Punjab-Haryana High Court
Suruchi Sharma And Another vs State Of Punjab Etc on 8 April, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-10951 of 2011
Date of Decision: 08.04.2011
Suruchi Sharma and another
....Petitioners
Versus
State of Punjab etc.
...Respondents
CORAM : Hon'ble Ms. Justice Nirmaljit Kaur
Present:- Mr. R.S. Malhotra, Advocate
for the petitioners.
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1. Whether Reporters of Local Newspapers may be
allowed to see the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the
Digest ?
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NIRMALJIT KAUR, J. (ORAL)
This is a petition under Section 482 of Cr.P.C for issuance of directions to respondents No.1 to 3 to protect the lives and liberty of the petitioners at the hands of respondents No.4 and 5.
The petitioners along with their counsel are present in the Court.
Accordingly, the present petition is disposed of with a direction to Senior Superintendent of Police, Patiala to look into the grievances of the petitioners and if found necessary, take appropriate measures in accordance with law.
(NIRMALJIT KAUR) 08.04.2011 JUDGE gurpreet