GURDIAL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners. Gurdial Kaur, has approached this Court by way of this petition received through post on the following facts:

(2.) THE petitioner's daughter Paramjit Kaur was married to one Ram Kumar Sharma, resident of village Arniwala Shaikh Subhan, Police Station Sadar Fazilka, district Ferozepure. Kewal Krishan son of Wallu Ram, resident of Fazilka. Harish son of Sardari Lal Arora resident of Abohar, Girdhari Lal son of Wallu Ram resident of Fazilka and two other persons had committed rape on her on 29th October, 1992 and in this regard a complaint has already been filed in the court of Fazilka. The abovesaid persons however threatened the petitioner and her daughter Paramjit Kaur that in case this complaint was not withdrawn, she would be liquidated. In the month of March, 1994, the abovesaid persons kidnapped Paramjit Kaur and since then her whereabout were not known and the petitioner's attempts to find her were also unsuccessful. Frustrated on this account, she personally met the Senior Superintendent of Police Ferozepure, Deputy Superintendent of Police Fazilka and the Station House Officer, Police Station City Fazilka many a time but ultimately finding no redress has approached this Court by way of the present writ petition.

(3.) NOTICE was issued in this case on February 23, 1995 and a reply to the petition has been filed in the form of an affidavit sworn by Sh. Desh Raj, Inspector of Police, Police Station City, Fazilka. The stand in the affidavit is that a case had been registered under Sections 376 etc. at the instance of Paramjit Kaur but the same had since been cancelled as false and even the complaint filed in the criminal court at Fazilka against the aforesaid persons on the same facts had been dismissed in default on 27th August, 1993. It has also been deposed that the antecedent's of Paramjit Kaur and that of the petitioner had been duly checked up and it had been found that both were of a shady character and often black -mailed innocent persons so as to export money.