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Avtar Singh Vs State of Punjab and Others

Case No: Criminal Miscellaneous No. M-28754 of 2012

Date of Decision: Sept. 17, 2012

Acts Referred: Criminal Procedure Code, 1973 (CrPC) — Section 482

Hon'ble Judges: Vijender Singh Malik, J

Bench: Single Bench

Advocate: Beant Singh, for the Appellant;

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Judgement

Vijender Singh Malik, J.@mdashThis is a petition brought by Avtar Singh, the petitioner under the provisions of section 482 Cr. P.C. for

directions to respondent No. 2 to provide protection to the life and liberty of the petitioner from Respondents No. 4 to 8 and further direct

Respondents No. 2 and 3 not to harass the petitioner at the instance of Respondents No. 4 to 8. The case in hand appears to be relating to a

dispute over cultivating possession of killa No. 18 of rectangle No. 10 measuring 8 Canals situated in the area of village Wanjaanwala, Tehsil

Ajnala, District Amritsar. The parties are litigating over this piece of land. Nothing has been stated in the petition where from it could be held that

there is a threat to the life and liberty of the petitioner at the hands of respondents No. 4 to 8 or respondents No. 2 and 3 are harassing him at the

instance of respondents No. 4 to 8.

2. Finding the court to be not inclined to grant indulgence in this case, learned counsel for the petitioner made a limited request for direction to

respondent No. 2 to consider his representation, Annexure P-1, and to take appropriate action thereon.

3. Though, representation, Annexure P-1 is made to respondent No. 2 by Ram Singh, yet Ram Singh is the son of the petitioner Avtar Singh and

this representation can be taken to have been made on behalf of the petitioner by his son. The allegations contained in representation, Annexure P-

1 at least require consideration on the part of respondent No. 2. In these circumstances, the petition is disposed of at this stage with direction to

respondent No. 2 to consider the representation, Annexure P-1 and to take appropriate action thereon in accordance with law.