SAVITA MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have approached this court praying for protection of life and liberty as they apprehend danger from respondent Nos. 4 to 8. Counsel for the petitioners states that both the petitioners are major and have got married and in support of the said contention reliance has been placed upon the marriage certificate dated 14.06.2013 (Annexure P-4). Learned counsel contends that the relatives of petitioner No.1 i.e. respondent Nos. 4 to 8 alongwith other 12 other persons are waiting outside to harm the petitioners.

(2.) HE states that they have been threatened that the petitioner No.1 shall be taken away by the respondents alongwith the others and therefore protection may be provided to them for safe exit and their custody be handed over to the Superintendent of Police, Gurdaspur respondent No.2 and Station House Officer, Police Station Sadar, Gurdasspur, Tehsil and District Gurdasspur, respondent No.3.

(3.) LEARNED counsel for the respondent No.6 on instructions from respondent No.6 Rakesh Kumar states that he has no objection if the petitioner No.1 wants to go with petitioner No.2 and the apprehension of the petitioners are misplaced. Petitioners have also submitted representation to the Senior Superintendent of Police, Gurdasspur dated 14.06.2013 (Annexure P-7), copy whereof has been sent to the Station House Officer, Police Station, Sadar, Gurdasspur, Tehsil and District Gurdasspur, pointing out therein that their protection about their safety and request of the protection of life and liberty. On this basis the counsel for the petitioner contends that the protection be granted to the petitioners from respondent Nos. 4 to 8, so, that hey can reach their houses safely. Counsel for the respondent No.6 however assured that there is no intention on the part of the private respondents to harm the petitioners.