Rajbir Singh And Ors vs State Of Punjab And Others
2024 Latest Caselaw 19084 P&H

Punjab-Haryana High Court

Rajbir Singh And Ors vs State Of Punjab And Others on 29 October, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     CRWP No. 10557 of 2024


                     143               IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                   CRWP No. 10557 of 2024
                                                                   Date of Decision: 29.10.2024

                     Rajbir Singh and others                              ...Pe   oners

                                                               Versus

                     State of Punjab and others                           ...Respondents

                     CORAM:           HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:         Mr. Naresh Chander, Advocate
                                      for the pe oners.

                                      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 oners at the hands of respondents No.4 to 7, the pe oners have come up before this Court under Ar cle 226/227 of Cons tu on of India.

2. Counsel for the pe oner submits that the police officers are con nuously raiding the house of the pe oners at the instance of respondent No.7.

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. Since the allega ons of harassment are at the hands of police, therefore, no protec on is required to be given. Concerned SSP/SHO to ensure that the pe oners are not harassed.

5. There would be no need for a cer fied copy of this order, and any Advocate for the Pe oners 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.

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

6. Pe on is partly allowed 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