Punjab-Haryana High Court
Lalan Bai vs State Of Punjab And Others on 2 November, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc. No. M-14438 of 2011 (O&M)
Date of decision: 02.11.2011.
Lalan Bai ..Petitioner
Versus
State of Punjab and others ..Respondents
CORAM: HON'BLE MR. JUSTICE NAWAB SINGH
Present: Mr. Nakul Sharma, Advocate,
for the petitioner.
Mr. Sudhir Nehra, Addl. A.G. Punjab,
for respondents No.1 to 3 - State.
NAWAB SINGH, J. (ORAL)
This petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure seeking direction to respondents No.1 to 3 to protect her life and liberty apprehending danger at the hands of respondents No.4 to 7.
State has filed reply. For ready reference, paragraph Nos.1 and 2 of the reply is reproduced as under: -
"1. That the present petition is a counter blast to FIR No.56 dated 11/05/2011 under Section 452/326/325/324/323/148/149 I.P.C. PS Sadar Jalalabad on the statement of respondent No.6 Dayalo Bai against petitioner, her husband and sons etc. In the present FIR along with respondent No.6 Dayalo Bai respondent No.5 Kuldip Singh and Ram Singh have also received injuries at the hands of petitioner and her co-accused. The petitioner and her co-accused mentioned in the FIR have been allowed anticipatory bail by Hon'ble High Court in the case.
2. That the DDR No.13 (Annexure P-4) mentioned in the petition was verified by the then SHO Sangram Singh of PS Sadar, Jalalabad and the matter reported by petitioner vide Annexure Criminal Misc. No. M-14438 of 2011 (O&M) 2 ..
P-4 was found totally false and verified DDR was incorporated at serial No.20 dated 17/06/2010. Copy of same is enclosed as Annexure R-2.
xxx xxx xxx"
In view of the reply filed by State, no direction is required to be issued.
Disposed of accordingly.
02.11.2011 (NAWAB SINGH) neetu JUDGE