Ramandeep Kaur And Another vs State Of Punjab And Others
2023 Latest Caselaw 9532 P&H

SANDEEP SETHI
2023.07.07 15:42

2023:PHHC:085235
CRWP-6590-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(113)
CRWP-6590-2023.
Date of Decision:-06.07.2023.

Ramandeep Kaur and another

beeeee Petitioners
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Rajinder Kumar Dhania, 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 the official respondents to protect the life and liberty of the petitioners at the hands of private respondents.

2. At the outset, learned counsel for the State submits that the telephone numbers mentioned in the petition are not approachable and the authorities made earnest efforts to approach the petitioners to form the correct position.

3. Learned counsel for the petitioners submits that he will furnish the correct contact numbers and inform the petitioners to approach the authorities, who are already looking into the representation of the

petitioners.

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

SANDEEP SETHI 2023.07.07 15:42

2023:PHHC:085235

CRWP-6590-2023

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

5. Mr. I.P.S. Sabharwal, DAG, Punjab, accepts notice on behalf

of the official respondents.

6. 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.

7. 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 27.06.2023 (Annexure P-5) and to provide necessary

protection in case the facts of the case so dictate.

8. It is, however, made clear that this order shall not be construed

as any stamp on the alleged marriage of the parties 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 06, 2023.

Sandeep

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

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