Punjab-Haryana High Court
Komal vs State Of Punjab And Others on 19 August, 2014
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
CRM-M No. 28561 of 2013 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M No. 28561 of 2013
Date of Decision: August 19, 2014
Komal
.....Petitioner
Versus
State of Punjab and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE M.M.S. BEDI
Present: None for the petitioner.
Mr. Sultan Singh Gill, DAG, Punjab.
*****
M.M.S. BEDI, J. (ORAL)
Petitioners have filed this petition under Section 482 Cr.P.C. for a direction to the respondent No. 1 and 2 to protect life of the petitioner and her relatives. It has also been prayed that necessary action be taken in the case of kidnapping of niece of the petitioner.
On the instructions of ASI Jagbir Singh, it has been informed that Dilbag Masih has been arrested and the other respondent Nos. 4 to 11 have been found innocent.
So far as FIR No. 73 registered on 14.08.2013 at Police Station Bhindi Saidan, District Amritsar, is concerned, this has been cancelled.
In view of necessary action having already been taken, this petition is disposed of as having rendered infructuous.
Petitioner has also sought a direction for protection of her life and liberty. It is ordered that in case of any imminent threat to the life and RIMPAL RANI 2014.08.22 17:57 liberty of the petitioner, it will be open to the petitioner to move a I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh CRM-M No. 28561 of 2013 2 representation to SSP, Hoshiarpur, for necessary action.
August 19, 2014 ( M.M.S. BEDI )
Rimpal/Hemant JUDGE
RIMPAL RANI
2014.08.22 17:57
I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh