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Judgment
4 paragraphs · 149 wordsGurvinder Singh Gill, J
Today, at the very outset, learned counsel for the petitioner submits that he may be permitted to withdraw the instant petition at this stage with liberty to file a detailed representation to Senior Superintendent of Police, Sangrur delineating therein all the circumstances on account of which the petitioner apprehends threat to his life and liberty.
In view of the aforesaid request, the present petition is dismissed as withdrawn with liberty aforesaid. In case any representation pertaining to the alleged threat perception is filed before the Senior Superintendent of Police, Sangrur within a period of 2 weeks from today, Senior
Superintendent of Police, Sangrur shall get the same examined qua the alleged threat perception expeditiously. In case, it is found that there is genuine threat to life and liberty of the petitioner or members of his family, then necessary steps warranted under law be taken thereupon.