Punjab-Haryana High Court
Gursharan Singh vs State Of Punjab And Others on 5 September, 2023
Author: Suvir Sehgal
Bench: Suvir Sehgal
Neutral Citation No:=2023:PHHC:116661
2023:PHHC:116661
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(127) CRWP-7519-2023
Date of decision:- 05.09.2023
Gursharan Singh ...Petitioner
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present:- Mr. Jaspreet Singh Brar, Advocate for the petitioner.
Mr. A.P.S.Tung, DAG, Punjab.
***
SUVIR SEHGAL, J. (Oral)
1. Instant petition has been filed under Article 226 for issuance of a writ in the nature of mandamus for directing respondent No.2 to decide the representation dated 05.04.2023, Annexure P-5, wherein A request has been made to protect the life and liberty of the petitioner from the hands of respondents No.4 and 5.
2. Advance copy of the petition has been served upon the State.
3. Upon instructions received from ASI, Jagwinder Singh, State counsel submits that representation, Annexure P-5, was never received. He, however, submits that a DDR regarding the incident was recorded, which has been enquired into and it has been found that the allegations are false. He has instructions to state that a kalandra has been prepared and presented against the petitioner before the learned Judicial Magistrate.
4. In view of the statement of the State counsel, counsel for the petitioner seeks and is granted permission to withdraw the petition.
5. Dismissed as withdrawn.
05.09.2023 (SUVIR SEHGAL)
Kamal JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
Neutral Citation No:=2023:PHHC:116661
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