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Daljit Kaur And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 27 February 2023 · Citation: (2023) 02 P&H CK 0101

HON’BLE JUDGES
Gurvinder Singh Gill, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 1012 Of 2023 (O&M)
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Judgment

10 paragraphs · 358 words

Gurvinder Singh Gill, J

CRM-W-244-2023

In view of the reasons mentioned in the application, the same is allowed and the documents annexed with the application are taken on record as Annexures P-7 to P-11 subject to all just exceptions.

CRWP-1012-202 3 (Main Case)

1.

The petitioners seek issuance of a direction to the official respondents to protect their lives and liberty as they apprehend threat to the same at the hands of private respondents No.6 and 7.

2.

Additional affidavit of Shri Raminder Singh PPS, Deputy Superintendent of Police, Sub Division Khamano, District Fatehgarh Sahib has been filed by learned State counsel, which is taken on record.

3.

It is specifically stated in the aforesaid additional affidavit that representation dated 19.1.2023 has not been received in the office of Station House Officer concerned but inquiry had been conducted as regards the alleged threat perception of the petitioners and during the course of which it had been found that the petitioners are presently in Australia.

4.

Learned counsel for the petitioners has submitted that the petitioners are parents of Saganpreet Singh, who was close friend of deceased Sidhu Moose Wala and, as such, the entire family of Saganpreet Singh including the petitioners apprehend threat to their lives and liberty at the hands of enemies of Sidhu Moose Wala. Learned counsel for the petitioners submitted that the petitioners intend to come back to India on 8.3.2023.

5.

Having regard to the facts and circumstances of the case, the instant petition is disposed of with a direction to respondent No.4 – Senior Superintendent of Police District Fatehgarh Sahib to consider and dispose of any representation in case filed by the petitioners upon their return to India as regards their alleged threat perception. In case, it is found that there is any genuine threat to the lives and liberty of the petitioners, it be ensured that necessary steps warranted under law are taken thereupon, so that no harm is caused to the petitioners.

6.

A copy of this order be sent to respondent No.4 – Senior Superintendent of Police District Fatehgarh Sahib so as to enable him to do the needful expeditiously.