CourtKutchehry.com
High CourtsSingle Bench

Sukhwinder Kaur And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 27 January 2023 · Citation: (2023) 01 P&H CK 0097

HON’BLE JUDGES
Gurvinder Singh Gill, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 796 Of 2023 (O&M)
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 142 words

Gurvinder Singh Gill, J

CRM-W-111-2023

In view of the reasons mentioned in the application, the same is allowed as prayed for.

Main case

Having heard the learned counsel for the petitioners and without commenting anything as regards the merits of the case, the instant petition is disposed of with a direction to respondent No.2-Senior Superintendent of Police, Police District Khanna, District Ludhiana, to get the representation dated 25.12.2022 (Annexure P-5) examined to the limited extent of the alleged threat perception of the petitioners. In case, it is found that there is genuine threat to life and liberty of the petitioners, then necessary steps be taken in accordance with law, at the earliest.

A copy of this order along with copy of representation dated 25.12.2022 (Annexure P-5) be sent to respondent No.2-Senior Superintendent of Police, Police District Khanna, District Ludhiana, for necessary compliance.