Punjab-Haryana High Court
Rakesh @ Pampu vs State Of Haryana on 12 April, 2023
Author: Sudhir Mittal
Bench: Sudhir Mittal
2023:PHHC:049720
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.102 CRM-M-14761-2023
Date of Decision : April 12, 2023
Rakesh @ Pampu ...Petitioner
Versus
State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL
Present: Mr. A.D.S. Sukhija, Advocate, for the petitioner.
Mr. Himmat Singh, DAG, Haryana.
***
SUDHIR MITTAL, J. (ORAL)
After arguing for sometime and realizing that the Court is not inclined to agree with him, learned counsel for the petitioner submits that the petitioner would surrender on or before 17.04.2023. Directions may be issued to the police to ensure that the life and limb of the petitioner is not harmed as he apprehends that he may be eliminated in a false encounter.
Thus, the petition is dismissed. It is, however, directed that the police will ensure that no harm comes to the life and limb of the petitioner before he surrenders on or before 17.04.2023.
April 12, 2023 (SUDHIR MITTAL)
Ankur JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
ANKUR GOYAL
2023.04.12 16:37
I attest to the accuracy and
integrity of this order/judgment