Satto Kaur vs State Of Punjab And Others
2023 Latest Caselaw 16465 P&H

                                                                                     2023:PHHC:124127

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            113                                                         CRWP No.9371 of 2023
                                                                        Date of decision: 21.09.2023

            Satto Kaur
                                                                                           ....Petitioner
                                                       Versus

            State of Punjab and others

                                                                                         ...Respondents
            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Ms. Sukhveer Kaur, Advocate for the petitioner.

                                               *****

AMAN CHAUDHARY. J.

1. The present petition has been filed under Article 226 of the

Constitution of India for issuance of direction to the official respondents to protect

the life and liberty of the petitioner as well as her family members at the hands of

private respondents.

2. Learned counsel submits that the petitioner would be satisfied if a

direction is issued to respondent No.2 to decide her representation dated

27.08.2023, Annexure P-3 submitted by her. The receipt of the said representation

is annexed with this petition.

3. Notice of motion.

4. Ms. Himani Arora, AAG, Punjab, accepts notice on behalf of the

respondent-State and has no objection to the limited prayer made by the learned

counsel for the petitioner.

5. In view of the limited prayer made by the petitioner and without

commenting upon the merits of the case, this petition is hereby disposed of with a

direction to respondent No.2 to look into the representation of the petitioner dated

27.08.2023, Annexure P-3 and if any threat perception is found, to take

Ankur Goyal 2023.09.22 10:52 I attest to the accuracy and integrity of this order/judgment CRWP No.9371 of 2023 --2-- 2023:PHHC:124127

appropriate action in accordance with law

6. It is however, made clear that this order shall not preclude the

authorities to proceed against the petitioner, in case, she is found involved in any

other criminal proceedings, instituted/pending against her if there is some

evidence that surfaces regarding his involvement in a cognizable offence, for

which he may be required by the investigating agency.

                                                                  (AMAN CHAUDHARY)
                                                                        JUDGE
            21.09.2023
            Ankur

                        Whether speaking/reasoned         :       Yes/No

                        Whether reportable                :       Yes/No




Ankur Goyal
2023.09.22 10:52
I attest to the accuracy and
integrity of this order/judgment