Punjab-Haryana High Court
Joginder Singh vs Ut Of Chandigarh & Ors on 30 August, 2018
Author: Surinder Gupta
Bench: Surinder Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM-M-37694 of 2018
Date of decision : 30.08.2018
Joginder Singh ... Petitioner
VERSUS
State of U.T. Chandigarh and others ... Respondents
CORAM: HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Mr. Mohit Jaggi, Advocate
for the petitioner.
SURINDER GUPTA, J.(Oral)
Heard.
Learned counsel for the petitioner confines the relief in this petition only for protection to life and liberty of the petitioner. Regarding the other relief seeking registration of FIR, he summits that petitioner will avail other legal remedy available to him under the law including filing of complaint etc. Without expressing any opinion on merits of the case, the instant petition is disposed of with direction to respondent No.2-Senior Superintendent of Police, U.T. Chandigarh to look into submission of learned counsel for the petitioner regarding threat to life and liberty of petitioner and take appropriate action in accordance with law, on receipt of copy of this order in his office.
However, it is made clear that this order will have no effect on any other civil or criminal proceedings instituted against the petitioner.
August 30, 2018 (SURINDER GUPTA)
jk JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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