SURJIT KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Telegram sent by Surjit Kaur to Hon'ble the Chief justice of this court has been registered as the instant Criminal Writ Petition and listed on judicial side.

(2.) It has been alleged in the telegram that Karnail Singh, Kuldip Singh, Lachhman Singh and Jeet Singh all brothers and their sons threatened the petitioner's husband Charan Singh with dire consequences when he demanded his dues from these persons. The matter also went to panchayat. The petitioner talked to her husband on telephone on 27.11.2009 at about 9.30 A.M. for the last time. Thereafter, his telephone was being attended by an unknown person who did not disclose his identity. Petitioner's husband had told the petitioner on his last contact that his life was in danger at the hands of Karnail Singh etc. aforesaid. Since thereafter, there has been no contact with petitioner's husband and his whereabouts are not known.

(3.) In the reply on behalf of State of Punjab, it was stated that Charan Singh had teased Kuldip Singh's daughter aged about 12 years when she went to the shop of Charan Singh and in panchayat called in the matter, Charan Singh tendered oral apology and the matter was patched up. Further status reports have also been submitted by the counsel for State of Punjab. Latest status report filed today by counsel for State of Punjab is taken on record. According to this report, there is no fault of Karnail Singh etc. in disappearance of Charan Singh. On the other hand, Charan Singh was seen in a bus when he left village Ber Khurd. He was seen by Gurmeet Singh son of Shingara Singh, Gurmeet Singh son of Gurbux Singh and Darshan Singh.