Sarabjit Kaur vs State Of Punjab And Others
2023 Latest Caselaw 12102 P&H

                                                                                      2023:PHHC:101472

                                          IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                       AT CHANDIGARH

                          206                                          CRWP-7924-2022 (O&M)
                                                                       Date of Decision: 07.08.2023

                          Sarabjit Kaur                                                         ......... Pe   oner
                                                                      Versus

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

                          CORAM:          HON'BLE MR. JUSTICE ANOOP CHITKARA

                          Present:-       Mr. Ranjan Lakhanpal, Advocate and
                                          Ms. Rajwinder Kaur, Advocate for the pe     oner.

                                          Mr. Karunesh Kaushal, AAG, Punjab.

                                          Mr. Vinod Kanwal, Advocate for respondents No. 5 to 9.

                                                        ****

                          ANOOP CHITKARA, J. (ORAL)

The present pe on has been filed Ar cle 226 of the Cons tu on of India for issuance writ of mandamus or any other appropriate writ, order or direc ons be issued to protect life and liberty of the pe oner and her three minor children at the hands of private respondents No. 5 to 9.

2. Counsel for the pe oner as well as counsel for the private respondents on instruc ons submits that the ma er has been compromised between the par es. However, there are some small issues which are s ll pending.

3. In view of the above said statement, the pe oner as well as the private respondents to solve the remaining differences amicably by interac ng through their respec ve counsel. For this purpose, Mr. Vinod Kanwal, Advocate for private respondents to visit the office of Mr. Ranjan Lakhanpal, Advocate and whenever he visits, he is also permi ed to take his limited number of respondents to the chamber of Mr. Ranjan Lakhanpal, Advocate and such respondents are directed to behave with utmost respect.

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 oner to come to this Court again, if need arises. All pending miscellaneous applica ons, if any, stand disposed of.

(ANOOP CHITKARA) JUDGE 07.08.2023 JYOTI Jyo -II 2023.08.09 14:20 I attest to the accuracy and Whether speaking/reasoned Yes/No integrity of this order/judgment.

                                                      Whether Reportable               Yes/No