Meenu Arora And Another vs State Of Punjab And Others
2023 Latest Caselaw 8822 P&H

                                                                                   2023:PHHC:079980

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


                                                                     CRWP-5432-2023 (O&M)
                                                                     Date of Decision:-01.06.2023



                 Meenu Arora and another                                           ... Petitioners



                                                      Versus



                 State of Punjab and others                                    ... Respondents




                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL




                 Present:-         Mr. G.S.Jagpal, Advocate for the petitioners.

                                                      *****

GURVINDER SINGH GILL, J.(Oral)

1. Learned counsel for the petitioners submits that Sachin Arora who is husband

of petitioner No.1 and father of petitioner No.2 went missing from his house

on 29.4.2023 and in respect of which petitioner No.1 lodged FIR i.e. FIR No.

101, dated 01.05.2023, Police Station Haibowal, Ludhiana, under Section

346 IPC (Annexure P-1). It has been submitted that members of the family

of husband of petitioner No.1 have now been blackmailing the petitioners so

as to get them involved in some police case and several police officials at

their behest have been raiding the house of the petitioners in order to harass

them. It has been submitted that although the petitioners submitted a

MOHAN SINGH 2023.06.01 16:01 I attest to the accuracy and authenticity of this order/judgment CRWP-5432-2023 (O&M) (2) 2023:PHHC:079980

representation dated 22.5.2023 (Annexure P-2) to respondent No.2-

Commissioner of Police, Ludhiana, but to no avail.

2. Having heard the learned counsel for the petitioners, but without making any

comment as regards the merits of the assertions made in the petition, the

instant petition is disposed of with a direction to respondent No.2-

Commissioner of Police, Ludhiana, to ensure that in case any of the

petitioners is required to be associated with any inquiry or investigation in

the capacity of a witness, then due compliance of provisions of Section 160

Cr.P.C shall be made. In case, any of the petitioners is required to be

associated in the capacity of an accused, then provisions of Section 41

Cr.P.C. shall be duly complied with.

3. A copy of this order be sent to respondent No.2-Commissioner of Police,

Ludhiana, for necessary compliance.

4. It is however, made clear that the aforesaid directions shall not be construed

to confer any kind of immunity upon the petitioners in case it is found that

they have committed any wrong and is not to be treated as any kind of "stay"

of proceedings which are required to be conducted in accordance with law.

                 01.06.2023                                       ( GURVINDER SINGH GILL )
                 mohan                                                     JUDGE


                               Whether speaking /reasoned          Yes / No

                               Whether Reportable                  Yes / No




MOHAN SINGH
2023.06.01 16:01
I attest to the accuracy and
authenticity of this
order/judgment