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Gurwinder Singh vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 18 April 2011 · Citation: (2011) 04 P&H CK 0203

HON’BLE JUDGES
Kanwaljit Singh Ahluwalia, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 482
CASE NUMBER
Criminal Miscellaneous No. M-11047 of 2011
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Judgment

6 paragraphs · 205 words

Kanwaljit Singh Ahluwalia, J.—The present petition has been filed u/s 482 Code of Criminal Procedure for issuance of direction to the Respondents to protect the life and liberty of the Petitioner.

2.

Issue notice of motion.

3.

On asking of the Court, Mr. B.S. Sra, Additional Advocate General, Punjab, accepts notice on behalf of Respondents No. 1 to 4.

4.

Learned Counsel for the Petitioner submits that the Petitioner has been cited as a witness against Respondents No. 5 and 6, therefore, in order to browbeat him, they are resorting to unlawful tactics and pressurizing him to turn hostile from his statement recorded before the police.

5.

After hearing learned Counsel for the parties, the present petition is disposed of with the direction to Respondent No. 4-Station House Officer, Police Station Mattewal, District Amritsar, to ensure necessary vigil that no harm is caused to life of the Petitioner. The Petitioner is also granted liberty to approach the trial Court for his protection under witness protection programme to be deviced by the trial Court, if necessary.

6.

A copy of this order, duly attested by the Special Secretary of this Court, be furnished to Mr. B.S. Sra, Additional Advocate General, Punjab, for onward transmission and compliance.