Punjab-Haryana High Court
Gurvinder Singh And Others vs Union Territory Of Chandigarh And ... on 9 July, 2010
Author: Sabina
Bench: Sabina
Crl. Misc. No.M-7815 of 2010 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No.M-7815 of 2010 (O&M)
Date of Decision: 09.07.2010
Gurvinder Singh and others
........Petitioners
Versus
Union Territory of Chandigarh and others
.......Respondents
CORAM:- HON'BLE MRS. JUSTICE SABINA
Present: Mr. D.R.Singla, Advocate for
Mr. Inderjeet Sharma, Advocate
for the petitioners.
Mr. Amandeep Singh Rai, A.A.G., Punjab.
Mr. N.S.Shekhawat, Advocate
for respondent No.4-U.T.
Mr. P.S.Sidhu, Advocate
for respondents No.5,6,8 & 9.
******
SABINA, J.
Petitioners have filed this petition under Section 482 Cr.P.C. for issuance of directions to respondents No.2 and 3 to protect their lives and liberty at the hands of respondents No.4 to 18.
Learned counsel for the U.T., on instruction from S.I.Gurcharan Singh, has submitted that the matter in question has been verified and in fact there is a property dispute between the petitioners and the private respondents. There is no threat to the life and liberty of the petitioners at Crl. Misc. No.M-7815 of 2010 (O&M) -2- the hands of the private respondents. Learned counsel has further submitted that no incident as alleged had taken place.
In these circumstances, no ground for further interference by this Court is made out.
Dismissed.
09.07.2010 (SABINA) Gagan JUDGE