Chanpreet Singh vs State Of Punjab And Others
2024 Latest Caselaw 8166 P&H

Punjab-Haryana High Court

Chanpreet Singh vs State Of Punjab And Others on 18 April, 2024

SANDEEP SETHI
2024.04.23 00:27

2024:PHHC:051530
CRWP-2721-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(126)
CRWP-2721-2024
Date of Decision:-18.04.2024
CHANPREET SINGH
beeeee Petitioner
Versus
STATE OF PUNJAB AND OTHERS
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. L.M. Gulati, Advocate for the petitioner.
Mr. Siddharth Attri, AAG, Punjab.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for protection of life and liberty of the

petitioner from the hands of anti social elements/opposite groups as the petitioner has been saved from multiple attacks.

2. Learned State counsel, at the outset, has submitted that a specific PCR vehicle has been duly put on duty in the area where the petitioner resides and the petitioner has been informed with regard to the important telephone numbers where he can approach in case any threat perception arises, more so, his house is also under surveillance.

3. In light of the above, learned counsel for the petitioner does not press the present petition at this stage, however, keeps his rights open to approach the competent Court of jurisdiction in case any threat perception

arises in future.

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2024:PHHC:051530 CRWP-2721-2024

4. Ordered accordingly.

5. Accordingly, the present petition is dismissed as not pressed

without expressing any opinion on the merits of the case.

(ALOK JAIN) JUDGE April 18, 2024.

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

SANDEEP SETHI

2024.04.23 00:27

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