Balwinder Kaur And Anr vs State Of Punjab And Ors
2024 Latest Caselaw 20252 P&H

Punjab-Haryana High Court

Balwinder Kaur And Anr vs State Of Punjab And Ors on 14 November, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     CRWP No.10382 of 2024


                     256                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                          CRWP No. 10382 of 2024
                                                                          Date of Decision: 14.11.2024

                     Balwinder Kaur and another                                   ...Pe   oners

                                                                      Versus

                     State of Punjab and others                                   ...Respondents


                     CORAM:                HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:              Mr. R.D. Ra ewal, Advocate
                                           for the pe oners.

                                           Mr. Akshay Kumar, A.A.G., Punjab.

                                                                  ****
                     ANOOP CHITKARA, J.

Apprehending for life and liberty at the hands of the private respondents, the pe oners, invoking the fundamental right of life guaranteed under Ar cle 226 of the Cons tu on of India, have come up before this Court seeking protec on through the State.

2. Reply filed by State counsel is taken on record.

3. Given the nature of the order that this Court proposes to pass, neither the response of private respondents nor the issuance of no ces to them is required.

4. The concerned SHO to assess threat percep on of the pe oners. If the concerned SHO finds threat percep on to be true, then he may provide protec on to the pe oner on the basis of day to day analysis.

5. The protec on is subject to the stringent condi on that from the me such protec on is given, the pe oners shall refrain from a ending par es, bars, picnics or any area that may pose a risk to their life. The SHO should send police officer(s) to pe oners' home to assess the required level of security. Once the assessment is done, the officer should provide adequate security without the pe oners having to contact them.

authenticity of this order/judgment High Court, Sector 1, Chandigarh

6. It is clarified that there is no adjudica on on merits and that this order is not a blanket bail in any FIR. It is further clarified that this order shall not come in the way if the interroga on of the pe oners is required in any cognizable case. It shall also be open for the pe oners to approach this Court again in case of any fresh threat percep on.

7. This order shall eclipse a er fi een days from today.

8. Since this order shall eclipse a er fi een days, therefore, if any PSO is deputed, in that case the concerned PSO shall also return back. A er that, if the concerned officer wants to provide any further security, he/she may provide at his/her own level and not based on the order of this Court.

9. There would be no need for a cer fied copy of this order, and any Advocate for the Pe oner and State can download this order and other relevant par culars from the official web page of this court and a est it to be a true copy. The concerned officer can also verify its authen city and may download and use the downloaded copy for immediate use.

Pe on is disposed of to the extent men oned above. All pending applica ons, if any, stand disposed.

                                                                            (ANOOP CHITKARA)
                                                                               JUDGE
                     14.11.2024
                     Jyo Sharma


                     Whether speaking/reasoned              :       Yes
                     Whether reportable                     :       No.








authenticity of this order/judgment
High Court, Sector 1, Chandigarh