Pawan Kumar vs State Of Haryana And Ors.
2026 Latest Caselaw 5100 P&H

Punjab-Haryana High Court

Pawan Kumar vs State Of Haryana And Ors. on 22 May, 2026

                        CRWP-
                        CRWP-6041-
                             6041-2026
                                                                                                          1




                        118
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                       CHANDIGARH

                                                          CRWP-
                                                          CRWP-6041-
                                                               6041-2026

                        Pawan Kumar
                                                                                              ....Petitioner
                                                                versus

                        State of Haryana and others
                                                                                           ....Respondents

                        Date of decision: May 22,
                                              22, 2026
                        Date of Uploading: May 22,
                                                22, 2026

                        CORAM:             HON'BLE MR. JUSTICE SUMEET GOEL

                        Present:
                        Present            Ms. Jagriti Kala, Advocate and
                                           Mr. Naresh Jain, Advocate for the petitioner.

                                                                *****
                        SUMEET GOEL,
                               GOEL, J. (ORAL)

Present criminal writ petition has been filed under Article

Mandamus, inter alia, for 226 of the Constitution of India in the nature of Mandamus

issuance of direction to the respondents to ensure protection of the life and

personal liberty of the petitioner, in view view of grave and imminent threats

details therein.

therein

2. Learned counsel for the petitioner submits that the petitioner

would be satisfied, in case a direction is issued to respondent No.4 -

Superintendent of Police, Fatehabad to consider and take a conscious

decision on the pending representation dated 07.05.2026 (Annexure P P-1)

made by the petitioner.

3. On the other hand, on advance service of copy of petition,

Ms. Priyanka Sadar Sadar Thakur, Senior DAG Haryana causes appearance and

authenticity of this order/ judgment CRWP-

CRWP-6041- 6041-2026

opposes issuance of notice of motion. She submits that grievance of the

petitioner will be looked into by respondent No.4 - Superintendent of

Police, Fatehabad and shall take decision either way, on the pending

representation dated 07.05.2026 (Annexure P-1) of the petitioner.

4. Given the nature of order being passed, there is no necessity

to seek reply by any of the respondents as no further proceedings and/or

pleadings are required.

5. Without commenting on the merits of the case, the petition in

hand is disposed of with a direction to respondent No.4 - Superintendent

of Police, Fatehabad to consider pending representation dated 07.05.2026

(Annexure P-1) of the petitioner and take a ratiocinated decision

thereupon, within a period of 30 days from today, in accordance with law.

6. Pending application(s), if any, shall also stand disposed of.

(SUMEET GOEL) JUDGE May 22, 22, 2026 mahavir Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

authenticity of this order/ judgment