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Judgment
Augustine George Masih, J
Petitioners apprehend danger to their life and liberty at the hands of respondents No. 4 and 5 (private respondents).
Highlighting this aspect, the petitioners have submitted a representation dated 21.10.2021 (Annexure P-3) to the Commissioner of Police, Jalandhar-respondent No. 2.
Notice of motion.
On the asking of the Court, Mr. Sandeep Singh Deol, Deputy Advocate General, Punjab, accepts notice on behalf of respondents No.1 to 3.
Without going into the merits of the case or commenting thereon, the present petition is disposed of with directions to the Commissioner of Police, Jalandhar-respondent No.2 and the Station House Officer, Police Station Division No.8, Jalandhar-respondent No.3 to look into the representation dated 21.10.2021 (Annexure P-3) submitted by the petitioners and in case some substance is found therein, steps, in accordance with law, be initiated to ensure that the life and liberty of the petitioners is not jeopardized in any manner at the hands of respondents No.4 and 5, except in accordance with law.
It is made clear that in case of violation of any law by the petitioners, the law will take its own course and this order shall not be treated as an impediment of any nature in the investigation or process involved as per the statute and law.