Punjab-Haryana High Court
Kuljit Kaur vs State Of Punjab And Others on 13 August, 2020
Author: B.S. Walia
Bench: B.S. Walia
104
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-21597-2020
Date of Decision : 13.08.2020
Kuljit Kaur ....Petitioner
Versus
State of Punjab and others ....Respondents
Coram : Hon'ble Mr. Justice B.S. Walia
Present : Mr. Vivek Salathia, Advocate for the petitioner.
***
B.S. Walia, J. (VC)
1. Case is being taken up for hearing through Video Conferencing due to the outbreak of Covid-19 pandemic.
2. Prayer in the petition under Section 482 Cr.P.C., is for the issuance of directions to respondent Nos.2 to 5 to protect the life and liberty of the petitioner and her family members at the hands of respondent Nos.6 and 7, for the issuance of directions to respondent Nos.3 and 4 to order recording of statement of the petitioner and get the medico legal examination of the petitioner conducted, for the issuance of directions to respondent Nos.3 to 5 to adhere to the directions issued by respondent No.2 vide communication Annexure P/7 dated 20.05.2014, and further for the issuance of directions to respondent Nos.3 to 5, to register an FIR against respondent Nos.6 and 7, under Sections 341, 323, 376, 506 of IPC along with other relevant provision of the POCSO Act.
3. Learned DAG, Punjab, states that pursuant to the orders of this 1 of 2 ::: Downloaded on - 06-09-2020 00:58:00 ::: CRM-M-21597-2020 [2] Court dated 07.08.2020, FIR No.87 (Zero FIR) dated 07.08.2020, U/s 376- D and 506 IPC, was registered against respondent Nos.6 and 7 at Police Station Bhindi Saidan, District Police Commissionerate Amritsar (Rural). Learned DAG further states that the petitioner and her family members would be provided protection of life and liberty in accordance with law, after assessment of the threat perception, besides investigation in the matter would be carried out by a responsible officer impartially and in accordance with law.
4. The same satisfies learned counsel for the petitioner who states that in the circumstances, he does not press the petition any further.
5. In the light of the position as noted above, the petition is disposed of by directing the official respondents to provide protection of life and liberty to the petitioner and her family members as may be warranted in the facts of the case on assessment of the threat perception as also to ensure fair and impartial investigation of the case by a responsible officer and follow up action in respect thereto in accordance with law.
6. Petition disposed of with the aforementioned directions.
(B.S. Walia)
Judge
August 13, 2020
'Rajesh-Amit'
Whether speaking/ reasoned : Yes/No
Whether reportable : Yes/No
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