RAJINDER KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner Rajinder Kaur wife of Sukhdev Singh, resident of village Arjanwal, Tehsil Adampur, District Jalandhar, now resident of village Bhadson, Tehsil Nabha, District Patiala has filed the present petition under Section 482 Cr.PC for issuance of a direction to respondents No.1 to 4 to provide her protection of life, liberty and property as she apprehends danger at the hands of private respondents No.5 and 6. Direction has also been sought against respondents No.1 to 4, not to register any criminal case against the petitioner or any other person at the instance of private respondents and also to get released the passport and other documents from custody of private respondents.

(2.) As stated in the petition, the private respondents No.5 and 6 are husband and son of the petitioner and her marriage was solemnised with respondent No.5 on 8.3.1985. It being the second marriage of respondent No.5 with the petitioner and two sons were born from their wedlock, namely, Pardeep Singh and respondent No.6 Navjot Singh. The elder son of the petitioner is living at Canada for the last 20-22 years. While respondent No.5 is a habitual drunkard, respondent No.6 is habitual of taking drugs. Both the private respondents used to give merciless beatings to the petitioner and, even tried to kill her. The petitioner has requested them not to cause any trouble, but it did not have any effect upon them. The petitioner has also given representation to the police, but the police has not taken any action, rather, the police has connived with respondents No.5 and 6. Thus, the precise grievance of the petitioner is that local police as well as the private respondents in connivance with each other have threatened her with dire consequences and her life and liberty is at danger.

(3.) Learned counsel for the petitioner has contended that the petitioner apprehends danger at the hands of private respondents No.5 and 6 and, therefore, the official respondents are required to extend protection of life and liberty to her.