Gurinder Singh Nagra And Others vs State Of Punjab And Others
2023 Latest Caselaw 4967 P&H

                                                                            2023:PHHC:056241

                               In The High Court for the States of Punjab and Haryana
                                             At Chandigarh

                                                           CRWP-3840-2023 (O&M)
                                                           Date of Decision:- 21.03.2023

                 Gurinder Singh Nagra and others                              ... Petitioners

                                                    Versus

                 State of Punjab and others                                   ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Ms. Simrat Kaur, Advocate, for the petitioners.

                                  *****

                 GURVINDER SINGH GILL, J. (Oral)

The petitioners who are having some dispute with respondent

No.4 regarding property and in respect of which a civil suit is stated to be

pending, have approached this Court seeking issuance of directions to

respondent No.2 to protect their life and liberty and of other members of

their family as they apprehend threat to the same at the hands of respondents

No.3 and 4. While respondent No.3 is Deputy Superintendent of Police,

Circle Amloh, District Fatehgarh Sahib, respondent No.4 is a private

individual namely Hardeep Singh.

Having heard the learned counsel for the petitioner, and without

commenting anything as regards the merits of the assertions made in the

petition, the instant petition is disposed of with a direction to respondent

No.2-Senior Superintendent of Police, District Fatehgarh Sahib, to examine

the alleged threat perception of the petitioners. The petitioners would be at

liberty to file a detailed representation delineating all the relevant facts. In

case, any such representation is submitted within a period of 2 weeks from

MOHAN SINGH 2023.04.21 16:50 I attest to the accuracy and authenticity of this order/judgment CRWP-3840-2023 (O&M) -2- 2023:PHHC:056241

today, respondent No.2 shall get the same disposed of expeditiously in

accordance with law. In case, it is found that there is genuine threat to life

and liberty of the petitioners, then necessary steps warranted under law be

taken thereupon at the earliest.

A copy of this order be sent to respondent No.2-Senior

Superintendent of Police, District Fatehgarh Sahib, for necessary

compliance.

                 21.03.2023                                  (GURVINDER SINGH GILL)
                 mohan                                               JUDGE
                               Whether speaking /reasoned    Yes / No
                               Whether Reportable            Yes / No




MOHAN SINGH
2023.04.21 16:50
I attest to the accuracy and
authenticity of this
order/judgment