Parmod Kumar And Another vs State Of Haryana And Others
2023 Latest Caselaw 11404 P&H

SANDEEP SETHI
2023.07.31 17:54

2023:PHHC:097241
CRWP-7514-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(125)
CRWP-7514-2023
Date of Decision:-31.07.2023
Parmod Kumar and another
Levees Petitioners

Versus

State of Haryana and others

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

36 2 2 2k

Present: Mr. Ashok K. Sharma (Bhana) 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 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. Learned counsel for the petitioners, fairly submits that there is some typographical error and the averments made in para 10 may be permitted to be withdrawn. Prayer granted.

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

4. Mr. Tanuj Sharma, AAG, Haryana, accepts notice on behalf of the official respondents.

5. 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.

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SANDEEP SETHI 2023.07.31 17:54

2023:PHHC:097241 CRWP-7514-2023

6. 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 24.07.2023 (Annexure P-5) and take appropriate action, in accordance with law.

7. This petition is being considered only for the purpose of protection of life and liberty of the petitioners and the filing, pendency or the orders passed by this Court in this petition shall neither be construed as any stamp of the Court qua the relationship/marriage of the petitioners nor shall be relied upon by any authority in any proceedings initiated against them under any other provision of law.

8. This order shall not operate as an 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 31, 2023.

Sandeep

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

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