Zarqa And Another vs State Of Punjab And Others
2026 Latest Caselaw 5090 P&H

Punjab-Haryana High Court

Zarqa And Another vs State Of Punjab And Others on 22 May, 2026

              CRWP-6148-2026
                        2026 (O&M)                    (1)




                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                         CHANDIGARH


                        (144 )                                     CRWP
                                                                   CRWP-6148-2026 (O&M)
                                                                   Date of decision : 22.05.2026

               ZARQA AND ANOTHER                                                ... Petitioners

                                                        Versus
              STATE OF PUNJAB AND OTHERS                                        ...Respondents

              CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

              Present:              Mr. Aditya Pratap Singh, Advocate for the petitioner

                                    Ms. Ruchika Sabherwal, Senior DAG, Punjab

                                    ****

              MANISHA BATRA, J. (ORAL)

1. The present petition has been filed under Article 226 226/227 of

the Constitution of India seeking issuance of a writ of mandamus directing

the official respondents No.1 and 2 to protect the life and liberty of the

petitioners at the hands of respondents No.3 to 5 and to take action on their

representation dated 17.05.2026 (Annexure P-4).

4).

2. At the very outset, learned counsel for the petitioners has

submitted that the petitioners have recently filed a representation on

17.05.2026 before the Senior Superintendent of Police, Gurdaspur

(Annexure P-4)

4) raising their their grievances as mentioned in the present petition

but the same has not yet been considered and no action has been taken

thereon. He further submitted that at this stage, the petitioners would be

integrity of this order/judgment.

               CRWP-6148-2026
                        2026 (O&M)                      (2)

satisfied if appropriate directions directions are issued to respondent No.2 No.2-Senior

Superintendent of Police, Gurdaspur to decide the aforesaid representation

filed by the petitioners and take necessary action thereon.

3. Notice of motion.

4. Ms. Ruchika uchika Sabherwal, Senior DAG, Punjab, has advance

notice on behalf of the respondents-State respondents State and submits that the needful will

be done in due course. Let a complete set of the paperbook be supplied to

her during the course of the day.

5. In view of the limited prayer made by the petitioners, with without

commenting anything on the merits of the case, the present petition is

disposed of at this stage with a direction to respondent No.2 to decide the

aforesaid representation dated 17.05.2026 (Annexure P P-4) of the petitioners

within a period of 15 days from from today, by passing a speaking order in

accordance with law. Needless to say, if any threat is found to the

petitioners, the official respondents would provide them adequate security

in order to protect their life and liberty.

(MANISHA BATRA) JUDGE 22.05.2026 Whether speaking/reasoned:- Yes/No Amit Sharma Whether reportable:- Yes/No

integrity of this order/judgment.