Punjab-Haryana High Court
Amrik Lal And Another vs State Of Punjab And Others on 16 September, 2010
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
Criminal Misc. No.M-22289 of 2010 (O&M)
Date of decision: 16.9.2010
Amrik Lal and another ......Petitioner
Versus
State of Punjab and others .......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr.Sandeep Arora, Advocate, for the petitioners.
Mr.Amandeep Singh Rai, A.A.G, Punjab.
****
SABINA, J.
This petition has been filed under Section 482 of the Code of Criminal Procedure with a prayer that directions may kindly be issued to respondents No. 2 to 4 to protect the life and liberty of the petitioner at the hands of respondent No.5.
Learned State counsel, on instructions from HC Parshotam Lal, has submitted that the statements of the petitioners as well as respondent No.5 were recorded and the petitioners have stated before ASI Amarjeet Singh that they have no apprehension qua their life and liberty.
In view of the statements made by the petitioners, no further interference by this Court is called for.
Petition stands disposed of accordingly.
(SABINA)
September 16, 2010 JUDGE
anita