HONEY PREET INSAN Vs. STATE

JUDGEMENT

(1.) Crl. M.A. No.16329/2017 (exemption)

(2.) Counsel for the applicant argued that there is a threat to the life of the applicant; that the applicant fears that the drug mafia of the country from the States of Punjab and Haryana may harm her; that the applicant has no connection with the alleged offences and she has not been named in the FIRs; that no notice under Sec. 160 Cr.PC has been issued to the applicant at her permanent place of residence at Sirsa, Haryana and at regular visiting place at Delhi i.e. A-4, Greater Kailash-II, New Delhi, where entire family stays whenever they visit Delhi.

(3.) The only prayer made by the learned counsel for the applicant is that since the life of the applicant is in danger, she may be granted protection so that an application for anticipatory bail can be moved before the competent court of jurisdiction i.e. High Court of Punjab & Haryana.