Kanwaljit Singh Ahluwalia, J. - (1.) ISSUE notice of motion to Respondents No. 1 to 3 only. On the asking of Court, Mr. B.S. Sra, Additional Advocate General, Punjab accepts notice on behalf of the State. A copy of the petition has been supplied to him.
(2.) IN the present petition a prayer has been made that life of the Petitioner and her son be protected. It is stated that the Petitioner was married with Respondent No. 4 on 28th February, 2007 at district Jalandhar. Later on a matrimonial dispute ensued and the Respondent -husband filed a petition under Section 9 of the Hindu Marriage Act, whereas the Petitioner lodged a complaint to the police, on the basis whereof a formal FIR No. 226 dated 29.12.2010 was registered at Police Station Adampur under Sections 406, 498 -A IPC. It is stated that the Petitioner is not being allowed to appear in the Court, where the proceedings are pending, as the Respondents being influential persons are threatening the Petitioner with dire consequences and thus, there is a threat to the life of the Petitioner. That being so, Respondent No. 2 -Commissioner of Police, Jalandhar is directed to assess threat perception to the Petitioner and if required, ensure necessary vigil to her life. The Petitioner is further permitted to file an application in the concerned Court for witness protection. As and when such an application is filed, the concerned Court, after hearing the necessary parties if comes to a conclusion that there is a threat to the life of the Petitioner, shall device a witness protection programme.
(3.) WITH the observations made above, present petition is disposed of.;