Jansi And Another vs State Of Haryana And Others
2023 Latest Caselaw 19227 P&H

SANDEEP GROVER
2023.11.07 10:02

2023:PHHC: 140943

136 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRWP No.10741 of 2023 (O&M)
Date of Decision: 06.11.2023

Jansi and another
beeee Petitioners
Versus
State of Haryana and others
seseaee Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: Mr. Navjot Narang, Advocate, for the petitioners.

RAJBIR SEHRAWAT, J. (QRAL)

The present petition has been filed by the petitioners under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of Mandamus directing respondent Nos.1 to 4 to protect the life and liberty of the petitioners from the hands of private respondent Nos.5 to 8, not to harass or interfere in the peaceful life of the petitioners.

On perusal of the pleadings raised in the present petition, this Court does not find any substantial threat perception to the life of the petitioners. Therefore, this Court does not find it appropriate to interfere in

the matter, at this stage.

Dismissed.

(RAJBIR SEHRAWAT) JUDGE 06.11.2023 sandeep Whether Speaking/Reasoned_ : Yes/No

Whether Reportable : Yes/No

| attest to the accuracy and integrity of this order/judgment.