Punjab-Haryana High Court
Mohan Lal Khurana & Anr vs State Of Punjab & Ors on 6 October, 2016
Author: Inderjit Singh
Bench: Inderjit Singh
-1-
CRM-M-35830-2016
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-35830-2016
Date of Decision: 06.10.2016
Mohan Lal Khurana and another
... Petitioners
Versus
State of Punjab and others
... Respondents
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Jatinder Pal Singh, Advocate,
for the petitioners.
INDERJIT SINGH, J. (Oral)
Petitioners have filed this petition under Section 482 Cr.P.C. for issuance of direction to respondent Nos.1 to 3 to protect the life and liberty of the petitioners as well as their family members from the hands of private respondents.
Learned counsel for the petitioners only prays for the relief that his representation dated 21.09.2016 (Annexure P-2), given to respondent No.2-Senior Superintendent of Police, Ferozepur by petitioner No.1-Mohan Lal Khurana, be considered and he does not press the other relief asked in this petition.
In view of above, respondent No.2-Senior Superintendent of Police, Ferozepur is directed to look into the said representation dated 21.09.2016 (Annexure P-2), in accordance with law, for the purpose of 1 of 2 ::: Downloaded on - 08-10-2016 06:09:01 ::: -2- CRM-M-35830-2016 protecting the life and liberty of the petitioners as well as their family members and if/she satisfies after holding an inquiry that there is any serious threat to the life and liberty of the petitioners as well as their family members, then take necessary action as per law and pass appropriate order.
Disposed of in the aforementioned terms.
06.10.2016 (INDERJIT SINGH)
parveen kumar JUDGE
Note: Whether speaking/reasoned : Yes
Whether reportable : No
2 of 2
::: Downloaded on - 08-10-2016 06:09:02 :::