Bikramjit Singh Bajwa vs Director General Of Police And ...
2023 Latest Caselaw 12821 P&H

                   CRWP No. 7779 of 2023                               1                          2023:PHHC:104650

                   209                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH

                                                                     CRWP No. 7779 of 2023
                                                                     Date of Decision: 11.08.2023

                   Bikramjit Singh Bajwa                                                  ...Pe   oner
                                                            Versus


                   Director General of Police and others                                  ...Respondents


                   CORAM:            HON'BLE MR. JUSTICE ANOOP CHITKARA

                   Present:          Pe   oner in person.

                                     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 a direc on to respondents No. 1 to 3 to protect the life and liberty of the pe oner.

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 ten days a er the receipt of representa on, either himself/herself or by authorizing and delega ng it to any officer holding IPS cadre. It is clarified that in case, the representa on is not decided within ten days, then this Court shall direct the concerned Inspector General of Police to decide the same. It is further clarified that such order must be a reasoned order, and the same be communicated to the counsel as well as representa onists without delay. In the representa on, pe oner to men on the email I'd of his counsel so that the concerned officer could communicate them outcome.

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

JYOTI 2023.08.11 16:16 I attest to the accuracy and integrity of this order/judgment.

CRWP No. 7779 of 2023 2 2023:PHHC:104650

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.

6. This order shall eclipse a er thirty 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
                   11.08.2023
                   Jyo -II

                   Whether speaking/reasoned:                Yes
                   Whether reportable:                       No.




JYOTI
2023.08.11 16:16
I attest to the accuracy and
integrity of this order/judgment.