DR. GIAN CHAND Vs. STATE OF PUNJAB (P&H)

JUDGEMENT

(1.) This criminal miscellaneous petition has been filed by the petitioner under Section 482 Cr.P.C. for directing respondents No.2 to 5 to protect the life, liberty and property of the petitioner from the hands of respondents No.6 to 9 and their associates as they are inflicting continuous violence and atrocities and oppression on the petitioner, respondents No.6 to 9 are threatening the petitioner that in case he takes any legal action against respondents No.6 and 7, then he will be killed and also pressurizing him to stay in Rajasthan. It has further been prayed for directing respondent No.3 to decide the representations/complaints dated 13.7.2016, 16.8.2016 and 22.8.2016 (Annexures-P.6 to P.8) respectively, filed before him, in a free and fair manner without any influence.

(2.) As regards threat to life, liberty and property of the petitioner, there is nothing on the record to show any serious threat to the life, liberty and property to the petitioner. Hence no ground is made out for giving direction to provide any security for the protection of life and liberty of the petitioner.

(3.) At the time of arguments, learned counsel for the petitioner mainly argued that the Police is not registering the case against respondents No.6 to 8.