Punjab-Haryana High Court
Raminder Kaur And Another vs State Of Punjab And Others on 18 September, 2012
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Crl. Misc No. M-28972 of 2012 (O&M)
Date of decision : 18.09.2012
Raminder Kaur and another ......Petitioners
versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. N.K. Manchanda, Advocate
for the petitioners.
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RITU BAHRI , J. (Oral)
This petition under Section 482 of the Code of Criminal Procedure is for issuance of direction to respondent Nos. 1 to 3 to protect the life and liberty of the petitioners and further to ensure that they may not be harassed by respondent Nos. 4 to 5.
This petition is being disposed of by giving liberty to the petitioners to approach respondent No.2- Senior Superintendent of Police, Jagraon, Distt. Ludhiana, for protection, as per the instructions dated 10.08.2010 issued by the Home Department, Punjab, who will look into their application dated 14.09.2012 and will take action, in accordance with law.
14.09.2012 (RITU BAHRI) G.Arora JUDGE