Pooja Rani and Another Vs State of Punjab and Others

High Court Of Punjab And Haryana At Chandigarh 18 Mar 2011 Criminal Miscellaneous No. M-8491 of 2011 (2011) 03 P&H CK 0060
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous No. M-8491 of 2011

Hon'ble Bench

Ritu Bahri, J

Acts Referred
  • Criminal Procedure Code, 1973 (CrPC) - Section 482

Judgement Text

Translate:

Ritu Bahri, J.@mdashThis petition u/s 482 of the Code of Criminal Procedure has been moved seeking direction to Respondents No. 1 to 3 to

protect life and liberty of the Petitioners from Respondents No. 4 and 5.

2. Affidavit of Petitioner No. 2 has been filed in Court, which is taken on record. In the affidavit he has stated that he has not married earlier.

3. The petition is disposed of by giving liberty to the Petitioners to approach the Commissioner of Police, Jalandhar for protection, as per the

instructions dated 10.8.2010 issued by the Home Department, Punjab. Petitioners be not arrested and adequate security be provided to them, if

required.

Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2011) 03 P&H CK 0060
  • Coram: Ritu Bahri, J
  • Bench: Single Bench
Referenced Acts & Sections
  • Criminal Procedure Code, 1973 (CrPC) - Section 482
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.