Prabhjot Kaur vs State Of Punjab And Others

Nidhi Gupta, J

Prayer in the instant petition filed under Articles 226/227 of the Constitution of India is for issuance of a writ in the nature of Mandamus directing the official respondents (respondents No. 2 to 4) to protect life and liberty of the petitioner which is in danger at the hands of respondent No.5 and his other co-officials with further prayer for directing the respondents not to register any false case against the petitioner and her other family members at the instance of respondent No.5 or any other police official who forcefully entered the house of the petitioner when petitioner and her sister were alone at home and threatened the petitioner, given her slap blows, scuffled with her and snatched her mobile phone; AND issuance of directions to respondents No. 2 to 4 to entrust the inquiry of the representation dated 27.12.2024 (Annexure P-2) made by the petitioner by constituting an SIT of any Senior Rank official not below the rank of SSP for fair, proper and impartial inquiry after taking into consideration the evidence provided by the petitioner.

Learned counsel for the petitioner inter alia submits that on 26.12.2024, respondent No.5 had forcefully entered the house of the complainant at 06:00 a.m. in the morning and had told the petitioner that he had come to serve notice upon the brother of the petitioner. It is submitted that however, thereafter, the respondent No.5 had given slap blows to the petitioner and even had scuffled with her; respondent No. 5 had snatched the mobile phone of the petitioner while she was recording a video and had thereafter forcefully deleted the video captured by the petitioner. It is submitted that despite that, petitioner still has some video footage of the assault inflicted upon the petitioner by respondent No.5 which is appended with the present petition as Annexure P-1.

Notice of motion.

At the asking of the Court, Dr. D.S.Lamba, DAG, Punjab, accepts notice on behalf of the official respondents and on instructions submits that the petitioner has entered into a compromise with respondent No.5 on 26.12.2024.

Learned counsel for the petitioner refutes the compromise and submits that signatures of the petitioner were obtained by the police forcefully on a blank paper. However, further submits that in view of the submissions made by learned counsel for the State, he may be permitted to withdraw the present petition with liberty to take recourse to appropriate remedy as per law.

Heard.

The present petition stands disposed of, with liberty aforesaid.

Pending application, if any, stands disposed of.