Naveen Kumar And Another vs State Of Haryana And Others
2024 Latest Caselaw 695 P&H

Punjab-Haryana High Court

Naveen Kumar And Another vs State Of Haryana And Others on 12 January, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

CRWP No.287 of 2024 (O&M) ss: 2024:PHHC:008216

118 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRWP No.287 of 2024 (O&M)
Date of decision : 12.01.2024

Naveen Kumar &amr, kee Petitioners
versus
StateofHaryana&ors, ae Respondents

CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN

ke

Present :- Mr. Devansh Khanna, Advocate
for the petitioners.

Mr. Gaurav Bansal, DAG, Haryana.

ke

PANKAJ JAIN, J. (ORAL)

1 By way of present petition filed under Article 226 of the Constitution of India, petitioners are seeking issuance of directions to the official respondents to protect their life and liberty at the hands of respondents No.4 to 7.

2 From the pleadings raised in the writ petition, it is evident that petitioner No.2-Himani claims to have joined the company of petitioner No.l-Naveen Kumar, who is residing in Delhi. Likewise even in the representation (Annexure P-3)}, the petitioners claim to be residents of E-977, Jahangir Puri, Aajad Pur, North West, Delhi. Petitioner No.2 has been shown to be aged 19 years in the Memo of Parties whereas representation has been filed by one Kajal daughter of Dinesh Kumar, aged 21 years.

3 When asked learned counsel for the petitioners has not been able to give any satisfactory answer.

2024.01.29 16:16

T attest to the accuracy and

authenticity of this order/judgment.

CRWP No.287 of 2024 (O&M) 2: 2024:PHHC:008216

4 Present petition seems to be nothing but an abuse of process of law.

5 In view of above, present petition is dismissed. ( PANKAJ JAIN ) JUDGE 12.01.2024

Pooja sharma-I Whether speaking/reasoned Yes

Whether Reportable : No