Punjab-Haryana High Court
Sonali Dhanker And Another vs State Of Haryana And Others on 14 July, 2016
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
123
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.23670 of 2016
Date of Decision : 14.07.2016
Sonali Dhanker and another
.....Petitioners
Versus
State of Haryana and others
.....Respondents
CORAM : HON'BLE MR. JUSTICE FATEH DEEP SINGH
Present : Mr. Gautam Kaile, Advocate
for the petitioners.
FATEH DEEP SINGH, J. (ORAL)
The petition stands disposed off with direction to the official respondent No.2-Commissioner of Police, Gurgaon and respondent No.4- Senior Superintendent of Police, U.T., Chandigarh to consider and decide the representation of the petitioners (Annexure P-5) within the framework of law.
Meanwhile, in case any instance of threat is brought to the notice of the Police by the petitioners they will act into it expeditiously in accordance with law.
(FATEH DEEP SINGH)
July 14, 2016 JUDGE
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