Rameshwar Dass vs State Of Haryana And Others
2024 Latest Caselaw 18991 P&H

Punjab-Haryana High Court

Rameshwar Dass vs State Of Haryana And Others on 28 October, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     262                IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                       CRWP No. 7724 of 2024
                                                                       Date of Decision: 28.10.2024

                     Rameshwar Dass                                                ...Pe   oner

                                                                   Versus

                     State of Haryana and others                                   ...Respondents

                     CORAM:            HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:          Mr. Namit Khurana, Advocate
                                       for the pe oner.

                                       Mr. Aashish Bishnoi, D.A.G., Haryana.

                                Mr. Krishan Singh, Advocate
                                for respondent No.7.
                                        ****
                     ANOOP CHITKARA, J.

                       FIR No.          Dated              Police Sta on        Sec ons
                       150              03.07.2024         Jagadhri      Sadar, 115, 117(3), 190, 191(3),
                                                           District    Yamuna 351(2), 351(3) of BNS, 2023
                                                           Nagar

1. Seeking issuance of direc on to respondents No.2 to 4 to protect the life and liberty of the pe oner and also to inves gate the FIR cap oned above, the pe oner has come up before this Court under Ar cle 226 of Cons tu on of India.

2. Counsel for the pe oner submits that the limited prayer of the pe oner is to provide protec on to the pe oner.

3. State counsel submits that protec on has already been granted. Counsel for private respondent submits that pe oner has nothing to scare from them.

4. Given above, the present pe on is disposed of with clarifica on that from tomorrow onwards, if protec on is to be provided, the SHO and Superintendent of Police shall provide the protec on at their own a er reviewing the threat percep on. All pending applica ons, if any also stands disposed.

                                                                                   (ANOOP CHITKARA)
                                                                                       JUDGE
                     28.10.2024
                     Jyo Sharma

                     Whether speaking/reasoned:              Yes
                     Whether reportable:                     No.

authenticity of this order/judgment High Court, Sector 1, Chandigarh