Punjab-Haryana High Court
Shakuntla Devi vs State Of Haryana And Others on 14 March, 2023
Neutral Citation No:=2023:PHHC:039027
CRWP-2346-2023 (O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
109
CRWP-2346-2023 (O&M)
Date of decision: 14.03.2023
SHAKUNTLA DEVI
....Petitioner(s)
Versus
STATE OF HARYANA AND OTHERS
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
*****
Present : Mr. Manoj Kaushik, Advocate for the petitioner ***** AMAN CHAUDHARY. J.
Present petition has been filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to protect the life and liberty of the petitioner from the hands of influential accused person named in FIR No.18 dated 05.02.2023 under Sections 148, 149, 323, 325, 452 and 506 IPC registered at Police Station, Bhupani, District Faridabad.
Learned counsel for the petitioner submits that the petitioner would be satisfied if a direction is issued to respondent No.2 to decide the representation dated 04.03.2023 (Annexure P-3) submitted by her.
Notice of motion.
At the asking of the Court, Mr. Tanuj Sharma, AAG Haryana accepts notice on behalf of the respondent-State and has no objection to the limited prayer made by the learned counsel for the petitioner.
In view of the limited prayer made by the petitioner and without commenting upon the merits of the case, this petition is hereby disposed of with a 1 of 2 ::: Downloaded on - 06-06-2023 16:59:19 ::: Neutral Citation No:=2023:PHHC:039027 CRWP-2346-2023 (O&M) 2 direction to respondent No.2 to look into the representation of the petitioner dated 04.03.2023 (Annexure P-3) and decide the same expeditiously, in accordance with law.
It is however, made clear that this order shall not preclude the authorities to proceed against the petitioner, in case, she is found involved in any other civil or criminal proceedings, instituted/ pending against her or pass any order if there is some evidence that surfaces regarding her involvement in a cognizable offence, for which she may be required by the investigating agency.
(AMAN CHAUDHARY)
JUDGE
March 14, 2023
S.Sharma(syr)
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:039027 2 of 2 ::: Downloaded on - 06-06-2023 16:59:19 :::