SUJATA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No. 105 dtd. 9/6/2021, registered under Ss. 420, 198, 199, 200, 120-B of the IPC at Police Station Dinanagar, District Gurdaspur.

(2.) The zeal and zest of disposing of protection petitions based on a live-in-relationship, on the very first date without issuing notice to the parents of the girl who is aged about 18 years like in the present case, some times result into deep trouble for the girl as petitioner had filed two protection petitions along with co-accused Gaurav and now she is facing the aforesaid FIR.

(3.) Learned counsel for the petitioner submits that petitioner Sujata had initially filed a criminal writ petition, bearing CRWP-10686-2020, along with co-accused Gaurav stating that she is in live-in-relationship with him and both be provided protection. The said petition was dismissed as withdrawn on 22/12/2020, for the obvious reasons that the Bench was not convinced. The petitioner and co-accused Gaurav again filed another criminal writ petition, bearing CRWP-10944-2020, by concealing the factum of first petition which was disposed of on the very first date i.e. 30/12/2020 with a direction to S.S.P., Gurdaspur to look into the representation dtd. 24/12/2020 seeking protection to the life and liberty of the petitioners therein.