Baldev Singh vs State Of Haryana And Ors
2024 Latest Caselaw 8981 P&H

Punjab-Haryana High Court

Baldev Singh vs State Of Haryana And Ors on 26 April, 2024

SANDEEP SETHI
2024.05.03 23:55

2024:PHHC:057177
CRM-M-20515-2024 (O&M)

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(114)
CRM-M-20515-2024 (O&M)
Date of Decision:-26.04.2024
Baldev Singh
beeeee Petitioner
Versus
State of Haryana and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Sandeep Punchhi, Advocate for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for grant of protection to the petitioner

at the hands of respondent Nos.4 to 8 and for a direction to respondent No.2 to look into the complaints filed by the petitioner.

2. Learned counsel for the petitioner, at the outset, submits that he contains his prayer only to the extent of protecting the life and liberty of the petitioner at the hands of respondent Nos.4 to 8 and as regards the non action on the part of the police authorities on the complaints of the petitioner, he shall approach the competent Court in due course.

3. Heard the learned counsel for the petitioner.

Seeking a reply from the respondents would procrastinate the proceedings.

4. Without commenting upon the merits of the case, the present

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2024:PHHC:057177 CRM-M-20515-2024 (O&M)

petition is disposed of with a direction to respondent Nos.2 and 3 to look into the matter only with the aspect of protection of life and liberty of the petitioner and this order shall not be construed as any direction or undue

benefit to the petitioner.

5. With the above observations, the present petition is disposed of.

6. Pending miscellaneous application(s) shall also stand disposed of.

(ALOK JAIN)

JUDGE

April 26, 2024.

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

SANDEEP SETHI

2024.05.03 23:55

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