Punjab-Haryana High Court
Amandeep Kaur & Another vs State Of Punjab And Others on 3 March, 2009
Author: Pritam Pal
Bench: Pritam Pal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Criminal Misc. M-No. 6037 of 2009 (O&M)
Date of Decision : March 3, 2009
Amandeep Kaur & another .. Petitioners
v.
State of Punjab and others.
.. Respondents
CORAM : Hon`ble Mr. Justice Pritam Pal
Present : Shri R,N,Sharma , Advocate,
for the petitioners.
PRITAM PAL, J.
Petitioners have filed this petition under section 482 of the Code of Criminal Procedure for protection of their life and liberty.
Learned counsel for the petitioners contends that the petitioners are major and have married to each other. He further contends that no case is registered against any of the petitioners at the instance of respondent nos. 5 to 10 . Now they apprehend danger to their lives at the hands of the private respondents.
Notice of motion to respondent Nos. 1 to 4 only. On the asking of the Court, Shri K.D.Sachdeva, Deputy Advocate General, Punjab accepts notice on behalf of aforesaid respondents. Copy of the petition has been given to the learned State counsel.
After hearing the learned counsel for the parties and going through the material placed on the file, this petition is disposed of with a direction that Senior Superintendent of Police, Sangrur respondent no.3, shall look into the matter and take an appropriate action, if so required, in accordance with law.
[ PRITAM PAL ]
March 3, 2009 JUDGE
som
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Criminal Misc. M-No. 5983 of 2009 (O&M) Date of Decision : March 3, 2009 Harmandeep Kaur & another .. Petitioners v.
State of Punjab and others.
.. Respondents CORAM : Hon`ble Mr. Justice Pritam Pal Present : Shri Vivek Goel, Advocate, for the petitioners.
PRITAM PAL, J.
Petitioners have filed this petition under section 482 of the Code of Criminal Procedure for protection of their life and liberty.
Learned counsel for the petitioners contends that the petitioners are major and have married to each other. He further contends that no case is registered against any of the petitioners at the instance of respondent nos.4 to 6 . Now they apprehend danger to their lives at the hands of the private respondents.
Notice of motion to respondent Nos. 1 to 3 only. On the asking of the Court, Shri K.D.Sachdeva, Deputy Advocate General, Punjab accepts notice on behalf of aforesaid respondents. Copy of the petition has been given to the learned State counsel.
After hearing the learned counsel for the parties and going through the material placed on the file, this petition is disposed of with a direction that Senior Superintendent of Police, Faridkot respondent no.2 shall look into the matter and take an appropriate action, if so required, in accordance with law.
[ PRITAM PAL ]
March 3, 2009 JUDGE
som
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Criminal Misc. M-No. 5931 of 2009 (O&M) Date of Decision : March 3, 2009 Kanchan & another .. Petitioners v.
State of Punjab and others.
.. Respondents CORAM : Hon`ble Mr. Justice Pritam Pal Present : Shri Surinder Sharma, Advocate, for the petitioners.
PRITAM PAL, J.
Petitioners have filed this petition under section 482 of the Code of Criminal Procedure for protection of their life and liberty.
Learned counsel for the petitioners contends that the petitioners are major and have married to each other. He further contends that no case is registered against any of the petitioners at the instance of respondent no. 6. Now they apprehend danger to their lives at the hands of the private respondent.
Notice of motion to respondent Nos. 1 to 5 only. On the asking of the Court, Shri K.D.Sachdeva, Deputy Advocate General, Punjab accepts notice on behalf of aforesaid respondents. Copy of the petition has been given to the learned State counsel.
After hearing the learned counsel for the parties and going through the material placed on the file, this petition is disposed of with a direction that Senior Superintendent of Police, Hoshiarpur, respondent no. 2 shall look into the matter and take an appropriate action, if so required, in accordance with law.
[ PRITAM PAL ]
March 3, 2009 JUDGE
som
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Criminal Misc. M-No.5927 of 2009 (O&M) Date of Decision : March 3, 2009 Shobha Lakhanpal & another .. Petitioners v.
State of Punjab and others.
.. Respondents CORAM : Hon`ble Mr. Justice Pritam Pal Present : Shri M.S.Mohali, Advocate, for the petitioners.
PRITAM PAL, J.
Petitioners have filed this petition under section 482 of the Code of Criminal Procedure for protection of their life and liberty.
Learned counsel for the petitioners contends that the petitioners are major and have married to each other. He further contends that no case is registered against any of the petitioners at the instance of respondent nos. 4 to 6. Now they apprehend danger to their lives at the hands of the private respondents.
