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Judgment
11 paragraphs · 313 wordsVinod S. Bhardwaj, J
The petitioners namely Poonam and Baljeet Kumar have approached this Court under Article 226 of the Constitution of India for seeking protection of their lives and personal liberty from private respondents.
Learned counsel for the petitioners INTER ALIA contends that the petitioners are major and are staying together. However, their relationship is not acceptable to the private respondents and as a result thereof, the private respondents are threatening the petitioners. A representation against the threat extended at the hands of the private respondents already stand submitted by the petitioners to the Senior Superintendent of Police, District Patiala (Annexure P-3).
The petitioners apprehend threat to their lives and claim that there is a constant danger of being implicated in a false case.
Notice of motion restricted to respondents No.1 to 3 only.
Pursuant to supply of advance copy, Ms. Amarjit Kaur Khurana, DAG, Punjab has appeared and accepted notice on behalf of respondents No.1 to 3.
Learned State counsel has no objection if appropriate direction for providing requisite protection to the petitioners is given.
As such, the petition is disposed of with the directions to respondent No.2-Senior Superintendent of Police, District Patiala to look into the grievances of the petitioners as set out in the petition and also expressed in the representation (Annexure P-3) and take appropriate action for protection of their lives and liberty as may be warranted by the circumstances.
However, it is clarified that in case any criminal case has been/is registered against the petitioners nothing in this order shall be construed as a bar for taking appropriate action by the police authorities in respect thereof in accordance with law.
The Registry is directed to send a copy of this order along with copy of the petition and above-said representation to respondent No.2- Senior Superintendent of Police, District Patiala for requisite compliance.
The petition is disposed of.