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Judgment
Namit Kumar, J
CRM-W-1378-2022
This application has been filed under Section 482 Cr.P.C. for preponement of the hearing of the main case which is fixed for 10.10.2022.
Notice of the application.
Ms. Simsi Dhir Malhotra, Addl.P.P., puts in appearance and accepts notice on behalf of the official respondents-U.T. Chandigarh.
In view of the averments made in the application, the application is allowed and the main case is taken up on board today itself with the consent of the parties.
Application stands disposed off.
CRWP-9542-2022
This criminal writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of writ in the nature of MANDAMUS for directing the respondents No.2 and 3 to protect the life and liberty of the petitioner and not to interfere in the peaceful life of the petitioner, at the hands of respondents No.4 to 7.
Notice of motion to respondents No.1 to 3-U.T. Chandigarh at this stage.
Ms. Simsi Dhir Malhotra, Addl.P.P., puts in appearance and accepts notice on behalf of respondents No.1 to 3-U.T. Chandigarh and seeks time to file status report/reply.
Adjourned to 19.10.2022.
Needful be done by the next date of hearing with an advance copy to the other side.