Manjit Kaur vs State Of Punjab And Others
2023 Latest Caselaw 15055 P&H

                                                                                                  2023:PHHC:115998
                                            IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                         AT CHANDIGARH

                          238                                            CRWP-2181-2023
                                                                         Date of Decision: 04.09.2023

                          Manjit Kaur                                                             ......... Pe   oner
                                                                        Versus

                          State of Punjab and others                                              ......... Respondents

                          CORAM:            HON'BLE MR. JUSTICE ANOOP CHITKARA

                          Present:-         Mr. Vaneet Kumar Sharma, Advocate for the pe      oner.

                                            Mr. Karunesh Kaushal, AAG, Punjab.

                                            Mr. A.M. Punchhi, P.P., U.T., Chandigarh for respondent No. 5.

                                                   ****
                          ANOOP CHITKARA, J. (ORAL)

Apprehending threat to her life at the hands of private respondent and also because she is a witness in a case under Sec ons 306, 353, 332, 218, 195, 166, 167, 186, 120-B IPC and Sec ons 7, 8, 13(2) of the Preven on of Corrup on Act and allega ons are against the private respondent, the pe oner had come up before this Court seeking protec on.

2. Short reply dated 04.09.2023 filed by State counsel today in the Court is taken on record. State counsel submits that now the security has been provided to the pe oner subject to periodic reviews a er evalua on of threat percep on as per State Security Policy 2013.

3. Given above, the present pe on is partly allowed. State to provide adequate security to the pe oner a er verifying the threat percep ons on weekly review basis. Liberty reserved to the pe oner to come to this Court again, if need arise. It is clarified that disposal of the present pe on shall not come in the way of pe oner, in case, the pe oner chooses to file any applica on before the Human Rights Commission or any other Courts of law in accordance with law. It is further clarified that it shall be permissible for the State to withdraw the security at any me when according to them the threat percep ons is vanished. All pending miscellaneous applica ons, if any, stand disposed of.

                                                                                         (ANOOP CHITKARA)
                                                                                             JUDGE
                          04.09.2023
                          Jyo -II
JYOTI                                                 Whether speaking/reasoned          Yes/No
2023.09.06 16:18
I attest to the accuracy and                            Whether Reportable               Yes/No
integrity of this order/judgment.