SHAGUN PREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Fearing for life and liberty at the hands of the private respondents, the petitioner, invoking the fundamental right of life guaranteed under Article 21 of the Constitution of India, has come up before this Court seeking protection through the State.

(2.) The petitioner is also arrayed as an accused in FIR No.168 dtd. 7/8/2021 under Ss. 302 and 34 of Indian Penal Code, 1860 [IPC] and Ss. 25 and 27 of Arms Act, 1959 (Ss. 120-B and 473 IPC added later on) registered at Police Station Mataur, District SAS Nagar (Mohali), Punjab. In that case/FIR, the petitioner has filed a separate petition i.e. CRM-M-27763-2022 for grant of anticipatory bail. This Court vide a separate order of today has dismissed the said petition.

(3.) Given this, there would be no question of separate police protection after the petitioner"s arrest in the aforesaid FIR. However, the petitioner shall be provided adequate police protection from the time he lands in any International Airport in India till his arrest by the police in the abovesaid FIR.