- (1.) This petition under Section 482 Cr.P.C. is for directing the respondents to comply with the provisions of Section 160 Cr.P.C. and to give an advance notice of at least seven days in case the petitioners or any of their family members are required to be called in connection with any case and to protect their life and liberty and not to harass them only on account of political vendetta. Petitioners are wife, son and minor daughter of Charanjit Singh @ Channi, who has filed connected petition bearing Criminal Misc. No. M-38150 of 2012. In this petition the petitioners state that the police is after Charanjit Singh @ Channi and may falsely implicate him in a case at the instance of the ruling party. It is alleged that the police has been harassing the petitioners as well. The petitioners pleaded that their life and liberty may be protected.
(2.) Learned counsel for the petitioners drew my attention to Annexure P-8, the daily attendance register of the school and states that the petitioner No. 3, is a minor. It is further contended that the police is continuously raiding the house of the petitioners in order to arrest the father of petitioners No. 2 and 3 and husband of petitioner No. 1, the petitioners No. 2 and 3 are not able to pursue their studies. There is no FIR against the petitioners or the father of petitioners No. 2 and 3. The only prayer made by the counsel for the petitioners is that their life and liberty may be saved.
(3.) On the other hand learned State counsel assisted by SI Gurmit Singh and HC Preetpal Singh, submits that they require Charanjit Singh @ Channi in connection with a complaint filed by a lady, who is a complainant against him, in a criminal case and the petitioners are not required in any cognizable offence.;