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Meenu And Another vs State Of Punjab And Others
2023 Latest Caselaw 9253 P&H

Citation : 2023 Latest Caselaw 9253 P&H
Judgement Date : 3 July, 2023

Punjab-Haryana High Court
Meenu And Another vs State Of Punjab And Others on 3 July, 2023
SANDEEP SETHI
2023.07.03 16:01

2023:PHHC:082809
CRWP-6458-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(110)
CRWP-6458-2023.
Date of Decision:-03.07.2023.

Meenu and another

beeen Petitioners
Versus
State of Punjab and others
beeees Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Deepak Verma, Advocate for the petitioners.
Mr. I.P.S. Sabharwal, DAG, Punjab.
3k 6 2 ie
ALOK JAIN, J. (Oral)

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 respondent Nos.1 to 5 to protect the life and liberty of the petitioners at the hands of respondent Nos.6 to 11.

2. Learned counsel for the petitioners submits that petitioner No.1 is wife of respondent No.8, who is settled abroad, however, respondent Nos.6 and 7, who are the sisters of respondent No.8 have forcibly taken away her children and are threatening her of dire consequences. It is further submitted that petitioner No.1 was thrown out of the matrimonial house and petitioner No.2, being a friend, has supported her due to which parents of petitioner No.2 are also being harassed by

respondent Nos.6 to 11, in connivance with the police officials.

| attest to the accuracy and authenticity of this order/judgment

2023:PHHC:082809 CRWP-6458-2023

3. After hearing learned counsel for the petitioners, although there is no cogent evidence to substantiate the averments made by the petitioners, however, without commenting on the merits of the case, respondent No.2---Senior Superintendent of Police, District Kapurthala, Punjab, is directed to look into the representation dated 26.06.2023 (Annexure P-3), and after assessing the threat perception, take appropriate action, in accordance with law and it is expected that life and liberty of

every citizen shall be protected by the State.

4. In light of the above, the present petition stands disposed of. (ALOK JAIN) JUDGE July 03, 2023.

Sandeep

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

SANDEEP SETHI

2023.07.03 16:01

| attest to the accuracy and authenticity of this order/judgment

 
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