Navneet Singh vs State Of Punjab And Others
2023 Latest Caselaw 19241 P&H

SANDEEP GROVER
2023.11.06 17:28

2023:PHHC: 140933

140 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRWP No.10766 of 2023 (O&M)
Date of Decision: 06.11.2023

Navneet Singh
eses Petitioner
Versus
State of Punjab and others
seseaee Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: Mr. Rajesh Gupta, Advocate for Mr. Gulzar Mohd., Advocate, for the petitioner.

RAJBIR SEHRAWAT, J. (QRAL)

The present petition has been filed by the petitioner under Article 226 of the Constitution of India with a prayer to issue direction to the respondent Nos.2 and 3 to protect life, liberty and property of the petitioner and his family members which is at danger at the hands of respondent No.4 and to take legal action against respondent No.4.

Keeping in view the facts and circumstances, vague pleadings and the nature of prayer made in the present petition, this Court does not find it appropriate to interfere in the matter at this stage. Hence, the present

petition is dismissed.

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

Whether Reportable : Yes/No

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