CourtKutchehry.com
High CourtsSingle Bench

Sandeep Kumar vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 18 July 2012 · Citation: (2012) 07 P&H CK 0002

HON’BLE JUDGES
Rameshwar Singh Malik, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 482
CASE NUMBER
Criminal Miscellaneous M-No. 23828 of 2011 (O and M)
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 318 words

Rameshwar Singh Malik J.—Feeling aggrieved against the alleged inaction on the part of the administrative authorities, the petitioner has approached this Court, by way of instant petition u/s 482 Cr.P.C., invoking its inherent jurisdiction seeking direction to respondent No.2 i.e Senior Superintendent of Police, Amritsar (Rural), to provide protection to the life and liberty of the petitioner at the hands of respondent No.4. Notice of motion was issued and pursuant thereto, reply by way of affidavit of Kirpal Singh, PPS, Deputy Superintendent of Police, Sub-Division, Raja Sansi, District Amritsar (Rural), on behalf of respondents No.1 to 3, has been filed.

2.

Learned State counsel, on instructions from ASI Lakhbir Singh, Police Station Bhindi Sedan Amritsar (Rural), submits that on the representation dated 30.07.2011 (Annexure P-5) moved by the petitioner, an enquiry was got conducted and the allegations levelled by the petitioner were found without any substance.

3.

Learned State counsel further states that in view of above development, the present petition does not survive and may be disposed of, as such.

4.

The present petition has been filed by the petitioner only with a limited prayer that respondent No.2 be directed to provide protection to his life and liberty at the hands of respondent No.4. The threat perception raised by the petitioner, vide Annexure P-5, has already been gone into and the same was found without any substance.

5.

In view of the above, the present petition is ordered to be disposed of, as having been rendered infrucutous. However, liberty is granted to the petitioner to approach the concerned authority under Chapter XII of the Code of Criminal Procedure as and when necessity arises. In case, the petitioner approaches the concerned authority under Chapter XII of the Code of Criminal Procedure, his grievance shall be considered, dispassionately and expeditiously, passing appropriate order thereon, in accordance with law. With the observations made above, the present petition stands disposed of.