AMARJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRL. Misc. No. 12659 of 2011 Application is allowed as prayed for. CRL. Misc. No. M-6950 of 2011 The present petition under Section 482 Cr.P.C. has been filed on behalf of petitioner-Amarjit Kaur for issuing directions to respondents No.2 to 4 to protect her life and liberty and to provide security keeping in view the threats given by respondent No.4.

(2.) LEARNED counsel for the petitioner has invited the attention of the Court at the representation moved by the petitioner, which is annexed as Annexure P-3 with the petition. Although, the representation is there on record but no where it is mentioned in the same that how and when the threat is being given to the petitioner. It is clearly mentioned in the representation that civil suit No. 138 dated 25.4.2006 was filed by the father of the petitioner and because of that litigation pending between the parties, threat is stated to have given to the petitioner. The representation has been sent to various authorities but no such complaint or representation has been given to the incharge of the Police Station concerned and moreover, the allegations mentioned in the petition are not mentioned in the representation.

(3.) IN view of the above, no ground to issue any directions at this stage is made out. The petition being devoid of any merit is hereby dismissed.