Notice of motion to respondent Nos. 1 to 3 only. On the asking of the Court, Shri K.D.Sachdeva, Deputy Advocate General, Punjab accepts notice on behalf of aforesaid respondents. Copy of the petition has been given to the learned State counsel.
After hearing the learned counsel for the parties and going through the material placed on the file, this petition is disposed of with a direction that Senior Superintendent of Police, Jalandhar, respondent no.2 shall look into the matter and take an appropriate action, if so required, in accordance with law.
[ PRITAM PAL ]
March 3, 2009 JUDGE
som
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Criminal Misc. M-No. 5916 of 2009 (O&M) Date of Decision : March 3, 2009 Rajveer Kaur and another .. Petitioners v.
State of Punjab and others.
.. Respondents CORAM : Hon`ble Mr. Justice Pritam Pal Present : Shri L.S.Sidhu, Advocate, for the petitioners.
PRITAM PAL, J.
Petitioners have filed this petition under section 482 of the Code of Criminal Procedure for protection of their life and liberty.
Learned counsel for the petitioners contends that the petitioners are major and have married to each other. He further contends that no case is registered against any of the petitioners at the instance of respondent no. 4. Now they apprehend danger to their lives at the hands of the private respondent.
Notice of motion to respondent Nos. 1 to 3 only. On the asking of the Court, Shri K.D.Sachdeva, Deputy Advocate General, Punjab accepts notice on behalf of aforesaid respondents. Copy of the petition has been given to the learned State counsel.
After hearing the learned counsel for the parties and going through the material placed on the file, this petition is disposed of with a direction that Senior Superintendent of Police, Mansa respondent no. 2 shall look into the matter and take an appropriate action, if so required, in accordance with law.
[ PRITAM PAL ]
March 3, 2009 JUDGE
som
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Criminal Misc. M-No. 5922 of 2009 (O&M) Date of Decision : March 3, 2009 Neeru and another .. Petitioners v.
State of Haryana and others.
.. Respondents CORAM : Hon`ble Mr. Justice Pritam Pal Present : Shri Ajay Saini, Advocate, for the petitioners.
PRITAM PAL, J.
Petitioners have filed this petition under section 482 of the Code of Criminal Procedure for protection of their life and liberty.
Learned counsel for the petitioners contends that the petitioners are major and have married to each other. He further contends that no case is registered against any of the petitioners at the instance of respondent nos. 5 to 7. Now they apprehend danger to their lives at the hands of the private respondents.
Notice of motion to respondent Nos. 1 to 4 only. On the asking of the Court, Shri Vikas Chaudhary, Assistant Advocate General, Haryana, accepts notice on behalf of aforesaid respondents. Copy of the petition has been given to the learned State counsel.
After hearing the learned counsel for the parties and going through the material placed on the file, this petition is disposed of with a direction that Superintendent of Police, Panipat, shall look into the matter and take an appropriate action, if so required, in accordance with law.
[ PRITAM PAL ]
March 3, 2009 JUDGE
som
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Criminal Misc. M-No. 6038 of 2009 (O&M) Date of Decision : March 3, 2009 Dhitika Sharma & another .. Petitioners v.
State of Haryana and others.
.. Respondents CORAM : Hon`ble Mr. Justice Pritam Pal Present : Shri Sanjay Verma, Advocate, for the petitioners.
PRITAM PAL, J.
Petitioners have filed this petition under section 482 of the Code of Criminal Procedure for protection of their life and liberty.
Learned counsel for the petitioners contends that the petitioners are major and have married to each other. He further contends that no case is registered against any of the petitioners at the instance of respondent nos. 6 to 10. Now they apprehend danger to their lives at the hands of the private respondents.
Notice of motion to respondent Nos. 1 to 5 only. On the asking of the Court, Shri Vikas Chaudhary, Assistant Advocate General, Haryana, accepts notice on behalf of aforesaid respondents. Copy of the petition has been given to the learned State counsel.
After hearing the learned counsel for the parties and going through the material placed on the file, this petition is disposed of with a direction that Superintendent of Police, Panipat, respondent No.3, shall look into the matter and take an appropriate action, if so required, in accordance with law.
[ PRITAM PAL ]
March 3, 2009 JUDGE
som
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Criminal Misc. M-No. 31928 of 2008(O&M) Date of Decision : March 03, 2009 Bikkar Singh .. Petitioner v.
