Punjab-Haryana High Court
Dipika vs State Of Punjab And Ors on 29 October, 2024
Author: Anoop Chitkara
Bench: Anoop Chitkara
CRWP No.10547 of 2024
139 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRWP No. 10547 of 2024
Date of Decision: 29.10.2024
Dipika ...Pe oner
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present: Ms. Pooja, Advocate for
Mr. Ritesh Pandey, Advocate
for the pe oner.
Ms. Swa Batra, D.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. If the allega ons of apprehension of threat to life turn out to be true, it
might lead to an irreversible loss. Thus, in the facts and circumstances peculiar to this
case, it shall be appropriate that the concerned Superintendent of Police, SHO, or any
officer to whom such powers have been delegated or have been authorized in this
regard, provide appropriate protec on to the pe oner for one week from today.
However, if the pe oner no longer requires the protec on, then at their request, it
may be discon nued even before the expiry of one week. A er that, the concerned
officers shall extend the protec on on day-to-day analysis of the ground reali es or
upon the oral or wri en request of the pe oner.
authenticity of this order/judgment
High Court, Sector 1, Chandigarh
4. This protec on is 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.
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. 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 allowed to the extent men oned above. All pending applica ons, if any,
stand disposed.
(ANOOP CHITKARA)
JUDGE
29.10.2024
Jyo Sharma
Whether speaking/reasoned : Yes
Whether reportable : No.
authenticity of this order/judgment
High Court, Sector 1, Chandigarh
