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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.