Baljinder Singh vs State Of Punjab And Others
2023 Latest Caselaw 16723 P&H

SANDEEP SETHI
2023.09.27 12:46

2023:PHHC:126267

CRM-W-1234-2023 in/and
CRWP-6675-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(102+215)
CRM-W-1234-2023 in/and
CRWP-6675-2023
Date of Decision:-25.09.2023
Baljinder Singh
beeeee Petitioner
Versus
State of Punjab and others
beeeee Respondents

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3K 2k 2 3k

Present: Mr. Shivam Joshi, Advocate for the petitioner.
Mr. Kamalpreet Bawa, AAG, Punjab.

3K 2k 2 3k

ALOK JAIN, J. (Oral)

CRM-W-1234-2023

Application for placing on record Bank statement of the petitioner as Annexure P-4 is allowed, as prayed for subject to just exceptions.

Annexure P-4 is taken on record.

CRWP-6675-2023

1. The present petition has been filed for issuance of appropriate directions to the official respondents to take strict legal action against respondent Nos.4 to 6 on the representation dated 10.03.2023 (Annexure P-

3) and to provide protection of life and liberty to the petitioner.

2. Learned State counsel has filed status report by way of

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SANDEEP SETHI 2023.09.27 12:46

2023:PHHC:126267

CRM-W-1234-2023 in/and CRWP-6675-2023

affidavit of Sh. Sundeep Singh, PPS, Superintendent of Police, NRI Wing, Amritsar, on behalf of respondent Nos.1 to 3, which is taken on record.

3. At this stage, Mr. Anandeshwar Gautam, Advocate, has put in appearance on behalf of respondent No.4 and filed his power of attorney, which is taken on record. Mr. Preetinder Singh Ahluwalia, Advocate, has put in appearance on behalf of respondent No.5 and filed his vakalatnama, which is also taken on record.

4. Faced with short reply filed by the learned State counsel, 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 In light of the above, the present petition is dismissed as withdrawn without expressing any opinion on the merits of the case.

6. It is made clear that filing or pendency of this petition or any order/direction passed in this petition shall not be an alibi or defence to the petitioner, in case, he is found involved in any illegal activity and the

respondent-Authorities shall take appropriate action, in accordance with

law.

(ALOK JAIN) JUDGE September 25, 2023.

sandeep

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

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