Jyoti And Others vs State Of Punjab And Others

Jasgurpreet Singh Puri, J

The present petition has been filed under Article 226 of the Constitution of India seeking appropriate direction to the official respondent(s) to protect

the life and liberty of the petitioners on account of harassment by respondent No.5 at the hands of respondent No.4 who is a police official.

Learned counsel for the petitioners has submitted that the petitioner No.1 was married to respondent No.5 and there has been a dispute between

them. Petitioner No.2 is the father of the petitioner No.1 and petitioner No.3 is the brother of the petitioner No.1.

He has submitted that earlier the respondent No.5 who is the husband of the petitioner No.1 has filed a complaint before the Police Station which was

enquired into and it was found that there was no ground in the complaint. However, the respondent No.5 with the aide and connivance of respondent

No.4 has been threatening all the petitioners continuously and have been threatening them to implicate them in false case.

He submitted that the petitioners are facing threats at the hands of respondent Nos.4 and 5 continuously and the petitioner No.1 has filed a

representation to Senior Superintendent of Police, Patiala vide Annexure P5 dated 24.12.2020 and no action has been taken in this regard.

Notice of motion to respondent Nos.1, 2 and 3 only. On the asking of the Court, Mr. Harpreet Singh Multani, AAG, Punjab accepts notice on behalf of

the aforesaid respondents and states that he has no objection in case the present petition can be disposed of with a direction to the Senior

Superintendent of Police, Patiala to look into the representation and to take appropriate action in accordance with law.

Heard learned counsel for the parties. The present petition can be disposed of without calling for reply from the respondents’ side.

In view of the averments made by the learned counsel for the petitioners and the stand taken by the learned State counsel, this petition is disposed of

with a direction to the Senior Superintendent of Police, Patiala-respondent No.2 to look into the representation (Annexure P5) and to take appropriate

action in case, so required, in accordance with law within a period of two weeks from the date of receipt of certified copy of the order.

Disposed of.