PRITAM KAUR Vs. STATE

JUDGEMENT

(1.) THIS is an application under Article 226 of the Constitution of India praying therein for issuance of an appropriate writ/order/direction in the nature of mandamus directing the respondents concerned to show cause as to why under what authority the respondents concerned are not arresting the accused Paramjeet Kaur, respondent No. 4, who is very much present in Jamshedpur and is pursuing legal proceedings in various Courts.

(2.) THE respondent No. 4 also intervened in this application and filed an application under Article 226 claiming therein that she is an actual widow of late Jagtar Singh and actually the petitioner is an imposter and has instituted this writ application on false, incorrect and misleading facts. It is further alleged that Paramjit Kaur ran away from the house of Chanchal Singh some time in the year 1980 and since then Paramjit Kaur wife of Awtar Singh has absolutely no connection with either Chanchal Singh or his family members.

(3.) HEARD the learned Counsel appearing on behalf of both sides and also the learned APP.