Saida Alias Saheeda vs State Of Haryana And Others
2023 Latest Caselaw 13942 P&H

SANDEEP SETHI
2023.08.24 17:27

2023:PHHC:109855
CRWP-5106-2022 (O&M)

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(204)
CRWP-5106-2022 (O&M)
Date of Decision:-23.08.2023

Saida @ Saheeda

beeeee Petitioner
Versus
State of Haryana and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Tarun Kumar and Mr. Akram Hussain,
Advocates for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for grant of protection to the life and liberty of the petitioner at the hands of the private respondents.

2. Reply by way of an affidavit Sh. Satish Kumar, HPS, Deputy

Superintendent of Police, Ferozepur Jhirka, on behalf of respondent Nos.1 to 4 has been filed and the same is taken on record. A copy thereof has been supplied to the learned counsel for the petitioner.

3. Learned counsel for the petitioner has very fairly submitted that in light of the status report filed by the State, he does not wish to press the present petition at this stage.

4. Accordingly, the present petition is dismissed, however, the

petitioner is at liberty to file an appropriate application, in case, any threat

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2023:PHHC:109855 CRWP-5106-2022 (O&M)

perception arises in future and the respondent-authorities shall look into the

same, in accordance with law.

5. Pending miscellaneous application also stands disposed of. (ALOK JAIN) JUDGE August 23, 2023.

sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2023.08.24 17:27

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