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Judgment
10 paragraphs · 205 wordsGurvinder Singh Gill, J
Having heard the learned counsel for the petitioner and while refraining from making any expression as regards veracity of averments made in the
petition, the petition is disposed of with a direction to respondent No. 3-Senior Superintendent of Police, Rural Ludhiana to look into the matter and to
dispose of the representation dated 6.2.2020 (Annexure P-2) expeditiously in accordance with law. In case the allegations levelled therein are found to
be well founded, then requisite steps be taken thereupon as warranted under law at the earliest.
It is further directed that in case any application is filed by the petitioner in respect of his alleged threat perception, the same shall be got examined
by respondent No. 3-Senior Superintendent of Police, Rural Ludhiana. In case, it is found that there is any imminent threat to life and liberty of the
petitioner, then requisite steps as warranted under law be taken thereupon at the earliest so as to ensure that no harm is caused to the petitioner.
A copy of this order along with representation dated 6.2.2020 (Annexure P-2) be sent to respondent No. 3-Senior Superintendent of Police, Rural
Ludhiana so as to enable him to do the needful expeditiously.