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Judgment
Prayer in this petition filed under Section 482 Cr.PC is for issuance of a direction to the respondents No.2 and 3 to protect the life, liberty and property
of the petitioner and her family members at the hands of private respondents No.4 to 10.
Prayer has also been made for issuance of a direction to transfer the investigation of FIR No.65 dated 08.05.2018 under Sections 143, 147, 506 and
427 IPC (Sections 295-A and 452 IPC added later on) registered at Police Station Sadar Dhuri, District Sangrur.
Learned counsel for the petitioner states that for the aforesaid relief, the petitioner has already submitted a representation dated 13.09.2018 (Annexure
P-4) to the respondent No.2-Senior Superintendent of Police, Sangrur. He further states that at this stage, the petitioner would be satisfied in case a
direction is issued to respondent No.2 to consider the said representation qua the protection of the life and liberty of the petitioner and for fair
investigation of the case.
Notice of motion to respondents No.1 to 3 only.
On asking of this Court, Mr. Tanvir Joshi, Assistant Advocate General, Punjab accepts notice on behalf of these respondents.
Let requisite number of copies of paper book be given to learned State counsel during the course of the day.
Heard.
Without making any observation on the merits of the case, but considering the fact that the petitioner has confined his prayer qua the protection of her
life and liberty and for fair investigation of the case, the present petition is disposed of with a direction to the respondent No.2 to consider the aforesaid
representation dated 13.09.2018 (Annexure P-4) made by the petitioner to the extent of protection of life and liberty of the petitioner and for fair
investigation of the aforesaid FIR and to act in accordance with law.