Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL MISCELLANEOUS PETITION NO.6357 OF 2008
IN
WRIT PETITION (CRL.)NO.497/1995
PARAMJIT KAUR Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS Respondent(s)
O R D E R
Heard both sides.
2. The petitioner's husband – Shri Kikar Singh was one of the witnesses
in a criminal case pending before the Sessions Judge, Patiala. This petition
had been filed by his wife- the petitioner herein alleging that the witness
Kikar Singh was under threat and he should be given protection. This Court
had earlier directed the authorities to give protection and we are told that
the trial of the case is already over and that the witness no longer need any
protection. Learned counsel appearing for the petitioner submits that there
are other criminal cases pending in which the said witness also involved and
so the protection should be extended further. We do not find any reason to
extend the protection. If there are any such cases, the petitioner would be
at liberty to approach the
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appropriate authorities. Without prejudice to such right, the Crl.M.P. is
disposed of.
...............CJI.
(K.G. BALAKRISHNAN)
.................J.
(P. SATHASIVAM)
.................J.
(J.M. PANCHAL)
NEW DELHI;
28TH NOVEMBER, 2008.