KARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition seeking directions to the Secretary, Home Affairs, State of Punjab and the Director General of Police, Punjab to provide security cover to the petitioner of other than Punjab Police as there is threat from Gurinder Singh @ Ghali @ Jagwinder Singh (hereinafter referred to as respondent No. 5).

(3.) There are litigations pending between the petitioner and respondent No. 5. The bone of controversy is that the son of the petitioner married the daughter of the respondent No. 5 against the wishes of her parents. F.I.R. No. 83, dated 20th December, 2011 under Sections 341, 325, 148, 149 and 120-B of IPC (Section 308 of IPC was added later on) was registered at Police Station Tarsika, District Amritsar at the instance of the petitioner against respondent No. 5. F.I.R. No. 160, dated 24th October, 2014 under Sections 307, 148, 149, 120-B and 506 of IPC and Sections 25 and 27 of the Arms Act, 1959 was registered at Police Station Kot Isah Khan, District Moga against the petitioner, his wife and two sons. The wife of the petitioner was shot dead. F.I.R No. 27, dated 8th March, 2021 under Sections 302, 307, 148, 149 and 120-B of IPC and Section 25 and 27 of the Arms Act, 1959 was registered at Police Station Kot Ise Khan, District Moga.