Punjab-Haryana High Court
Sukhpreet Kaur & Ors vs State Of Punjab & Ors on 8 May, 2015
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CRM-M-25572 of 2012 (O&M)
Date of Decision: May 08, 2015
Sukhpreet Kaur and others
....Petitioners
Versus
State of Punjab and others
.....Respondents
CORAM: HON'BLE MR.JUSTICE RAJAN GUPTA
Present: None for the petitioners.
Mr.Ankur Jain, AAG, Pb.
Mr.A.P.Kaushal, Advocate
for respondent Nos. 6, 8 & 9.
Mr.Navkiran Singh, Advocate
for respondent No.7.
Mr.Swaran Tiwana, Advocate
for respondent No.10.
Rajan Gupta, J (Oral)
Petitioners have prayed for a direction to respondent Nos. 1 to 5 to protect their life and liberty as they apprehend danger at the hands of respondent Nos. 6 to 10.
Learned State counsel at the outset submits that petitioners are facing trial pursuant to FIR No.52 dated 15.3.2012 under Section 420 IPC registered at Police Station, City Mansa, District Mansa. According to him, no representation (Annexures P/2 or P/3) was received by the official respondents. He, however, submits that in case any fresh representation is received from the petitioners, same shall be looked into.
In view of above, no cause of action survives. Dismissed.
(Rajan Gupta) Judge May 08, 2015 BB