Ruksina And Another vs State Of Haryana And Others
2023 Latest Caselaw 11128 P&H

SANDEEP SETHI
2023.07.27 18:03

2023:PHHC:095550
CRWP-7362-2023 (O&M)

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(116)
CRWP-7362-2023 (O&M)
Date of Decision:-27.07.2023

Ruksina and another
veveee Petitioners
Versus

State of Haryana and others
beeees Respondents

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3 2 3 3k

Present: Dr. Kirandeep Kaur, Advocate for the petitioners.
3k 6 2 ie

ALOK JAIN, J. (Oral)

CRM-W-1099-2023

Application for exemption is allowed as prayed for, subject to just exceptions.

CRWP-7362-2023

1. The present petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the official respondents to protect the life and liberty of the petitioners at the hands of private respondents.

2. Notice of motion to respondents No.1 to 3.

3. Mr. Anmol Malik, DAG, Haryana, accepts notice on behalf of the official respondents.

4. Considering the nature of the order being passed, there is no

necessity to serve the private respondents or to seek a reply from any one of

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SANDEEP SETHI 2023.07.27 18:03

2023:PHHC:095550 CRWP-7362-2023 (O&M)

the respondents.

5. The petition is disposed of with a direction to respondent No.2 to take into consideration the request of the petitioners made vide representation dated 19.07.2023 (Annexure P-6) and take appropriate action, in accordance with law.

6. It is, however, made clear that this order shall not be construed as any stamp on the alleged marriage of the petitioners or any confirmation to their acts and deeds. This order shall not operate as any alibi or defence to any proceedings which might be pending or may arise against the petitioners. Although, the State is duty bound to protect its citizens and

only with the said motive, the present order/directions have been passed.

(ALOK JAIN) JUDGE July 27, 2023.

Sandeep

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

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