Seema Rani And Anr vs State Of Haryana And Others
2023 Latest Caselaw 9116 P&H

                                                                                              2023:PHHC:082553

                             CRWP-6398-2023                                                                  1

                             120

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                        CHANDIGARH

                                                                                CRWP-6398-2023
                                                                                Date of Decision: 28.06.2023

                             Seema Rani and another                                        ...Petitioners

                                                                   Versus

                             State of Haryana and others                                  ...Respondents

                             CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

                             Present :       Mr. Imran Farooqi, Advocate
                                             for the petitioners.

                             HARSH BUNGER, J. (ORAL)

1. Prayer in the instant petition, filed under Article 226/227 of the

Constitution of India, is for issuance of writ in the nature of mandamus for

directing respondents Nos.2 and 3, to provide protection of life and liberty to

the petitioners, who are allegedly threatened at the hands of the private

respondents No.4 to 15.

2. Learned counsel for the petitioners submits that on 23.05.2023,

the private respondents inclusion with each other had subjected the

petitioners to physical assault and in this regard it is submitted that

the petitioners have submitted a representation dated 20.06.2023

(Annexure P-1). Learned counsel for the petitioners submits that they would

be satisfied if direction be issued to respondent No.3-Station House Officer,

Police Station Hisar City, District Hisar to look into the representation.

3. Per contra, learned State counsel appearing in pursuance to the

advance copy of the petition served upon submits that no such representation

claimed by the petitioners has been received by the concerned Police Station.

However, he submits that in case the petitioners appear before the concerned HIMANI GUPTA 2023.06.28 16:58 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh 2023:PHHC:082553

Station House Officer with the abovesaid representation dated 20.06.2023,

the same would be looked into in accordance with the law.

4. In view of the above, without commenting anything on the

merits of the claim made by the petitioners in this petition or in the

representation, let the petitioners appear before the respondent No.3- Station

House Officer, Police Station Hisar City, District Hisar on 03.07.2023 at

10:00 A.M. with the aforesaid representation, whereupon the concerned

Station House Officer shall look into the representation and take necessary

steps, if any required, in accordance with law, to ensure that life and liberty

of the petitioners are not jeopardized at the hands of private respondents.

5. Present petition stands disposed of.

                             June 28, 2023                                       (HARSH BUNGER)
                             Himani                                                  JUDGE

                             Whether speaking/reasoned:             Yes/No
                             Whether reportable:                    Yes/No




HIMANI GUPTA
2023.06.28 16:58
I attest to the accuracy and
authenticity of this document/judgment
High Court, Chandigarh