Tamana And Another vs State Of Haryana And Others
2023 Latest Caselaw 19791 P&H

SANDEEP SETHI
2023.11.21 16:34

2023:PHHC:145078
CRWP-8565-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(243)
CRWP-8565-2023
Date of Decision:-15.11.2023

Tamana and another

beeen Petitioners
Versus
State of Haryana and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Bhupender Singh, Advocate for the petitioners.
Mr. Anmol Malik, DAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. In compliance of the order dated 06.09.2023, Mr. Naveen

Thakur, Advocate has put in appearance on behalf of respondent Nos.4 to 6 and has stated at Bar that respondent Nos.4 to 6 have no objection to the relationship of the petitioners and there is no threat perception at their behest to the petitioners. He submits that the allegations levelled are absolutely frivolous and concocted and the only concern of respondent Nos.4 to 6 is the welfare of the children.

2. In light of the statement made by counsel for respondent Nos.4 to 6, the present petition is disposed of without expressing any opinion on the merits of the case.

3. However, liberty is granted to the petitioners to approach the

competent authorities of the State, in case, any threat perception, as detailed

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

2023:PHHC:145078 CRWP-8565-2023

out in the present petition, arises again in future, which shall be looked into

in accordance with law.

(ALOK JAIN) JUDGE November 15, 2023.

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

SANDEEP SETHI

2023.11.21 16:34

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