Punjab-Haryana High Court
Navjeet Kaur And Another vs U.T. Chandigarh Administration And ... on 23 March, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-8908 of 2011
Date of Decision: 23.03.2011
Navjeet Kaur and another
....Petitioners
Versus
U.T. Chandigarh Administration and others
...Respondents
CORAM : Hon'ble Ms. Justice Nirmaljit Kaur
Present:- Mr. Sandeep Kaotch, Advocate
for the petitioners.
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1. Whether Reporters of Local Newspapers may be
allowed to see the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the
Digest ?
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NIRMALJIT KAUR, J. (ORAL)
This is a petition under Section 482 of Cr.P.C for issuance of directions to respondents No.2 and 3 to protect the lives and liberty of the petitioners at the hands of respondents No.4 and 5.
The petitioners along with their counsel are present in the Court.
Accordingly, the present petition is disposed of with a direction to Senior Superintendent of Police, Chandigarh to look into the grievances of the petitioners and if found necessary, take appropriate measures in accordance with law.
(NIRMALJIT KAUR) 23.03.2011 JUDGE gurpreet