Baljinder Jeet Singh vs State Of Punjab And Others
2023 Latest Caselaw 21386 P&H

Punjab-Haryana High Court

Baljinder Jeet Singh vs State Of Punjab And Others on 7 December, 2023

SANDEEP SETHI
2023.12.14 16:05

2023:PHHC:156402
CRWP-10265-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(117)
CRWP-10265-2023
Date of Decision:-07.12.2023
Baljinder Jeet Singh
beeeee Petitioner
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. G.S. Ghuman and Mr. Atul Kumar,
Advocates for the petitioner.
Mr. Siddharth Attri, AAG, Punjab.
o8 3s 2 2
ALOK JAIN, J. (Oral)

1. Learned counsel for the petitioner, after vehemently arguing

on the merits of the case, prays for withdrawal of the present petition with

liberty to approach the appropriate authority by invoking the provisions of

Section 156 (3) of Cr.P.C.

2. Ordered accordingly.

3. Without expressing any opinion on the merits, the present

petition is dismissed as withdrawn with the aforesaid liberty.

4. Needless to state that the State is duty bound to protect the life and liberty of its citizens and no specific order/direction is required to be passed qua the same.

5. It is made clear that filing or pendency of this petition or any

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2023:PHHC:156402 CRWP-10265-2023

order/direction passed in this petition shall not be an alibi or defence to the petitioner, in case, he is found involved in any illegal activity and/or in violation of any law qua which the competent-authorities of the State shall

take appropriate action, in accordance with law.

(ALOK JAIN) JUDGE December 07, 2023.

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

SANDEEP SETHI

2023.12.14 16:05

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