Punjab-Haryana High Court
Ravinder Pal Kaur And Another vs State Of Punjab And Others on 13 February, 2009
Author: Pritam Pal
Bench: Pritam Pal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Criminal Misc. -M No. 4340 of 2009 (O&M)
Date of decision : February 13, 2009
Ravinder Pal Kaur and another ....Petitioners
versus
State of Punjab and others ....Respondents
Coram: Hon'ble Mr. Justice Pritam Pal
Present : Mr. KS Sidhu, Advocate for the petitioners
Pritam Pal,J. (Oral)
Petitioners have filed this petition under section 482 of the Code of Criminal Procedure for protection of their life and liberty.
Learned counsel for the petitioners contends that the petitioners are major and have married to each other. He further contends that no case is registered against any of the petitioners at the instance of respondent nos. 4 and 5. Now they apprehend danger to their lives at the hands of respondent Nos. 4 and 5.
Notice of motion to respondent Nos. 1 to 3 only.
On the asking of the Court, Mr. KD Sachdeva, DAG Punjab accepts notice on behalf of aforesaid respondents. Copy of the petition has been given to the learned State counsel.
After hearing the learned counsel for the parties and going through the material placed on the file, this petition is disposed of with a Criminal Misc. -M No. 4340 of 2009 (O&M) -2- direction that Senior Superintendent of Police, Bathinda respondent no. 2 shall look into the matter and take an appropriate action, if so required, in accordance with law.
( Pritam Pal )
February 13, 2009 Judge
'dalbir'