Mahant Jamna Das vs State Of Punjab And Others
2023 Latest Caselaw 15077 P&H

113 2023:PHHC: 115888
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRWP-8642-2023
Date of Decision: September 04, 2023

MAHANT JAMNA DAS ....Petitioner
VERSUS
STATE OF PUNJAB AND OTHERS ....Respondents

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present: Mr. Gopal Singh Nahel, Advocate
for the petitioner.

Mr. Sanish Girdhar, AAG, Punjab (on advance notice)

3 2 3

VIKAS SURI, J. (ORAL)

At the very outset, learned counsel for the petitioner submits that he confines his prayer seeking protection of life and liberty of the petitioner. It is submitted that earlier the petitioner had made a representation dated 08.03.2023 (Annexure P-5) and had approached this Court by way of CRWP-2963-2023 which was dismissed vide order dated 30.05.2023 (Annexure P-7). The operative

part of the said order reads as under:-

66,

XXX

4. From the stand taken by State in the aforesaid status report, this Court finds that in fact the dispute raised in the present petition is not of danger to the life and personal liberty, rather, is of civil nature i.e. in regard to the possession of Dera land, and the money exchange.

5. Therefore, relying upon the detailed reply,

the major part of which is reproduced herein-above,

SANGEETA

2023.09.06 10:25

I attest to the accuracy and authenticity of this order/judgment

CRWP-8642-2023 -2- 2023:PHHC: 115888

this Court finds no merit in the present petition, and

the same stands dismissed accordingly."

It is also pleaded that though the stand taken before this Court earlier was that the inquiry has concluded but as per the information obtained under Right to Information Act, 2005, it has transpired that the said report was not accepted by IG, Patiala Range, and it was ordered that inquiry be conducted in a more detailed manner so that truth can be established. Learned counsel for the petitioner submits that the petitioner still apprehends threat to his life and liberty at the hands of respondent Nos.5 to 12.

A perusal of the record shows that after passing of the above noticed order dated 30.05.2023, no representation has been made complaining threat to life and liberty.

Faced with the above, learned counsel for the petitioner seeks to withdraw the present petition with liberty to approach the authorities concerned, in accordance with law.

Dismissed as withdrawn with liberty aforesaid.

(VIKAS SURI) 04.09.2023 JUDGE Sangeeta

Whether reasoned/speaking: Yes/No Whether reportable: Yes/No

SANGEETA

2023.09.06 10:25

I attest to the accuracy and authenticity of this order/judgment