CHAND THAKUR AND ANR. Vs. STATE OF PUNJAB AND ORS.
LAWS(P&H)-2011-3-571
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 17,2011

Chand Thakur And Anr. Appellant
VERSUS
State of Punjab and Ors. Respondents

JUDGEMENT

Daya Chaudhary, J. - (1.) CRL . Misc. No. 15269 of 2011
(2.) CRL . Misc. is allowed as prayed for. Crl. Misc. No. M -8383 of 2011
(3.) THE present petition has been filed under Section 482 Code of Criminal Procedure for issuance of directions to the official Respondents to provide adequate security to protect lives and liberty of the Petitioners who apprehend threats to their lives at the hands of private Respondents and for further direction not to harass and interfere in their peaceful married life and not to intrude into their privacy.;


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