Punjab-Haryana High Court
Ashish Sharma And Anr vs State Of Punjab And Ors on 26 May, 2015
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.17517 of 2015
Date of decision: 26th May, 2015
Ashish Sharma and another
Petitioners
Versus
State of Punjab and others
Respondents
CORAM: HON'BLE MR. JUSTICE FATEH DEEP SINGH
1. Whether Reporters of Local Newspapers may be allowed
to see the judgment?
2. Whether to be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Ms. Kanwal S. Walia, Advocate
for the petitioners.
FATEH DEEP SINGH, J. (ORAL)
The petition stands disposed off with the direction to the official respondents No.2 and 3 to immediately consider the representation of the petitioners (Annexure P7) and to dispose off the same within the framework of law within a period of 15 days and further the official respondents to ensure safety to the personal lives and liberty of the petitioners by taking appropriate steps in this regard and shall also ensure that the petitioners are not harassed at odd hours or unnecessarily called to the Police Station without adopting RATTAN PAL SINGH 2015.05.26 18:28 I attest to the accuracy and authenticity of this document Punjab & Haryana High Court CRM-M No.17517 of 2015 2 legitimate process of law. However, the petitioners shall be at liberty to move this Court in case of any eventuality, if so arises.
(FATEH DEEP SINGH) JUDGE May 26, 2015 rps RATTAN PAL SINGH 2015.05.26 18:28 I attest to the accuracy and authenticity of this document Punjab & Haryana High Court