State of Punjab
.. Respondent
CORAM : Hon`ble Mr. Justice Pritam Pal Present : Shri Sukhmeet Singh, Advocate, for the petitioner.
PRITAM PAL, J.
Learned counsel for the petitioner seeks permission to withdraw this petition.
His request is allowed.
Dismissed as withdrawn.
[ PRITAM PAL ]
March 03 , 2009 JUDGE
som
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Criminal Misc. M-No. 5980 of 2009 (O&M) Date of Decision : March 03, 2009 Parminder Singh Setia .. Petitioner v.
State of Punjab and others .. Respondents CORAM : Hon`ble Mr. Justice Pritam Pal Present : Shri Sanjay Gupta, Advocate, for the petitioner.
PRITAM PAL, J.
After arguing the case for some time, learned counsel for the petitioner seeks permission to withdraw this petition with liberty to seek an appropriate remedy, available under the law.
His request is allowed.
Dismissed as withdrawn with liberty as prayed for.
[ PRITAM PAL ]
March 03 , 2009 JUDGE
som
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Criminal Misc. M-No. 5929 of 2009 (O&M) Date of Decision : March 03, 2009 Balkar Singh .. Petitioner v.
State of Punjab and others .. Respondents CORAM : Hon`ble Mr. Justice Pritam Pal Present : Shri H.S.Batth, Advocate, for the petitioner.
PRITAM PAL, J.
After arguing the case for some time, learned counsel for the petitioner seeks permission to withdraw this petition with liberty to seek an appropriate remedy, available under the law.
His request is allowed.
Dismissed as withdrawn with liberty as prayed for.
[ PRITAM PAL ]
March 03 , 2009 JUDGE
som
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Criminal Misc. M-No. 6006 of 2009 (O&M) Date of Decision : March 03, 2009 Sukhraj Kaur and another ..Petitioners v.
The State of Punjab .. Respondent CORAM : Hon`ble Mr. Justice Pritam Pal Present : Shri B.S.Jaswal, Advocate, for the petitioner.
PRITAM PAL, J.
Petitioner has brought this petition under Section 482 of the Code of Criminal Procedure for quashing impugned order dated 25.8.2008 (Annexure P/2) passed by learned Additional Sessions Judge, Gurdaspur in case pertaining to FIR No. 49 dated 4.5.2008 under sections 452, 326, 324, 323, 34 of Indian Penal Code, registered at Police Station Ghoman, District Gurdaspur.
Heard.
Learned counsel for the petitioners, by filing this petition, seeks modification/correction of order dated 25.8.2008 passed by learned Additional Sessions Judge, Gurdaspur .
In the given facts and circumstances, this petition appears to be mis-conceived as, for modification or seeking some correction of apparent error in the impugned order passed by learned Additional Sessions Judge, the petitioner should have first approached that very court.
Dismissed being not maintainable.
[ PRITAM PAL ]
March 03 , 2009 JUDGE
som
Crl. Misc M-No. 6012 of 2009 (O&M) Present : Shri Vikram Chaudhari, Advocate, for the petitioner.
Notice of motion for 13.7.2009.
Learned counsel for the petitioner contends that in this case, the investigation is hanging fire since December, 2007 and the petitioner is to appear before the learned trial Court without serving any purpose of the prosecution as challan has not been put-in before the trial Court so far.
In this view of the matter, the appearance of the petitioner before the trial Court shall remain exempted till the challan is put in the trial court in tis case.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. 5998 of 2009 (O&M) Present : None for the petitioner.
Despite second call, learned counsel for the petitioner is not present.
In the interest of justice, adjourned to 10.3.2009.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. 2790 of 2009 (O&M) Present : Shri Hitesh Kaplish, Advocate, for the petitioner.
Crl.M. No. 10019 of 2009Application is allowed.
Annexure P/5, filed with the application, is taken on record.
Main case Learned counsel for the petitioner contends that the present case was registered simply on the allegation that the petitioner had entered into an agreement to sell his share.
Notice of motion for 29.4.2009.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. 6000 of 2009 (O&M) ...
Present : Shri V.K. Thakur, Advocate, for the petitioner.
Petitioner has brought this petition for quashing of FIR on the basis of compromise.
Notice of motion for 16.3.2009.
At this stage, no case is made out for staying proceedings before the learned trial Court, in this case.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. 5783 of 2009 (O&M) Present : None.
Let notice be issued to the parties and their respective counsel, if any, for 16.4.2009.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. 5785 of 2009 (O&M) Present : None.
