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Punjab-Haryana High Court

Jogindro Devi And Anr vs State Of Haryana And Ors on 11 July, 2017

Author: Kuldip Singh

Bench: Kuldip Singh

                                203
            IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                           CRM-M-15592-2015 (O/M)
                                           Date of decision : 11.7.2017

Jogindro Devi and another                              ....... Petitioners

                                         Versus

State of Haryana and others                            ....... Respondents

CORAM : HON'BLE MR. JUSTICE KULDIP SINGH

Present:-    Mr. Rao Devinder Singh Nirban, Advocate, for the petitioners.
             Mr. R.K. Makkad, DAG Haryana.
             Ms. Ritu Punj, Advocate, for,
             Mr. Rajesh Punj, Advocate, for respondents No. 3 to 12.

1.           Whether the Reporters of local newspaper may be allowed to
             see the judgment ?
2.           To be referred to the Reporter or not.
3.           Whether the judgment should be reported in the digest ?
             -.-                      -.-

KULDIP SINGH J. (ORAL)

The petitioners have filed this petition under Section 482 Cr.P.C. for directions to official respondents to provide adequate security to petitioners and their family members and to rehabilitate them in view of the brutal attack and repeated threats of life by private respondents No. 3 to 12.

On behalf of State, it is informed that the complaint of the petitioners was investigated. Though, it was found that provisions of SC/ST Act were not attracted, but other sections were attracted and challan has since been presented against accused persons and they are being tried by the competent Court. Regarding threat to the petitioners, it is stated that on inquiry, it was found that there was no threat of life to the petitioners. However, the learned counsel for the petitioners has contended that the petitioners are living at undisclosed place. They still apprehend threat to their life and liberty. Therefore, they need security for return to their 1 of 2 ::: Downloaded on - 16-07-2017 02:46:03 ::: CRM-M-15592-2015 (O/M) -2- village, namely, Lohgarh, District Panchkula.

In these circumstances, the present petition is disposed of with a direction to Commissioner of Police, Panchkula, to ensure safe return of petitioners to their house. Initially, for a period of four weeks, PCR of police will keep a vigil in the vicinity around the house of the petitioners to ensure that they are not threatened or assaulted and in case, it is found that there is threat to the life and liberty of the petitioners, Commissioner of Police, Panchkula, will take adequate measure, as he deems fit in the circumstances.




                                                     (KULDIP SINGH)
                                                        JUDGE
11.7.2017
sjks


Whether speaking / reasoned              :    Yes


Whether Reportable                       :    No




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