Rajesh vs State Of Haryana And Ors
2024 Latest Caselaw 19559 P&H

Punjab-Haryana High Court

Rajesh vs State Of Haryana And Ors on 6 November, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     107               IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                     CRWP No. 10604 of 2024
                                                                     Date of Decision: 06.11.2024

                     Rajesh                                                  ...Pe   oner

                                                                  Versus

                     State of Haryana and others                             ...Respondents

                     CORAM:           HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:         Mr. S.K. Gupta, Advocate
                                      for the pe oner.

                                      Mr. Vikrant Pamboo, Sr. D.A.G., Haryana.

                                                            ****
                     ANOOP CHITKARA, J.

Seeking issuance of a writ in the nature of Habeas Corpus for loca ng the whereabouts of the detenue namely Jyo , the pe oner has come up before this Court under Ar cle 226 of Cons tu on of India.

No ce served upon the official respondent through the State's counsel. State counsel on instruc ons submits that daughter of the pe oner has solemnized marriage with respondent No.5 and they both are at Safe House, Sonipat.

At this stage, counsel for the pe oner submits that the pe oner being father of the girl be permi ed to meet and interact with her.

Given above, the present pe on is disposed of with a direc on to Officer Incharge of the Safe House, Sonipat to ensure one hour mee ng of the pe oner with the girl namely Jyo (daughter of pe oner) as well as her husband, if they want to meet him, a er due frisking and depute someone to guard the mee ng place ll the end of mee ng and shall ensure protec on of both the par es. All pending applica ons, if any also stands disposed.

                                                                             (ANOOP CHITKARA)
                                                                                 JUDGE
                     06.11.2024
                     Jyo Sharma

                     Whether speaking/reasoned:             Yes
                     Whether reportable:                    No.






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