Amarjit Singh And Anr vs State Of Punjab And Others
2024 Latest Caselaw 7430 P&H

Punjab-Haryana High Court

Amarjit Singh And Anr vs State Of Punjab And Others on 8 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                     2024:PHHC:047471

                                   In The High Court for the States of Punjab and Haryana
                                                 At Chandigarh


                                                                  CRWP-148-2024 (O&M)
                                                                  Date of Decision:- 08.04.2024


                 Amarjit Singh and another                                             ... Petitioners

                                                           Versus


                 State of Punjab and others                                            ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-            None for the petitioners.

                                      Mr. Vinay Kumar Malhotra, DAG, Punjab.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

The petitioners seek issuance of direction to the official

respondents to protect their lives and liberty as they apprehend threat to the

same at the hands of respondent No.4.

Pursuant to issuance of notice of motion the State has filed

status report by way of affidavit of Ms. Neha Aggarwal, Deputy

Superintendent of Police, Sub-Division, Samana, District Patiala. The same

is taken on record. The relevant extract of said report is reproduced

hereinunder:

"7. That it is further submitted that as during the course of the enquiry conducted by ASI Narinder Singh Police Post Dakala, P.S. Passiana, District Patiala the petitioners have admitted this fact that after filing the present petition neither they have received any threatening call from their son Ramandeep Singh nor they have any information about his whereabouts, therefore, for the time being son

integrity of this order/judgment CRWP-148-2024 (O&M) -2- 2024:PHHC:047471

they have no danger to their life and liberty from their son. But taking the precautionary measures both the petitioners have been provided the mobile numbers of SHO P.S. Passiana, Incharge, Police, Post Dakala, ASI Narinder Singh Police, Post Dakala as well MSC Police Post Dakala and patrolling parties of Police, Post Dakala have also been directed to keep special vigil and also to visit specially the residence of the petitioners to ask them, if they have any problem in this regard."

In view of the aforestated position, this Court does not find any

ground for issuance of any direction, at this stage. The petition, as such, is

dismissed. Needless to mention, in case the petitioners, at any later stage,

apprehends any threat, it shall be open to the petitioners to approach this

Court again.

                 08.04.2024                                           (GURVINDER SINGH GILL)
                 mohan                                                        JUDGE
                                   Whether speaking /reasoned         Yes / No
                                   Whether Reportable                 Yes / No







integrity of this order/judgment