Punjab-Haryana High Court
Ravi vs State Of Punjab And Others on 29 October, 2024
Author: Anoop Chitkara
Bench: Anoop Chitkara
CRWP No. 10482 of 2024
135 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRWP No. 10482 of 2024
Date of Decision: 29.10.2024
Ravi ...Pe oner
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present: Mr. Munish Gula , Advocate
for the pe oner.
Ms. Swa Batra, D.A.G., Punjab.
****
ANOOP CHITKARA, J.
1. Seeking issuance of a writ in the nature of mandamus for protec ng the
life and liberty of the pe oner at the hands of respondents No.5 to 7, 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 pe oner would be
contended and sa sfied if he is permi ed to file a fresh representa on before the
Senior Superintendent of Police within 15 days and the concerned officer is directed to
decide the same in a me bound manner. Counsel for the pe oner withdraws
representa on dated 02.07.2024 (Annexure P-3).
3. No ce served upon the official respondent through State counsel. The
nature of order which this Court proposes to pass, there is no necessity of calling any
response from the State.
4. State counsel submits that they would take decision on the fresh
representa on, if any filed.
5. In view of prayer made by counsel for the pe oner, he is permi ed to
file fresh representa on before the Senior Superintendent of Police within 15 days
men oning his e-mail ID as well as of his counsel and the Senior Superintendent of
authenticity of this order/judgment
High Court, Sector 1, Chandigarh
Police is directed to decide the same, if filed either himself/herself or by delega ng the
same to any officer not below the rank of PPS, within a period of two months by passing
a speaking and reasoned order and such order be also communicated to the pe oner
as well as his counsel on the e-mail ID provided on the representa on.
6. 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.
7. This order shall eclipse a er fi een days. 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.
9. Pe on is disposed of with the observa ons 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
