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High CourtsSingle Bench(2022) 06 P&H CK 0119

Nandini And Anr vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 24 June 2022

HON’BLE JUDGES
Vinod S. Bhardwaj, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 6142 Of 2022 (O&M)
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Judgment

11 paragraphs · 313 words

Vinod S. Bhardwaj, J

The petitioners namely Nandini and Arun Tanwar have approached this Court under Article 226 of the Constitution of India for seeking protection of their life and personal liberty from private respondents.

Learned counsel for the petitioners inter alia contends that the petitioners are major and are staying together. However, their relationship is not acceptable to the private respondents and as a result thereof, the private respondents are threatening the petitioners. A representation dated 21.06.2022 (Annexure P-3) against the threat extended at the hands of the private respondents already stands submitted by the petitioners to the respondent No.2-Superintendent of Police, Bhiwani.

The petitioners apprehend threat to their lives and claim that there is a constant danger of being implicated in a false case.

Notice of motion restricted to respondents No.1 to 3 only.

Pursuant to supply of advance copy, Mr. Kanwar Sanjiv Kumar, AAG Haryana has appeared and accepted notice on behalf of respondents Nos.1 to 3.

Learned State counsel has no objection if appropriate direction for providing requisite protection to the petitioners is given.

As such, the petition is disposed of with the directions to respondent No.2- Superintendent of Police, Bhiwani to look into the grievances of the petitioners as set out in the petition and also expressed in the representation dated 21.06.2022 (Annexure P-3) and take appropriate action for protection of their lives and liberty as may be warranted by the circumstances.

However, it is clarified that in case any criminal case has been/is registered against the petitioners nothing in this order shall be construed as a bar for taking appropriate action by the police authorities in respect thereof in accordance with law.

The Registry is directed to send a copy of this order along with copy of the petition and above-said representation to respondent No.2- Superintendent of Police, Bhiwani for requisite compliance.

The petition is disposed of.