Mohd. Shahid And Another vs State Of Punjab And Others
2023 Latest Caselaw 9542 P&H

SANDEEP SETHI
2023.07.06 17:14

2023:PHHC:084834
CRWP-6610-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(118)
CRWP-6610-2023.
Date of Decision:-06.07.2023.

Mohd. Shahid 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. Anil Kumar Garg, Advocate for the petitioners.
Mr. I.P.S. Sabharwal, DAG, Punjab.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for issuance of directions to respondent

Nos.1 to 3 to protect the life and liberty of the petitioners and other family members from respondent Nos.6 to 8.

2. At the outset, learned counsel for the petitioners submits that the respondent-authorities are repeatedly calling the petitioners to the Police Station in some inquiry of a complaint which is made against their son. Counsel for the petitioner fairly submits that the petitioners are ready to cooperate with the police authorities and disclose the whereabouts of their son so that the complaint against their son could be properly investigated.

3. In light of the above, the present petition is disposed with a direction that the petitioners shall cooperate with the police authorities qua

the inquiry into the complaint made against their son and the respondent-

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

2023:PHHC:084834 CRWP-6610-2023

authorities shall not harass them and shall maintain a congenial atmosphere.

4. However, it is made clear that this order shall not be construed

as an expression of opinion on the merits of the case.

(ALOK JAIN) JUDGE July 06, 2023.

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

SANDEEP SETHI

2023.07.06 17:14

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