Punjab-Haryana High Court
Rajesh Bhatt vs State Of Punjab And Ors on 11 November, 2024
Author: Anoop Chitkara
Bench: Anoop Chitkara
CRWP No.10819 of 2024
106 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRWP No. 10819 of 2024
Date of Decision: 11.11.2024
Rajesh Bha ...Pe oner
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present: Mr. S.L. Chander Shekhar, Advocate
for the pe oner.
Mr. Sukhdev Singh, A.A.G., Punjab.
****
ANOOP CHITKARA, J.
Apprehending for life and liberty at the hands of the private respondents,
the pe oner, invoking the fundamental right of life guaranteed under Ar cle 226 of
the Cons tu on of India, has come up before this Court seeking protec on through the
State.
2. No ces served upon the official respondents through the State's counsel.
Given the nature of the order that this Court proposes to pass, neither the response of
official respondents nor the issuance of no ces to the private respondents is required.
3. The concerned SHO to assess threat percep on of the pe oner. If the
concerned SHO finds threat percep on to be true, then he may provide protec on on
the basis of day to day analysis.
4. This protec on is for the pe oner subject to the stringent condi on that
from the me such protec on is given, the pe oner shall not go outside the
boundaries of the place of residence, except for medical necessi es, to buy household
necessi es and for bereavements in the families of the close rela ves or close friends.
This restric on saves the pe oner from apprehended risk and ensures that the
protec on is not flaunted.
authenticity of this order/judgment
High Court, Sector 1, Chandigarh
5. It is clarified that there is no adjudica on on merits and that this order is
not a blanket bail in any FIR. It is further clarified that this order shall not come in the
way if the interroga on of the pe oner is required in any cognizable case. It shall also
be open for the pe oner to approach this Court again in case of any fresh threat
percep on.
6. This order shall eclipse a er fi een days from today.
7. Since this order shall eclipse a er fi een days, therefore, if any PSO is
deputed, in that case the concerned PSO shall also return back. A er that, if the
concerned Senior Superintendent of Police wants to provide any further security, he/she
may provide at his/her own level and not based on the order of this Court.
8. There would be no need for a cer fied copy of this order, and any
Advocate for the Pe oner and State can download this order and other relevant
par culars from the official web page of this court and a est it to be a true copy. The
concerned officer can also verify its authen city and may download and use the
downloaded copy for immediate use.
Pe on is disposed of to the extent men oned above. All pending applica ons, if any,
stand disposed.
(ANOOP CHITKARA)
JUDGE
11.11.2024
Jyo Sharma
Whether speaking/reasoned : Yes
Whether reportable : No.
authenticity of this order/judgment
High Court, Sector 1, Chandigarh
