Monika vs State Of Punjab And Others
2024 Latest Caselaw 6588 P&H

Punjab-Haryana High Court

Monika vs State Of Punjab And Others on 22 March, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                     2024:PHHC:042039

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


                                                                          CRWP-2708-2024 (O&M)
                                                                          Date of Decision:-22.03.2024


                 Monika                                                            ... Petitioner

                                                               Versus

                 State of Punjab and others                                      ... Respondents




                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL




                 Present:-            Mr. Ashok Kumar Sama, Advocate for the petitioner.

                                                       *****

                 GURVINDER SINGH GILL, J.(Oral)

1. The petitioner seeks issuance of directions to the official respondents to

protect her life and liberty as she apprehends threat to the same at the hands

of Sandeep Kumar, Gurpreet Kaur, Gurdev Singh and Usha Rani, against

whom she has already submitted an application dated 18.3.2023 (Annexure

P-1).

2. Having heard the learned counsel for the petitioner, but without commenting

anything as regards the veracity of the averments made in the petition, the

same is disposed of with a direction to respondent No.2-Senior

Superintendent of Police, District Ferozepur, to get

applicantion/representation dated 18.3.2024 (Annexure P-1) examined qua

the alleged threat perception of the petitioner in accordance with law. In

integrity of this order/judgment CRWP-2708-2024 (O&M) (2) 2024:PHHC:042039

case, it is found that there is genuine threat to life and liberty of the

petitioner, then necessary steps as warranted under law be taken thereupon.

5. A copy of this order along with copy of application/representation dated

18.3.2024 (Annexure P-1) be sent to respondent No.3-Senior Superintendent

of Police, District Ferozepur for necessary compliance.

                 22.03.2024                                     ( GURVINDER SINGH GILL )
                 mohan                                                  JUDGE

                                   Whether speaking /reasoned         Yes / No

                                   Whether Reportable                 Yes / No







integrity of this order/judgment