Paramjeet Kaur And Anr vs State Of Punjab And Others
2023 Latest Caselaw 21155 P&H

Punjab-Haryana High Court

Paramjeet Kaur And Anr vs State Of Punjab And Others on 5 December, 2023

SANDEEP SETHI
2023.12.11 10:34

2023:PHHC:155267
CRWP-8958-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(263)
CRWP-8958-2023
Date of Decision:-05.12.2023

Paramjeet Kaur and another
beeeee Petitioners
Versus

State of Punjab and others
beeeee Respondents

CORAM: HON'BLE MR. JUSTICEALOK JAIN

36 2 2 2k

Present: Ms. Jagdeep Kaur, Advocate for
Mr. Gurpal Singh Sandhu, Advocate for the petitioners.

Mr. Jashandeep Singh, AAG, Punjab.

3k 6 2 ie
ALOK JAIN, J. (Oral)

1. Learned State counsel has filed status report by way of

affidavit of Sh. Satnam Singh, PPS, Deputy Superintendent of Police, Sub- Division, Sri Muktsar Sahib, District Muktsar Sahib on behalf of respondent Nos.1 to 3 along with Annexure R-1/T. The same is taken on record.

2. Learned counsel for the petitioners prays for time as there is a bereavement in the family of the arguing counsel for the petitioners.

3. As per the office report, respondent Nos.4 to 6 have been served and notices issued to respondent Nos.7 to 9 have been received back with the report that they are not residing at the said address.

4. It is a strange situation rampant these days that the petitioners

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2023:PHHC:155267 CRWP-8958-2023

are impleading the respondents who are none other than their cousins or close relatives but the addresses are absolutely vague which leads to delay in deciding the matters only on account of non-service of the respondents.

5. Registry is directed to look into the matter and be more vigilant and ensure that complete addresses of the respondents should be mentioned in the petitions.

6. In light of the status report filed by the State, whereby, the statements of the petitioners have been recorded and it has borne out of the enquiry that there is no danger to the life and liberty of the petitioners and false allegations have been levelled against the police authorities, the present petition is disposed of without expressing any opinion on the merits of the case.

7. However, liberty is granted to the petitioners to approach the competent authorities of the State, in case, any threat perception, as detailed out in the present petition, arises again in future, which shall be looked into in accordance with law.

8. A copy of the complete paper be furnished to the parents of

both the petitioners in order to apprise them about the act and conduct of

their children.

(ALOK JAIN) JUDGE December 05, 2023.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2023.12.11 10:34

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