Jaswinder Singh vs State Of Punjab And Others
2023 Latest Caselaw 12549 P&H

                   CRWP No. 7854 of 2023                                1                           2023:PHHC:102992

                   114                    IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                     AT CHANDIGARH

                                                                      CRWP No. 7854 of 2023
                                                                      Date of Decision: 09.08.2023

                   Jaswinder Singh                                                          ...Pe   oner
                                                             Versus
                   State of Punjab and others                                               ...Respondents

                   CORAM:             HON'BLE MR. JUSTICE ANOOP CHITKARA

                   Present:           Mr. Rajat Malhotra, Advocate for the pe      oner.

                                      Mr. Karunesh Kaushal, 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 of writ in the nature of Mandamus direc ng the official respondents No. 1 and 2 to safeguard the life, limb, liberty and property of the pe oner and his family members at the hands of private respondent No. 7.

2. No ces are 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. 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.

4. Let the pe oner represent the concerned Inspector General 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 within one month by the concerned Inspector General of Police himself/herself. It is clarified that such order must be a reasoned order, and the same be communicated to the counsel and representa onists without delay.

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

6. 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 2023.08.10 14:01 I attest to the accuracy and integrity of this order/judgment.

CRWP No. 7854 of 2023 2 2023:PHHC:102992

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
                   09.08.2023
                   Jyo -II


                   Whether speaking/reasoned:           Yes
                   Whether reportable:                  No.




JYOTI
2023.08.10 14:01
I attest to the accuracy and
integrity of this order/judgment.