Birbal Singh vs State Of Punjab & Ors

Prayer in this petition filed under Section 482 Cr.P.C. is for issuance of directions to respondents No.2 and 3 to protect the life and liberty of the

petitioner and his family members at the hands of respondents No.4 to 11 and further to restrain them from pressurizing the petitioner to withdraw the

contempt petition filed by him against the Gram Panchayat and others which is pending before the Civil Judge (Junior Division), Ludhiana.

For the aforesaid relief, petitioner is stated to have made a representation dated 07.03.2018 (Annexure P-4) to the respondent No.2 i.e. Commissioner

of Police, Ludhiana.

Notice of motion only to respondents No.1 to 3 at this stage. At the asking of the Court, Mr.Rana Harjasdeep Singh, DAG,

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.

Though the last application/representation attached with the petition is 07.03.2018 and about seven months have passed, but still without making any

observation in the case, present petition is disposed of with a direction to respondent No.2-Commissioner of Police, Ludhiana to look into the

representation dated 07.03.2018 (Annexure P-4) and to act in accordance with law.