Mohmmad Shafeer vs State Of Haryana And Others
2023 Latest Caselaw 14932 P&H

SANDEEP SETHI
2023.09.02 13:01

2023:PHHC:115309
CRWP-8553-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(102)
CRWP-8553-2023
Date of Decision:-02.09.2023
Mohammad Shafeer
beeeee Petitioner
Versus
State of Haryana and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Salman Ahmed, Advocate for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for grant of protection to the life and

liberty of the petitioner on the premises that respondent Nos.5 to 13 are not permitting him to enter his property, which he has purchased vide sale deed dated 22.08.2023 (Annexure P-3).

2. The petitioner has failed to demonstrate any threat perception and the present petition is only an abuse of process of law, as the learned State counsel has submitted that the parties are already having a civil dispute and an appropriate remedy available is before the Civil Court or the Revenue Court to seek partition, as admittedly, the private respondents are co-sharers of the joint land.

3. Learned counsel for the petitioner reiterated the threat

perception to the petitioner, however, fails to demonstrate the same in any

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2023:PHHC:115309 CRWP-8553-2023

manner and even the petition is absolutely vague and it is only on the whims and fancies and the only averment in the petition is that the petitioner has apprehension that respondent Nos.5 to 13 may commit some untoward incident with him.

4. At this stage, learned counsel for the petitioner prays for

withdrawal of the present petition.

5. In light of the above, the present petition is dismissed as withdrawn.

(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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