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Balraj Kumar and Another vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 11 March 2011 · Citation: (2011) 03 P&H CK 0471

HON’BLE JUDGES
Ritu Bahri, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 482
CASE NUMBER
Criminal Miscellaneous No. M-7651 of 2011 (O and M)
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Judgment

3 paragraphs · 193 words

Ritu Bahri, J.—This petition u/s 482 of the Code of Criminal Procedure is filed for issuance of direction to Respondent No. 3 to protect the life and liberty of the Petitioners and their family members from the hands of Respondent No. 4.

2.

Learned Counsel for the Petitioners contends the Petitioners had joint business with Vijay Kumar-Respondent No. 4 and the said Respondent has to pay about Rs. 13 lacs to the Petitioners. On making a demand for their money by the Petitioners, Respondent No. 4 has threatened them to involve in a false case for causing injuries to his father, who suffered injuries in an accident, and also demanded Rs. 5 lacs. Apprehending danger to their life and liberty, the Petitioners filed a representation before the Senior Superintendent of Police, Moga (Annexure P-2). No action has been taken on the said representation till date.

3.

Without expressing any opinion on the merits of the case, this petition is disposed of with a direction to the Senior Superintendent of Police, Moga (Respondent No. 2) to look into the representation (Annexure P-2) filed by the Petitioners and decide the same expeditiously, within 4 weeks.