NARINDER KAUR AND ANOTHER Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2012-9-381
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 12,2012

Narinder Kaur And Another Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) By filing this petition, under Section 482 of Code of Criminal Procedure, petitioners seek issuance of direction to Senior Superintendent of Police and Station House Officer, Police Station Mataur, District SAS Nagar Mohali to protect their lives as they apprehend danger at the hands of respondents No.4 to 9. The petitioners also seek registration of a case against the aforesaid respondents.
(2.) Narinder Kaur-petitioner No.1 is wife and Rajmeet Kaur-petitioner No.2 is daughter of Gurmukh Singh Bhangoorespondent No.4. The petitioner No.1 married respondent No.4 in the year 1977. Out of the wedlock, two children were born. Petitioner No.1 is working as Supervisor in Social Security Women and Child Development Department, Punjab and respondent No.4 has retired as Technical Officer from Punjab State warehousing Corporation, Chandigarh.
(3.) Vide order dated July 18th, 2011 passed by this Court, the matter was sent to the Mediation and Conciliation Centre of this Court for settlement.;


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