Bunty Kumar vs State Of Punjab And Ors
2024 Latest Caselaw 20271 P&H

Punjab-Haryana High Court

Bunty Kumar vs State Of Punjab And Ors on 14 November, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     257                     IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                         CRWP No. 10902 of 2024
                                                                         Date of Decision: 14.11.2024

                     Bunty Kumar                                                ...Pe   oner

                                                                     Versus

                     State of Punjab and others                                 ...Respondents


                     CORAM:                HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:              Mr. Ravi Malhotra, Advocate
                                           for the pe oner.

                                 Mr. Akshay Kumar, 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. State counsel on instruc ons from ASI Darshan Singh submits that the wife of the pe oner has made a statement that she does not want to reside with the pe oner and placed on record cer fied copy of statement, which is taken on record.

3. Given such statement, the present pe on is disposed of as the detenue is an adult and she is at liberty to live in accordance with her choice. Regarding the minor son, the son is in legal custody of his mother. In case pe oner wants to seek custody of the child, he has legal rights to proceed in accordance with law. All pending applica ons, if any, stand disposed.

                                                                                (ANOOP CHITKARA)
                                                                                   JUDGE
                     14.11.2024
                     Jyo Sharma
                     Whether speaking/reasoned                   :       Yes
                     Whether reportable                          :       No.








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