Nxxxx vs State Of Punjab And Others
2023 Latest Caselaw 16581 P&H

                                                                                        2023:PHHC:125461

                              IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                            241                                     CRWP No.6770 of 2023 (O&M)
                                                                    Date of Decision: 22.09.2023



                            Nxxxx                                                               ....Petitioner

                                                               VERSUS

                            State of Punjab and Others                                      ....Respondents

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    Mr. Vishal Sharma, Advocate for the petitioner.

                                         Mr. Harjinder Singh Sidhu, AAG Punjab for respondent No.1.

                                         Mr. Rajesh Kumar Dadwal, Advocate for respondent No.4.

                            ALKA SARIN, J. (Oral)

1. This is a petition under Article 226 of the Constitution of India

for issuance of direction to respondent Nos.2 and 3 to protect the life and

liberty of the petitioner from the hands of respondent No.4.

2. Status report by way of affidavit of Mr. Talwinder Kumar, PPS,

Deputy Superintendent of Police, Sub Division Rural, District Hoshiarpur

filed by learned State counsel is taken on record. Registry to scan the same

and tag at the appropriate place. It has been stated in the status report that in

the present case, after a thorough investigation, a cancellation report has

been prepared.

3. Faced with the same, learned counsel for the petitioner states

that he does not wish to press the present petition. However, he seeks liberty

to avail his remedies as available in law.

JITENDER KUMAR 2023.09.25 10:33 I attest to the accuracy and integrity of this order/judgment.

Chandigarh CRWP No.6770 of 2023 -2- 2023:PHHC:125461

4. Dismissed as not pressed with the liberty aforesaid. Pending

applications, if any, also stand disposed off.

                                                                                   ( ALKA SARIN )
                            22.09.2023                                                 JUDGE
                            jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

JITENDER KUMAR 2023.09.25 10:33 I attest to the accuracy and integrity of this order/judgment.

Chandigarh