KRISHNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.PC is for issuance of a direction to the official respondents to protect life and liberty of the petitioner at the hands of private respondents and to act on the representations dated 24.3.2016 and 13.5.2016 (Annexures P -1 and P -4) submitted by the petitioner to respondents No.3 and 2 respectively.

(2.) Learned counsel for the petitioner contends that husband of the petitioner Tarsem Lal who was working in the ITI, Ajnala as Superintendent (Technical) and retired on 30.11.2015 has died on 12.4.2016 in mysteries circumstances. The petitioner has already highlighted the facts in her 1 of 2 representation Annexure P -4, but no action thereon has been taken by the police.

(3.) Notice of motion to respondents No.1 to 3 only at this stage. On the asking of this Court, Mr. Gurinderjit Singh, DAG, Punjab accepts notice on behalf of these respondents.