Punjab-Haryana High Court
Shivani And Others vs State Of Haryana And Others on 17 July, 2012
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl. Misc. No. M-18430 of 2012 (O&M)
Date of decision : 17.07.2012
Shivani and others
...Petitioners
Versus
State of Haryana and others
..Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present:- Mr. Deepak Sonak, Advocate
for the petitioners.
Mr. Sameer Singh, Assistant Advocate General, Haryana
for respondent Nos. 1 to 3.
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Mehinder Singh Sullar, J. (Oral)
After hearing the learned counsel for the parties, going through the record, with their valuable assistance, considering the entire matter deeply and without expressing any opinion on the merits, the instant petition is disposed of with the direction to the Commissioner of Police, Gurgaon (respondent No.2) and Station House Officer, Police Station, Sector-5, Gurgaon (respondent No.3) to provide the adequate protection to save the lives and liberty of the petitioners and to take appropriate action in a case registered against the accused, vide FIR No. 320 dated 19.06.2012, in accordance with law.
July 17, 2012 (Mehinder Singh Sullar) naresh.k Judge