Punjab-Haryana High Court
Roopa And Another vs State Of Haryana And Others on 15 November, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CRM No. M 33337 of 2010
Date of decision: 15.11.2010
Roopa and another . ....... Petitioners
Versus
State of Haryana and others .......Respondent(s)
Coram: Hon'ble Ms Justice Nirmaljit Kaur
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Present: Mr. Randhir Sharma, Advocate
for the petitioners
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1. Whether Reporters of local papers may be
allowed to see the judgement?
2. To be referred to the Reporter or not?
3. Whether the judgement should be reported in
the Digest?
Nirmaljit Kaur, J. (Oral)
This is a petition under Section 482 of the Code of Criminal Procedure for issuance of directions to respondents No. 1 to 3 to protect the life and liberty of the petitioners at the hands of respondent No. 4 to 8.
The petitioners are present in court in person. The present petition is disposed of with a direction to the Superintendent of Police, Panipat to look into the grievances of the petitioners and, if found necessary, take appropriate measures, in accordance with law.
(Nirmaljit Kaur) Judge 15.11.2010 mohan