NAVNEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRL. Misc. No. 13050 of 2011 Application is allowed as prayed for. CRL. Misc. No. M-7150 of 2011

(2.) THE present petition has been filed under Section 482 Cr.P.C. for issuance of directions to the official respondents to provide adequate security to protect lives and liberty of the petitioners who apprehend threats to their lives at the hands of private respondents and for further direction not to harass and interfere in their peaceful married life and not to intrude into their privacy.

(3.) IN view of this, the petition is disposed of with a direction to respondent No. 2 i.e. SSP, Batala, District Gurdaspur to look into the allegations as contained in the petition personally and take necessary steps in accordance with law if the situation so warrants.