BALWINDER KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved against the alleged undue harassment at the hands of private respondents in connivance with respondent No.4, the petitioner has approached this Court, by way of instant petition under Section 482 Cr.P.C., invoking its inherent jurisdiction seeking direction to the official respondents to restrain respondent No.5 from interfering in the cultivating possession of the petitioner.

(2.) Learned counsel for the petitioner submits that suit for declaration of the petitioner, moved vide Annexure P-2, is pending before the learned court of competent jurisdiction. However, he is not aware about whether there is any interim order operating in favour of the petitioner or not.

(3.) Notice of motion was issued and pursuant thereto, reply by way of affidavit dated 5.1.2012 of Bimal Kumar, Deputy Superintendent of Police, Sub Divison Shahkot, District Jalandhar, has been filed.