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Judgment
10 paragraphs · 256 wordsDeepak Manchanda, J
This petition has been filed under Article 226/227 of the Constitution of India for issuance of directions to respondents No. 1 to 6 to protect the life and personal liberty of the petitioners from respondents No. 7 to 9.
Learned counsel for the petitioners undertakes to file fresh representations as the representations dated 23.06.2023 (Annexures P-3 and P-4) have already been submitted before respondent No.3-Senior Superintendent of Police, District Fazilka and respondent No.4-Superintendent of Police, Sirsa, which have not been taken into consideration.
Notice of Motion.
On asking of the Court, Mr.Jashandeep Singh, AAG Punjab and Mr.Gurmeet Singh, AAG Haryana, who are present in the Court, accepts notice on behalf of respondents No.1, 3 & 5 and respondents No. 2,4 & 6 respectively.
After going through the contents of the representations, the representations seem to be vague, wherein no specific details have been mentioned.
Faced with this, learned counsel for the petitioners submits that petitioners will file a detailed representations before respondent No.3-Senior Superintendent of Police, District Fazilka and respondent No.4-Superintendent of Police, Sirsa, and they be directed to look into the grievances of the petitioners.
Prayer is allowed and petitioners are directed to file a detailed representations before respondent No.3-Senior Superintendent of Police, District Fazilka and respondent No.4-Superintendent of Police, Sirsa, as the life and liberty of the petitioners is at stake.
On their doing so, respondents No.3 and 4 are directed to look into the grievances of the petitioners and to deal with the representations in accordance with law.
Disposed of.