at this stage. However, he further submits that the pe oner be permi ed to file a fresh representa on and the said representa on be decided in a me bound manner.

3. Let the pe oner represent the concerned Senior Superintendent of Police/ Commissioner of Police, within two weeks from today. If the pe oner files a representa on with in the above-men oned me 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 delega ng it to any officer holding IPS cadre. It is clarified that such order must be a reasoned order, and the same be communicated to counsel for the pe oner as well as representa onists without delay.

4. Liberty reserved to the pe oner to file fresh pe on or to take other legal remedies in accordance with the law.

5. It is clarified that there is no adjudica on on merits. It is further clarified that this order shall not come in the way if the interroga on of the pe oner is required in any cognizable case.

JYOTI 2023.08.03 12:47 I attest to the accuracy and integrity of this order/judgment.

CRWP No. 7582-2023 2 2023:PHHC:098957

6. There would be no need for a cer fied copy of this order, and any Advocate for the Pe oner and State can download this order and other relevant par culars from the official web page of this court and a est it to be a true copy. The concerned officer can also verify its authen city and may download and use the downloaded copy for immediate use.

Pe on is allowed to the extent men oned above. Liberty reserved to the pe oner to seek protec on, in case, need arises. All pending applica ons, if any, stand disposed.

                                                                            (ANOOP CHITKARA)
                                                                                JUDGE
                   02.08.2023
                   Jyo -II


                   Whether speaking/reasoned:             Yes
                   Whether reportable:                    No.




JYOTI
2023.08.03 12:47
I attest to the accuracy and
integrity of this order/judgment.