Let notice be issued to the parties and their respective counsel, if any, for 16.4.2009.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. 5435 of 2009 (O&M) Present : Shri G.S.Bhatia, Advocate, for the petitioners.
Learned counsel for the petitioners contends that earlier the petitioners were found innocent during the enquiry conducted by the Deputy Superintendent of Police, however, later on, they have been involved in this matter after filing of supplementary challan.
Notice of motion for 29.4.2009.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. W.P. No. 278 of 2009 (O&M)
Present : Shri Nandan Jindal,
Advocate, for the petitioners.
Learned counsel for the petitioners seeks time to show some law on the subject of remission, which is granted to jail inmates.
On request, adjourned to 31.3.2009.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. 122 of 2009 (O&M) Present : Shri Yogesh Goel, Advocate, for the petitioner.
This is the first bail application.
Learned counsel for the petitioner contends that the petitioner is in custody since 3.10.2008. The co-accused of the petitioner have already been granted bail in this case.
Notice of motion for 21.4.2009.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. 5965 of 2009 (O&M) Present : Shri S.S.Majithia, Advocate, for the petitioner.
Petitioner has brought this petition under Section 438 of the Code of Criminal Procedure (hereinafter referred to as "the Code") for grant of anticipatory bail in case FIR No. 198 dated 10.8.2008 under Sections 363, 366 of the Indian Penal Code, registered at Police Station Payal, District Ludhiana.
Learned counsel for the petitioner contends that on the day of alleged occurrence i.e. on 3.10.2008, respondent No. 2 Gurpreet Kaur, prosecutrix in this case, was below 18 years of age. However, later on, the petitioner and respondent No. 2 married to each other on 25.10.2008 and ultimately, the said marriage was got registered on 18.11.2008. Presently, both the petitioner and respondent No.2 are residing together as husband and wife. The aforesaid case was got registered by the uncle of respondent No.2.
Notice of motion for 30.3.2009.
In the meantime, it is directed that in the event of his arrest, the petitioner shall be released on bail to the satisfaction of the arresting/investigating officer subject to the following conditions as enumerated under section 438(2) of the Code:-
"(i) he shall make himself available for interrogation by a police officer as and when required;
(ii) he shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer; and
(iii) he shall not leave India without the previous permission of the Court."
At this stage, Shri Jatinder Singh, Advocate, appears and accepts notice on behalf of respondent No. 2. He also admits the aforesaid facts put-forth on behalf of the petitioner.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. 5966 of 2009 (O&M)
Present : Shri Sameer Sachdeva, Advocate,
for Shri Ashwani Talwar,
Advocate, for the petitioners.
Petitioners have brought this petition under Section 438 of the Code of Criminal Procedure (hereinafter referred to as "the Code") for grant of anticipatory bail in case FIR No.52 dated 25.1.2009 under Sections 498-A, 406, 506, 323, 342 of the Indian Penal Code, registered at Police Station Sarai Khwaja, District Faridabad.
Learned counsel for the petitioners contends that petitioners are parents in law of the complainant. There are no specific allegations against them. It is also contended that husband of the complainant has already been arrested and recovery has also been effected from him. He has also made reference to the Ration Card of the petitioners, wherein, they are shown to have been residing separately from the husband of the complainant.
Notice of motion for 20.4.2009.
In the meantime, it is directed that in the event of their arrest, the petitioners shall be released on bail to the satisfaction of the arresting/investigating officer subject to the following conditions as enumerated under section 438(2) of the Code:-
"(i) they shall make themselves available for interrogation by a police officer as and when required;
(ii) they shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer; and
(iii) they shall not leave India without the previous permission of the Court."
[ PRITAM PAL ] March 03, 2009 JUDGE som Crl. Misc M-No. of 2009 (O&M) Present : Shri Advocate, for the petitioner.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. of 2009 (O&M)
Present : Shri
Advocate, for the petitioner.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. of 2009 (O&M)
Present : Shri
Advocate, for the petitioner.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. of 2009 (O&M)
Present : Shri
Advocate, for the petitioner.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. of 2009 (O&M)
Present : Shri
Advocate, for the petitioner.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. of 2009 (O&M)
Present : Shri
Advocate, for the petitioner.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. of 2009 (O&M)
Present : Shri
Advocate, for the petitioner.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. of 2009 (O&M)
Present : Shri
Advocate, for the petitioner.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som
Crl. Misc M-No. of 2009 (O&M)
Present : Shri
Advocate, for the petitioner.
[ PRITAM PAL ]
March 03, 2009 JUDGE
som