Punjab-Haryana High Court
Gursharanjit Singh vs State Of Punjab And Others on 4 August, 2023
CRWP No. 7667 of 2023 1 2023:PHHC:100634
102 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP No. 7667 of 2023
Date of Decision: 04.08.2023
Gursharanjit Singh ...Pe oner
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present: Mr. Balbir Singh Jaswal, Advocate for the pe oner.
Mr. Shiva Khurmi, AAG, Punjab.
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ANOOP CHITKARA, J.
Fearing for life and liberty at the hands of the private respondents, the pe oner,
invoking the fundamental right of life guaranteed under Ar cle 21 of the Cons tu on of
India, has come up before this Court seeking protec on through the State.
2. No ces served upon the official respondents through the State's counsel. Given the
nature of the order that this Court proposes to pass, neither the response of official
respondents nor the issuance of no ces to the private respondents is required
3. If the allega ons of apprehension of threat to life turn out to be true, it might lead to
an irreversible loss. Thus, in the facts and circumstances peculiar to this case, it shall be
appropriate that the concerned Superintendent of Police, SHO, or any officer to whom such
powers have been delegated or have been authorized in this regard, provide appropriate
protec on to the pe oner and his minor children for one week from today. However, if
the pe oner no longer requires the protec on, then at his request, it may be discon nued
even before the expiry of one week. A er that, the concerned officers shall extend the
protec on on day-to-day analysis of the ground reali es or upon the oral or wri en request
of the pe oner.
4. This protec on is subject to the stringent condi on that from the me such
protec on is given, the pe oner shall not go outside the boundaries of the place of
residence, except for medical necessi es, to buy household necessi es, and for
bereavements in the families of the close rela ves or close friends. This restric on saves
the pe oner from apprehended risk and ensures that the protec on is not flaunted.
JYOTI
2023.08.07 14:59 5. It is clarified that there is no adjudica on on merits and that this order is not a
I attest to the accuracy and
integrity of this order/judgment.
blanket bail in any FIR. It is further clarified that this order shall not come in the way if the
CRWP No. 7667 of 2023 2 2023:PHHC:100634
interroga on of the pe oner is required in any cognizable case. It shall also be open for
the pe oner to approach this Court again in case of any fresh threat percep on.
6. This order shall eclipse a er fi een days from today.
7. 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. All pending applica ons, if any, stand
disposed.
(ANOOP CHITKARA)
JUDGE
04.08.2023
Jyo -II
Whether speaking/reasoned: Yes
Whether reportable: No.
JYOTI
2023.08.07 14:59
I attest to the accuracy and
integrity of this order/judgment.
