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Judgment
6 paragraphs · 160 wordsGurvinder Singh Gill, J
Petitioner seeks issuance of direction to respondents No.2 and 3 to protect the life and personal liberty of the petitioner with a specific direction that respondent No.4 should not interfere with the liberty and life of the petitioner and not to harass him in any manner.
Notice of motion.
At this stage Mr. P.S.Paul, Addl. P.P. U.T. Chandigarh, has put in appearance and accepts notice.
Having heard the learned counsel for the petitioner and also the State counsel, the instant petition is disposed off with a direction to respondent No.4-SHO, Police Station Maloya, Chandigarh, that in case the petitioner is required to be called to the police station with respect to any matter which is subject matter of the compromise dated 19.1.2023 (Annexure P-1), then a prior notice in terms of Section 160 Cr.P.C. be afforded to the petitioner.
A copy of this order be sent to respondent No.4-SHO, Police Station Maloya, Chandigarh for necessary compliance.