Punjab-Haryana High Court
Sukha Bai And Anr vs State Of Punjab And Others on 23 July, 2020
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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CRWP-5164-2020 (O&M)
Date of Decision: 23.07.2020
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Sukha Bai & Anr. ... Petitioners
VS.
State of Punjab & Ors. ... Respondents
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CORAM: HON'BLE MR.JUSTICE GIRISH AGNIHOTRI
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Present: Mr. Kuldip Singh, Advocate for the petitioners
Mr. Harbir Sandhu, AAG Punjab
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GIRISH AGNIHOTRI, J. (Oral)
The matter has been taken up through video conferencing on account of lockdown due to outbreak of COVID-19 pandemic.
The petitioners, namely, Sukha Bai aged 40 years and Balwinder Singh aged 32 years, have filed the present petition inter alia praying for a direction to respondents No.2 & 3 for not harassing/implicating the petitioners especially petitioner No.2 in any false criminal case at the instance of respondent no.4 to 12 on account of love affair of petitioner No.2 with petitioner No.1 as they are living in live-in relationship. Counsel submits that due to the harassment meted out to her by her first husband, petitioner No.1 has left the company of her husband and joined petitioner No.2 since then.
Counsel further submits that a representation has been submitted by the petitioners to the Sr.Superintendent of Police, Fazilka (P3).
While this Court refrains from making any expression as regard to the veracity of the averments having been made, this Court deems it appropriate to dispose of the present petition with a direction that in case the present petitioners approach the police authorities concerned by way of filing a representation, if already not filed, with regard to their alleged threat perception, the same shall be got examined expeditiously by the Sr. 1 of 2 ::: Downloaded on - 27-09-2020 07:01:44 ::: CRWP-5164-2020 -2- Superintendent of Police, Fazilka (respondent No.2), in accordance with law and thereafter let necessary steps, as may be warranted under the facts and circumstances of the cases, be taken thereupon forthwith.
A copy of this order be sent to respondent No.2 so as to enable the said authority to do the needful expeditiously.
Needless to say that the aforesaid order shall not be construed to be an expression on merits.
So ordered.
23.07.2020 (Girish Agnihotri) vishal shonkar Judge
1. Whether speaking/reasoned? Yes/No
2. Whether reportable? Yes/No 2 of 2 ::: Downloaded on - 27-09-2020 07:01:45 :::