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Judgment
14 paragraphs · 224 wordsSUDHIR MITTAL, J . (ORAL)
This petition has been filed under section 482 Cr.P.C. in which the petitioners seek directions to official respondents No.1 to 3 to protect their life and
liberty, which is allegedly threatened by respondent No.4.
Notice of motion.
Mr. Kirat Singh Sidhu, DAG, Punjab, accepts notice on behalf of respondents No.1 to 3. Let four copies of complete paperbook be supplied to him
within an hour. In view of the nature of the order being passed, there is no necessity to issue notice to respondent No.4.
Learned counsel for the petitioners submits that son of respondent No.4 died due to poisoning, caused by spraying of insecticides. It is so recorded in
the inquest proceedings, a copy of which has been annexed as Annexure P-3. Thereafter, respondent No.4 has started making allegations against
the petitioners and threatening them. A representation dated 21.03.2018 (Annexure P-2) was made in this regard followed by representation dated
27.03.2018 (Annexure P-1).
The petition is disposed of with directions to respondent No.2 to consider the representations (Annexure P-2 and P-1) objectively and in case it
appears that there is threat to the life and liberty of the petitioners, appropriate action shall be taken in accordance with law, within a period of four
weeks from the receipt of a certified copy of this order.
Petition stands disposed of.