Punjab-Haryana High Court
Tarandeep Kaur vs State Of Punjab And Others on 1 August, 2023
Neutral Citation No:=2023:PHHC:099138
2023:PHHC:099138
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
249
CRM-M-43899-2020 (O&M)
Date of Decision: 01.08.2023
TARANDEEP KAUR
... Petitioner
Versus
STATE OF PUNJAB AND OTHERS
... Respondents
CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present: Mr. VK Sandhir, Advocate
for the petitioner.
Mr. Hakam Singh, AAG Punjab.
****
HARNARESH SINGH GILL, J.(Oral)
Prayer in this petition is for issuance of directions to
respondents No.1 to 3 to protect the life and liberty of the petitioner and
her family/daughter at the hands of Gurkarandeep Singh Sachdeva son of
Varinderpal Singh Sachdeva.
Learned counsel for the petitioner submits that accused-
Gurkarandeep Singh Sachdeva is the nephew of the husband of the
petitioner; that in order to grab the property falling to the share of the
husband of the petitioner, Gurkarandeep Singh Sachdeva had been
harassing the petitioner and her family members; that on 09.11.2019,
Gurkarandeep Singh Sachdeva attacked the daughter of the petitioner
twice and molested her in the Court Complex, Amritsar, which led to the
registration of FIR No.287 dated 09.11.2019, under Section 336 IPC, at
Police Station Civil Lines, Amritsar, against said act of Gurkarandeep
1 of 4
Neutral Citation No:=2023:PHHC:099138
249 CRM-M-43899-2020 (O&M) -2-
Singh Sachdeva and that a cross case bearing DDR No.42 dated
21.11.2020 in FIR No.332 dated 19.11.2020 under Sections 341, 323,
325, 506 and 34 IPC, at Police Station Civil Lines, Amritsar, was also got
registered against Gurkarandeep Singh Sachdeva by the daughter of the
petitioner.
Learned counsel for the petitioner further submits that on
09.10.2020, the petitioner moved an application to the Director General
of Police, Punjab, Chandigarh, against Prabjot Kaur, Gurkarandeep Singh
Sachdeva and Kulwindrjit Singh; that on 23.10.2020, a complaint was
also moved by the husband of the petitioner to the Commissioner of
Police, Amritsar, against the aforesaid three accused persons and that on
12.11.2020, Avleen Singh (daughter of the petitioner) also moved a
complaint to the Chowki Incharge, District Court, Amritsar, against the
aforesaid three accused persons. He, thus, argues that despite all the
aforesaid complaints, no action has been taken against the said accused
persons.
On the other hand, learned State counsel submits that the
dispute between the parties is with regard to the ancestral house No.14.
Situated at Mahinda Colony, Amritsar. He further submits that in FIR
No.287 dated 09.11.2019, the allegation against accused-Gurkarandeep
Singh Sachdeva was that he had fired from his 32 bore licensed revolver
in front of the house of the petitioner; that the said revolver along with 6
used cartridges were recovered by the police and that in said FIR,
Gurkarandeep Singh Sachdeva was held guilty for the offences
2 of 4
Neutral Citation No:=2023:PHHC:099138
249 CRM-M-43899-2020 (O&M) -3-
punishable under Section 336 IPC and Section 30 of the Arms Act and
was, accordingly, fined for an amount of Rs.250/-, failing which to
undergo simple imprisonment for 3 days and Rs.2,000/- failing which to
undergo simple imprisonment for 10 days, respectively, vide judgment
and order dated 08.06.2023 passed by the learned Judicial Magistrate, 1st
Class, Amritsar.
Learned State counsel further submits that FIR No.332 dated
19.11.2020 under Sections 341, 323, 325, 506, 34 IPC, was registered
against the petitioner and her daughter, at the instance of Gurkarandeep
Singh Sachdeva and that in the said FIR, Avleen Kaur (daughter of the
petitioner) lodged a cross-case bearing DDR No.42 dated 21.11.2020.
The same are pending consideration before the authorities concerned.
Learned State counsel further submits that for protecting the
life and liberty of the petitioner and her family members, mobile number
of respondent No.3-Station House Officer, Police Station Civil Lines,
Amritsar City along with mobile number of other officials concerned
have been provided to the petitioner and she has been assured by the
Police concerned that they are free to contact the said officials at any
time, whenever they find any kind of insecurity. Further, the patrolling
parties of Police Station Civil Lines, Amritsar, have been instructed to
keep constant watch at the residence of the petitioner, in order to avoid
any untoward incident. He, thus, argues that the grievance of the
petitioner has duly been redressed and the present petition has become
infructuous.
3 of 4
Neutral Citation No:=2023:PHHC:099138
249 CRM-M-43899-2020 (O&M) -4-
I have heard the learned counsel for the parties.
As noticed above, in FIR No.287 dated 09.11.2019, accused-
Gurkarandeep Singh Sachdeva has already been held guilty and fined
accordingly, Further, the police of the area concerned have assured to
protect the life and liberty of the petitioner and her family members, in
best possible ways, whenever required. Even mobile numbers of the
higher officials have been provided to the petitioner for seeking any kind
of help/assistance.
In view of the above, no further orders are called for.
Dismissed.
01.08.2023 (HARNARESH SINGH GILL)
Aman Jain JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:099138
4 of 4
