PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) I have heard the learned counsel for the petitioners; Mr. H.B.S. Arora, counsel. appearing on behalf of the applicants (in the connected matter) and the learned State counsel at some length.

(2.) IT is not disputed before me that the dispute between the parties has basically arisen due to the sale of the house by the applicants. In fact it is primarily a family dispute, wherein daughter-in-law, son and daughter claimed to have been forcibly dispossessed from the house in question.

(3.) THE grievance of the petitioners in this case is that Smt. Paramjit Kaur (petitioner) was injured by the persons whom she has named in the complaint made to the police on 12.1.1997, and that the same has not been entertained by the concerned police station and FIR is not being registered in spite of medico-legal report dated 11.1.1997, issued by Civil Hospital, Mohali.