Punjab-Haryana High Court
Parwinder Kaur Wife Of Jagjiwan Ram And ... vs State Of Punjab And Others on 2 September, 2009
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl. Misc. No. M- 24511 of 2009 (O&M)
Date of decision: 02.09.2009
Parwinder Kaur wife of Jagjiwan Ram and another
.....PETITIONERS
VERSUS
State of Punjab and others
..... RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. K.S.Dhaliwal, Advocate,
for the petitioners.
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AUGUSTINE GEORGE MASIH, J. (ORAL)
The present petitioners seek direction to respondents No. 1 to 3 to provide protection to their lives and liberty at the hands of Malkiat Singh-respondent No. 4 and Manveer Singh-respondent No. 5. It is stated that the petitioners being major got married on 31.08.2009 but respondents No. 4 and 5 are harassing/threatening them. A representation dated 31.08.2009, Annexure P-5, is stated to have been made to the Senior Superintendent of Police,Jalandhar, but to no effect.
Counsel for the petitioners states that if the above-mentioned representation is considered and appropriate action is taken thereon, the petitioners would be satisfied.
Without going into the merits of the case, this petition is disposed of with a direction to the Senior Superintendent of Police, Crl. Misc. No. M-24511 of 2009 (O&M) -2- Jalandhar-respondent No. 2 to look into the grievance of the petitioners and to do the needful in case any substance is found therein so that the lives and liberty of the petitioners is not breached at the hands of respondents No. 4 and 5.
( AUGUSTINE GEORGE MASIH ) JUDGE September 02, 2009 pj