Punjab-Haryana High Court
Gurdeep Singh And Another vs State Of Punjab And Others on 8 August, 2011
Author: Rajan Gupta
Bench: Rajan Gupta
Criminal Misc. No. M-18247 of 2011 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc. No. M-18247 of 2011
Date of decision : 08.08.2011
Gurdeep Singh and another
....Petitioners
V/s
State of Punjab and others
....Respondents
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Deepak Mehta, Advocate for
Mr. R.K. Girdhar, Advocate for the petitioners.
Mr. Rajesh Bhardwaj, Addl. Advocate General, Punjab.
RAJAN GUPTA J. (ORAL)
This is a petition under Section 482 Cr.P.C. seeking a direction to respondents No. 3 to 5 to take action on the basis of application, Annexure P-2.
According to averments made in the petition, there is some civil dispute pending between the parties. In view of same, petitioners apprehend threat to their life. They have also submitted a complaint, Annexure P-2 to SHO, Police Station Sadar, Jalalabad.
Learned State counsel at the outset submits that regarding the dispute, preventive action has already been taken by the police under Section 107 Cr.P.C. He submits that primarily dispute has been found to be civil in nature.
Criminal Misc. No. M-18247 of 2011 2
Heard.
In view of the fact that some civil dispute is pending between the parties, no case is made out for interference in inherent jurisdiction of this court. The petitioners shall however, be at liberty to avail of any other alternative remedy as permissible in law.
Disposed of.
August 08, 2011 (RAJAN GUPTA) Ajay JUDGE