Simran Kumari And Anr vs State Of Punjab And Others
2023 Latest Caselaw 11132 P&H

SANDEEP SETHI
2023.07.27 18:03

2023:PHHC:095595
CRWP-7349-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(112)
CRWP-7349-2023
Date of Decision:-27.07.2023

Simran Kumari and another

beeen Petitioners
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Nirmal Singh, Advocate for
Mr. S.K. Choudhary, Advocate for the petitioners.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition has been filed under Article 226 of the

Constitution of India for issuance of directions to 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. I.P.S. Sabharwal, DAG, Punjab, 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 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

| attest to the accuracy and integrity of this Order/Judgment

2023:PHHC:095595 CRWP-7349-2023

representation dated 21.07.2023 (Annexure P-5) 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

SANDEEP SETHI

2023.07.27 18:03

| attest to the accuracy and integrity of this Order/Judgment