Punjab-Haryana High Court
Arushi Arora And Another vs State Of Haryana And Others on 5 August, 2022
CRWP-7479-2022 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
112
CRWP-7479-2022
Date of Decision:05.08.2022
Arushi Arora and another .....Petitioners
Versus
State of Haryana and others .....Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
Present: Mr. Chander Shekhar Singhal, Advocate,
for the petitioners.
Mr. Kanwar Sanjiv Kumar, A.A.G., Haryana.
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VINOD S. BHARDWAJ , J.(Oral)
The petitioners namely Arushi Arora and Abhishek have approached this Court under Article 226 of the Constitution of India for seeking protection of their life and personal liberty from private respondents No.5 to 7.
Learned counsel for the petitioners inter alia contends that the petitioners are major and are staying together. However, their relationship is not acceptable to the private respondents and as a result thereof, the private respondents are threatening the petitioners. A representation dated 02.08.2022 (Annexure P-5) against the threat extended at the hands of the private respondents already stands submitted by the petitioners to the Superintendent of Police Ambala, District Ambala.
The petitioners apprehend threat to their lives and claim that there is a constant danger of being implicated in a false case.
Notice of motion restricted to respondents No.1 to 4 only.
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Learned State counsel has no objection if appropriate direction for providing requisite protection to the petitioners is given.
As such, the petition is disposed of with the directions to respondent No.2- Superintendent of Police Ambala, District Ambala to look into the grievances of the petitioners as set out in the petition and also expressed in the representation (Annexure P-5) and take appropriate action for protection of their lives and liberty as may be warranted by the circumstances.
However, it is clarified that in case any criminal case has been/is registered against the petitioners nothing in this order shall be construed as a bar for taking appropriate action by the police authorities in respect thereof in accordance with law.
The Registry is directed to send a copy of this order along with copy of the petition and above-said representation to respondent No.2- Superintendent of Police Ambala, District Ambala for requisite compliance.
The petition is disposed of.
August 05, 2022 (VINOD S. BHARDWAJ)
seema JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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