Harjeet Kaur vs State Of Punjab And Others
2024 Latest Caselaw 673 P&H

Punjab-Haryana High Court

Harjeet Kaur vs State Of Punjab And Others on 12 January, 2024

REENA

2024:PHHC:004007
114

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Writ Petition No. 11264 of 2023
Date of Decision: January 12, 2024

Harjeet Kaur
sevens Petitioner
versus

State of Punjab and others
eee Respondents

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

kK

Present:- | Mr. Abhishek Batta, Advocate and
Mr. Ankush Thakral, Advocate
for the petitioner

Mr. Subhash Godara, Addl. A.G. Punjab

Mr. Sukhmeet Singh, Advocate

for respondents No. 5 and 6
3K 2k 3

Harpreet Singh Brar, J. (Oral)

1. In compliance of order passed by this Court on 16.12.2023, status report by way of an affidavit of Mr. Sukhwinder Singh Brar, PPS, Deputy Superintendent of Police (City) Moga, District Moga on behalf of respondents No. 1 to 3 has been filed in the Court today. The same is taken on record. Registry is directed to tag it at an appropriate place in the file.

2. Learned State counsel refers to para No. 3 and submits that the departmental proceedings were initiated against ASI Sahib Singh. Due to his negligence towards his duty and after conclusion of the departmental proceedings, one year service of the ASI Sahib Singh has been ordered to be forfeited temporarily vide order No. 3839-47/Steno dated 29.09.2023 passed by the Senior

Superintendent of Police, Moga (Annexure R-1/T).

2024.01.12 17:13 | attest to the accuracy and integrity of this order/ judgment

Chandigarh

2024:PHHC:004007

3. Learned counsel for the petitioner submits that the official respondents are harassing the petitioner unnecessarily as she has filed a complaint against some of the police officials. The representation dated 01.10.2023 (Annexure P-6) has been filed before respondent No. 2 but no action has been taken so far. Learned counsel further submits that he would be satisfied in case a direction is issued to respondent No. 2 to consider and decide the representation (Annexure P-6) in accordance with law.

4. Learned State counsel on instructions from ASI Sukhwinder Singh submits that respondent No. 2 would consider the representation (Annexure P-6) and pass appropriate directions in order to protect life and liberty of the petitioner.

5. The petition is disposed of with direction to respondent No.2 to consider the representation of the petitioner (Annexure P-6) within a period of four weeks from the date of receipt of a copy of this order and pass the necessary

directions in accordance with law.

(HARPREET SINGH BRAR) JUDGE January 12, 2024

Fecha

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

REENA

2024.01.12 17:13

| attest to the accuracy and integrity of this order/ judgment Chandigarh