Palwinder Kaur vs State Of Punjab And Others

Manjari Nehru Kaul, J

The present petition has been filed under Section 482 Cr.P.C., for issuance of appropriate directions to respondent Nos. 1 to 3 for taking action in pursuance to the complaints filed by the petitioner to the official respondents.

Learned counsel submits that despite repeated complaints having been made to SHO, Police Station Beas District Amritsar dated 21.10.2020 (Annexure P-1), Senior Superintendent of Police, Amritsar Rural (Malmandi) dated 31.10.2020 (Annexure P-2) and SHO Police Station Amritsar Rural (Malmandi) dated 09.02.2021(Annexure P-3), no action has been taken by the police authorities and the petitioner continues to face threat at the hands of private respondents. It has been contended that the official respondents have been sitting over the matter and despite cognizable offences having been committed by the private respondents, the official respondents have failed to proceed against them under the provisions of law.

Learned counsel has further submitted that the official respondents are under legal obligation to pass an appropriate order on her representations, which clearly discloses the commission of cognizable offences.

Notice of motion.

On the asking of the Court Mr. Luvinder Sofat, accepts notice on behalf of the official respondents.

In the wake of the limited prayer made by the petitioner, the respondent No.2-Senior Superintendent of Police, Amritsar Rural (Malmandi) is directed to look into the grievance of the petitioner and take appropriate steps, if any required, under the provisions of law. However, if the respondent does not find any substance or merit in the allegations levelled by her, much less, commission of cognizable offences, then the petitioner be duly informed as per the parameters laid down by the Apex Court in LALITA KUMARI VS. GOVERNMENT OF UTTAR PRADESH & ORS 2013(4) RCR (CRIMINAL) 979.