Gurmej Singh vs State of Punjab and others

This petition under Section 482 of the Code of Criminal

Procedure has been filed for issuance of directions to respondent Nos.2 and

3 and safeguard the life of the petitioner at the instance of respondent Nos.4

and 5.

On the oral request made by learned counsel for the petitioner,

Senior Superintendent of Police, Amritsar is ordered to be impleaded as

respondent No.6.

Registry is directed to amend the memo of parties accordingly.

Learned counsel appearing on behalf of the petitioner states that

at this stage he would be satisfied if a direction is issued to respondent No.6-

Senior Superintendent of Police, Amritsar to consider and decide the

representation dated 18.05.2017 (Annexure P-2).

Notice of motion.

At the asking of the Court, Ms. Harsimrat Rai, DAG, Punjab

accepts notice on behalf of the respondent-State. A complete copy of the

paper book has been furnished to the learned State counsel, in the Court.

In the circumstances, without expressing any opinion on the

merits of the case, respondent No.6- Senior Superintendent of Police,

Amritsar is directed to decide the representation dated 18.05.2017

(Annexure P-2) by passing a speaking order within a period of three weeks

from the receipt of certified copy of the order.

Disposed of.