HARMINDER JIT KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks issuance of directions to respondents No.2 and 3 to protect her life and personal liberty as the petitioner apprehends threat to the same at the instance of respondent No.5, who allegedly is threatening the petitioner and is compelling her to pay an amount of Rs.25.00 lakhs.

(2.) Learned counsel for the petitioner submits that husband of the petitioner was diagnosed to be suffering from 'Brain Tumor' and he had to be extensively medically treated at hospitals in Chennai and Bombay and on account of which huge medical expenditure had to be incurred.

(3.) Learned counsel for the petitioner submits that respondent No.5 ' Amar Jeet Singh, who is a friend of petitioner's husband, rendered financial help for the purpose of the said medical expenses. Learned counsel submits that the petitioner subsequently also returned an amount of Rs.5.00 lakhs, which was part of the amount, which had been given by respondent No.5 but the entire amount has not been repaid. Learned counsel for the petitioner further submitted that respondent No.5 has, however, been pressurizing the petitioner to shell out an amount of Rs.25.00 lakhs and has also submitted a complaint in this regard to the Gurugram Police and pursuant to which the police has issued a notice dtd. 10/3/2023 (Annexure P-4) directing the petitioner to appear before the police station at Gurugram.