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Judgment
3 paragraphs · 122 wordsGurvinder Singh Gill, J
Having heard the learned counsel for the petitioners, but without commenting anything as regards the merits of the assertions made in the petition, the instant petition is disposed of with a direction to respondent No.2-Senior Superintendent of Police, Fatehgarh Sahib, to get the representation dated 17.4.2023 (Annexure P-4) examined qua the limited extent of the alleged threat perception of the petitioners in accordance with law. In case, it is found that there is genuine threat to life and liberty of the petitioners, then necessary steps warranted under law be taken thereupon.
A copy of this order along with copy of representation dated 17.4.2023 (Annexure P-4) be sent to respondent No.2-Senior Superintendent of Police, Fatehgarh Sahib, for necessary compliance.