SUKHWINDER KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner has filed this petition under Section 482 Cr.P.C. against State of Punjab and others with a prayer for issuance of adequate direction to official respondents No.1 to 4 to take immediate strict legal action against respondents No.5 to 10 who are openly violating the law and order and further praying to lodge FIR against respondents No.5 to 10.

(2.) I have heard learned counsel for the petitioner and have gone through the record.

(3.) The law laid down in this judgment has also been relied by the Hon'ble Supreme Court in T.C. Thangaraj v. V.Engammal and others, 2011 3 RCR(Cri) 751 .