Punjab-Haryana High Court
Pardeep Kaler @ Pardeep Kumar Kaler vs Union Territory Of Chandigarh And ... on 20 March, 2024
Neutral Citation No:=2024:PHHC:039954
Neutral Citation No. 2024:PHHC:039954
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
112
CWP-5313-2024
Date of decision: 20.03.2024
PARDEEP KALER @ PARDEEP KUMAR KALER
.........Petitioner
VERSUS
UNION TERRITORY OF CHANDIGARH AND OTHERS
........Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
*****
Present:- Mr. Pratham Sethi, Advocate and
Mr. Kanishk Sarups, Advocate and
Mr. Tarnjot Singh Sidana, Advocate
for the petitioner.
Mr. Manish Bansal, Advocate
for the respondent-U.T. Chandigarh.
*****
VINOD S. BHARDWAJ, J. (Oral)
The present writ petition has been filed for seeking
directions to provide adequate security to the petitioner as there is
imminent threat to their life and liberty and a further prayer is to direct
the official respondents to decide the representation dated 23.02.2024
(Annexure P-2).
In compliance with the order dated 06.03.2024, a status
report dated 11.03.2024, has been filed by learned State Counsel. The
relevant extract is as under:-
3. It is stated that the Petitioner is an accused in
FIR bearing No. 63 dated 02.06.2015, u/s 295-A & 380 of
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Neutral Citation No:=2024:PHHC:039954
Indian Penal Code, 1860, registered at Police Station
Bajakhana, District Faridkot and is presently lodged in
Model Jail, Burail, Chandigarh.
4. It is stated that the present Petition is not
maintainable as the Petitioner who was set to get his
statement recorded under Section 164 CrPC before the Ld.
Chief Judicial Magistrate, Chandigarh, had moved an
Application to the Ld. CJM, Chandigarh on 24.02.2024
(Annexure P-6), seeking provision of adequate security to
him. Vide its order dated 26.02.2024, the Ld. Chief
Judicial Magistrate, Chandigarh, forwarded the said
Application, to the Jail Superintendent with a direction to
take action as per law.
5. In compliance of and acting on the orders of the
Ld. Chief Judicial Magistrate, Chandigarh, an order dated
29.02.2024 was passed by the Additional Superintendent,
Model Jail, Chandigarh detailing the steps to be
undertaken to enhance the security of the Petitioner. A
copy of the order dated 29.02.2024 is attached herewith as
Annexure R-1. A perusal of the said order would indicate
that adequate steps have been taken by the Jail authorities
to ensure the safety of the Petitioner. Apart from this, it is
stated that Model Jai, Burail, Chandigarh is a high
security Jail with ample security forces guarding the Jail.
The Jail remains 24x7 under CCTV surveillance and there
are no chances of any breach. The Petitioner is under
continuous surveillance. He has been kept inside the
enclosure of 20 Cells ward. One extra Warder has been
ordered to be posted outside the enclosure of 20 Cells
Ward, apart from other steps which have been taken to
enhance his security.
6. It is stated that in so far as the representation of
the Petitioner (Annexure P-2), which is similar in nature
to the Application filed before the Ld. CJM, Chandigarh,
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Neutral Citation No:=2024:PHHC:039954
is concerned, no further orders are required to be passed
in view of the order dated 29.02.2024 (Annexure R-1)
passed by the Additional Superintendent, Model Jail,
Chandigarh and what has been stated hereinabove."
The issue in question has already been decided by this
Court vide judgment passed in CWP-4707-2024 titled as "Jyoti and
another versus State of Haryana and others".
The present writ petition is thus disposed of in terms of
judgment dated 04.03.2024 passed in CWP-4707-2024 titled as "Jyoti
and another versus State of Haryana and others" (supra).
(VINOD S. BHARDWAJ)
JUDGE
MARCH 20, 2024
Vishal sharma
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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