RAJDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE applicant -Rajdeep Kaur has sent a telegram to this Court praying for direction as Head Constable Harinder Singh P.S. Tripri Patiala, is harassing him at the instance of one Manmohan Singh.

(2.) THE said telegram has been taken up on judicial side and treated as criminal miscellaneous petition.

(3.) ACCORDINGLY , the present petition is disposed of with a direction to the State/concerned Police Station that in case the Petitioner is required to be arrested on the basis of the complaint dated 20.11.2010 made by Manmohan Singh, she will be given 3 days' prior notice.