Suresh Kumar vs State Of Punjab And Others
2023 Latest Caselaw 14928 P&H

SANDEEP SETHI
2023.09.02 13:01

2023:PHHC:115228
CRWP-8645-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(105)
CRWP-8645-2023
Date of Decision:-02.09.2023

Suresh Kumar

beeeee Petitioner
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Ms. Amandip Kaur, Advocate for the petitioner.
Mr. Siddharth Attri, AAG, Punjab.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for protection of life and liberty of the petitioner from respondent Nos.4 to 6.

2. The dispute, in short, is that respondent No.4 to 6 are harassing

the petitioner and have also assaulted him, for which he had taken treatment from Civil Hospital, Kharar, although the MLR is not on record. However, it is contended that despite repeated requests to the local police, no action was taken thereupon. Thereafter, the petitioner approached respondent No.2-Senior Superintendent of Police, District, SAS Nagar and submitted his representation on 22.08.2023 (Annexure P-1), which was marked to the D.S.P., Kharar-I, Mullanpur, vide Diary No.4625/P/SSP dated 23.08.2023 but till date, no action has been taken.

3. In light of the above, the present petition is disposed of without

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2023:PHHC:115228 CRWP-8645-2023

prejudice to the rights of the parties with a direction to respondent No.2 to look into the matter and seek appropriate explanation from respondent No.3 for not taking appropriate action, in accordance with law. However, if it is found that the representation dated 22.08.2023 (Annexure P-1) sans any merit, the authorities are competent enough to decide the same, in accordance with law.

4. Disposed of in above terms without expressing any opinion on

the merits of the case.

(ALOK JAIN) JUDGE September 02, 2023.

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

SANDEEP SETHI

2023.09.02 13:01

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