Sukhpal Singh And Others vs State Of Punjab And Others

H. S. Madaan, J

Case taken up through video conferencing.

Petitioners â€" Sukhpal Singh, aged 25 years, his father â€" Chamkaur Singh, aged 53 years and his mother Pramjeet Kaur, aged 48 years, all

residents of Patti Meeru Rauli Rauli, Moga, have brought the instant petition under Section 482 Cr.P.C., against respondents â€" State of Punjab,

through its Secretary, Department of Home, Civil Secretariat at Chandigarh; the Senior Superintendent of Police, Moga; the Station House Officer,

Police Station Mehna, District Moga; the Station House Officer, Police Station Dharamkot, District Moga; Hardeep Kaur w/o Sukhpal Singh and

Pritpal Singh son of Mehar Singh (father of respondent No.5), both residents of Kawanwal the Dharmkot, District Moga, craving for grant of direction

to the official respondents not to use any coercive method against them and a further direction to the other respondents, not to harass them.

I have heard learned counsel for the petitioners, besides going through the record and I comes out that basically it is a matrimonial dispute between

petitioner No.1 â€" Sukhpal Singh and his wife â€" Hardeep Kaur, arrayed as respondent No.5 in the petition. The spouses are in litigation over

custody of their minor daughter Nanakjot Kaur, aged about 4 years.

Since the matter is pending in the Court, the petitioners can express their grievances there. Furthermore, if they have got any apprehension with

regard to any threat from private respondents No. 5 and 6, they can approach the Senior Superintendent of Police, Moga, in that regard, who may

assess the threat perception and then take suitable action in the matter. However, no reason is there to issue any direction to the official respondents

or other respondents, as prayed for in the petitioner.

The petition is dismissed accordingly.