Punjab-Haryana High Court
Prithpal Singh And Another vs State Of Punjab And Others on 3 May, 2012
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Crl. Misc. No. M-12913 of 2012 (O&M)
Date of Decision: May 3,2012
Prithpal Singh and another.......................... Petitioners
Versus
State of Punjab and others ...................... Respondents
Coram: Hon'ble Ms. Justice Ritu Bahri
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
Present: Mr. S.K.Bawa, Advocate
for the petitioners.
...
RITU BAHRI, J. (Oral)
This petition under Section 482 of the Code of Criminal Procedure is for issuance of direction to the official respondents not to harass or interfere in the peaceful married life of the petitioners at the instance of the private respondents.
This petition is disposed of by giving liberty to the petitioners to approach the concerned Senior Superintendent of Police for protection, as per the instructions dated 10.8.2010 issued by the Home Department, Punjab, if they require any protection in future. Petitioners be not arrested and adequate security be provided to them, if required.
3.5.2012 ( RITU BAHRI ) Rupi JUDGE