Punjab-Haryana High Court
Avtar Singh Raya Member Sgpc vs State Of Punjab And Others on 24 August, 2017
CRM-M-31218-2017 -1-
116
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CRM-M-31218-2017
Date of Decision: 24.08.2017
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Avtar Singh Raya Member SGPC
..... Petitioner
Versus
State of Punjab and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE SUDIP AHLUWALIA
Present: Mr. C.S. Bagri, Advocate,
for the petitioner.
SUDIP AHLUWALIA J. (ORAL)
Notice of motion.
2. On the asking of the Court, Mr. V.G. Jauhar, Senior Deputy Advocate General, Punjab, accepts notice on behalf of respondent Nos.1 to 3.
3. In this petition, the petitioner prays for directions upon the official respondent Nos.2 and 3 to protect his life and liberty and to ensure that he is not harassed or embarrassed by respondent No.4, who is a Senior Police Officer in Goindwal, District Tarn Taran at the instance of private respondent Nos.5 and 6. His contention is that he is an elected member of SGPC and was also eligible to contest election for the post of MLA. But due to machinations by rival group of the political party, he had been unnecessarily entangled in false cases earlier. Subsequently, he is being harassed, humiliated and threatened by respondent No.4, who is alleged to be in connivance with the private respondents, who are inclined to damage his career.
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4. Without passing any comments on the merits of the petitioner's allegations, the present petition is disposed off with a direction upon respondent No.3 to take cognizance of the allegations made in the representation (Annexure P-2), have a fact finding inquiry conducted, if necessary, and to also ensure thereafter that the petitioner is not unnecessarily put to any harassment, humiliation or embarrassment at the local level.
24.08.2017 (SUDIP AHLUWALIA)
Bhumika JUDGE
1. Whether speaking/reasoned: Yes
2. Whether reportable: No
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