Punjab-Haryana High Court
Gurleen Singh Walia And Another vs Ut Chandigarh And Others on 9 March, 2023
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
Neutral Citation No:=
260 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP-1956-2023
Date of Decision: 09.03.2023
Gurleen Singh Walia and another ..... Petitioners
Versus
UT Chandigarh and others .......Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Present: Mr. Kshitij Sharma, Advocate, for the petitioners.
Mr. Akashdeep Singh, Advocate, for Addl. PP, UT, Chandigarh.
Ms. Tanu Bedi, Advocate, for respondent No.5.
Rajesh Bhardwaj, J. (ORAL)
The present petition has been filed under Articles 226/227 of the Constitution of India with a prayer for issuance of direction to the official respondents to act on the complaint filed by the complainant dated 26.02.2023 received in terms of the DDR, GD No.31, Police Station East Sector-26, Chandigarh, dated 26.02.2023 and further to direct the official respondents to protect the life and liberty of the petitioner from private respondent No.5 and his aides/accomplices.
Petitioners are present in person.
Reply by way of an affidavit of Ms. Palak Goel, Deputy Superintendent of Police, UT, Chandigarh dated 09.03.2023 filed in Court is taken on record.
It has been submitted by learned UT counsel that the Police has taken the requisite steps to ensure the life and liberty of both the petitioners and necessary arrangements have already been made and they would carry on with the same.
In view of the above, the present petition is disposed of with a direction to the State to ensure the life and liberty to the petitioners in accordance with law.
(RAJESH BHARDWAJ)
09.03.2023 JUDGE
sharmila Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
NeutralBHARDWAJ
For Subsequent orders see CRM-W-363-2023 Decided by HON'BLE MR. JUSTICE RAJESH Citation No:= 1 of 1 ::: Downloaded on - 05-06-2023 18:35:14 :::