Hari Singh vs State Of Punjab And Others
2024 Latest Caselaw 550 P&H

Punjab-Haryana High Court

Hari Singh vs State Of Punjab And Others on 10 January, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

ASHISH
2024.01.10 04:21

| attest to the accuracy and

120 2024:PHHC:002409

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRWP No.11195 of 2023 (O&M)
Date of Decision: 10.01.2024
Hari Singh ..... Petitioner

Versus

State of Punjab and others ....Respondents

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Mr. Ashish Aggarwal, Advocate
for the petitioner.

Mr. Tarun Aggarwal, Sr. D.A.G., Punjab.

kee

PANKAJ JAIN, J. (ORAL)

By way of present petition under Article 226/227 of the Constitution of India, petitioner is seeking issuance of directions to respondents No.2 and 3 to protect his life and liberty at the hands of respondents No.4 to 8.

2. Learned counsel for the State submits that the action is

being taken against the culprits and four of them have been arrested.

3. The aforesaid statement satisfies the counsel for the

petitioner.

4. In view of above, the present petition is dismissed as

infructuous.

5. Pending application(s), if any, shall also stand disposed off. (PANKAJ JAIN )

JUDGE January 10, 2024 ashish Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

integrity of this judgment/order