INDERPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioners has submitted that petitioner No.1 has filed an application dated 12.3.2007 (Annexure-P.4) before the Senior Superintendent of Police, Jagraon alleging danger to her life and liberty on account of the solemnization of her marriage with petitioner No.2.

(2.) After perusing the paper book it may be noticed that the affidavit filed by petitioner No.1 in support of this petition is also dated 12.3.2007. Therefore, no time whatsoever has been given to the SSP, Jagraon to look into the matter. Even otherwise, it has not been shown whether the application has indeed been submitted as there is no diary No. or receipt of any official to indicate the receipt of application (Annexure-P.4).

(3.) In the circumstances, the present petition is disposed of so as to enable the petitioners to approach the SSP, Jagraon (respondent No.1) and SHO, Police Station City Jagraon (respondent No.2) in the first instance. In case any such application is made the SSP, Jagraon and SHO Jagraon would look into the same.