Suraj vs State Of Union Territory And Others
2024 Latest Caselaw 7551 P&H

Punjab-Haryana High Court

Suraj vs State Of Union Territory And Others on 9 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                 2024:PHHC:047940


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

                                                               CRWP-2942-2024 (O&M)
                                                               Date of Decision:- 09.04.2024


                 Suraj                                                           ... Petitioner

                                                         Versus

                 State of Union Terriotory Chandigarh and others                 ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Petitioner-Suraj in person with
                                      Mr. Gautam Diwan, Advocate.

                                      Mr. Manish Bansal, PP, U.T. Chandigarh.

                                      Detenue-Archita in person with
                                      Lady Constable Suman, ASI Jaswinder Singh and
                                      Ms. Poonam Vij, Counsellor, Nari Niketan.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

1. Detenue Archita has been produced today before this Court by Lady

Constable Suman, ASI Jaswinder Singh and Ms. Poonam Vij,

Counsellor, Nari Niketan.

2. Upon a brief querry made by this Court, it was disclosed by aforesaid

Archita, aged 20 years, that she does not wish to reside with her

parents and wishes to reside with petitioner-Suraj, who is also present

in the Court and that she may be permitted to accompany the

petitioner right from this Court.

3. Since, there is no dispute regarding the age of aforesaid Archita and

she has categorically stated before this Court that she wishes to reside

integrity of this order/judgment CRWP-2942-2024 (O&M) -2- 2024:PHHC:047940

with the petitioner, aforesaid Archita is free to accompany the

petitioner right from this Court.

4. In view of the aforestated position, no further directions are required

to be issued in the instant petition and the same is disposed of

accordingly.

5. Ms. Poonam Vij, Counsellor, Nari Niketan, who is present in the

Court, to make the necessary entries in record in Nari Niketan in this

regard.

6. A copy of this order be supplied to Ms. Poonam Vij, Counsellor, Nari

Niketan under the signatures of Bench Secretary of this Bench.

                 09.04.2024                                            (GURVINDER SINGH GILL)
                 mohan                                                         JUDGE
                                    Whether speaking /reasoned         Yes / No

                                    Whether Reportable                 Yes / No







integrity of this order/judgment