Punjab-Haryana High Court
Mala Singh And Others vs State Of Haryana And Others on 26 August, 2022
113 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP-8124-2022
Date of Decision: August 26, 2022
Mala Singh and others ...Petitioners
Versus
The State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present:- Mr. Simranjeet Singh Sarwara, Advocate for the petitioners.
AMAN CHAUDHARY, J.(Oral)
The present petition has been filed under Article 226 of the Constitution of India for issuance of direction to respondent Nos. 2 and 3 to protect life and liberty of the petitioners at the hands of respondent Nos. 4 to 9.
Learned counsel for the petitioners submits that the petitioners would be satisfied if a direction is issued to respondent No.2 to decide his representations dated 22.07.2002 and 08.08.2022 (Annexures P-4 and P-5 respectively) submitted by him through post. The receipts of the said representations are available on the vernaculars of Annexures P-4 and P-5 at pages 29 and 30 of the instant petition.
Notice of motion.
At the asking of the Court, Mr. Gaurav Bansal, AAG, Haryana, accepts notice on behalf of the respondent-State and has no objection in deciding the representations filed on behalf of the petitioner.
In view of the limited prayer made by the petitioner, this petition is hereby disposed of with a direction to respondent No.2 to look into the representations of the petitioner dated 22.07.2002 and 1 of 2 ::: Downloaded on - 30-08-2022 02:47:07 ::: CRWP-8124-2022 -2- 08.08.2022 (Annexures P-4 and P-5 respectively) and decide the same expeditiously, in accordance with law and also take appropriate steps to protect the life and liberty of the petitioners.
August 26, 2022 (AMAN CHAUDHARY)
sarita JUDGE
Whether reasoned/speaking: Yes/No
Whether reportable: Yes/No
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