Punjab-Haryana High Court
Gurwinderjit Kaur & Anr vs State Of Punjab & Ors on 12 September, 2018
Author: Hari Pal Verma
Bench: Hari Pal Verma
CRM-M-15879-2018 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
237
CRM-M-15879-2018
Date of Decision:12.09.2018
Gurwinderjit Kaur and another .....Petitioners
Versus
State of Punjab and others .....Respondents
CORAM: HON'BLE MR.JUSTICE HARI PAL VERMA.
Present: None for the petitioners.
Mr. Tanvir Joshi, A.A.G., Punjab.
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HARI PAL VERMA, J.(Oral)
Prayer in this petition filed under Section 482 Cr.P.C. is for issuance of appropriate direction to respondent Nos.2 and 3 not to harass the petitioners at the behest of respondent Nos.4 and 5 with a further direction to respondent Nos.2 and 3 to restrain respondent Nos.4 and 5 from interfering in their married life.
On the basis of reply filed by way of affidavit of Sh. Vishaljit Singh, PPS, Assistant Commissioner of Police, West, Amritsar City on behalf of respondent Nos.1 to 3 and on instructions from HC Daljit Singh, learned State Counsel states that petitioner No.1 and respondent Nos.4 and 5 have made their statements. So far as petitioner No.1-Gurwinderjit Kaur is concerned, she has stated that though she had filed a petition for protection of their life and liberty, but now her husband is working and living in Doha Qatar (Abroad) and she does not apprehend any threat from 1 of 2 ::: Downloaded on - 08-10-2018 02:43:08 ::: CRM-M-15879-2018 2 her parents. Therefore, no more protection is required.
Similarly, respondent Nos.4 and 5 have also submitted that neither they have any enmity with the petitioners nor they are extending any threats to the petitioners as alleged.
In view of the statement so made by petitioner No.1 as well as respondent Nos.4 and 5, nothing survives in the present petition and the same has been rendered infructuous.
Dismissed as having been rendered infructuous.
September 12, 2018 (HARI PAL VERMA)
seema JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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