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Palvi And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 10 December 2019 · Citation: (2019) 12 P&H CK 0224

HON’BLE JUDGES
Anupinder Singh Grewal, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 1719 Of 2019
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Judgment

6 paragraphs · 186 words
1.

The petitioners are seeking a direction to respondents No. 1 to 3 to protect their life and liberty from the private respondents.

2.

Learned counsel for the petitioners contends that the petitioners shall be filing a representation in this regard to the Senior Superintendent of Police, Hoshiarpur (respondent No. 2), who may be directed to consider and decide the same in accordance with law.

3.

Issue notice to respondents.

4.

At the asking of the Court, Mr. Dhruv Dayal, Senior Deputy Advocate General, Punjab, accepts notice on behalf of respondents No. 1 to 3.

5.

Without expressing any opinion on the evidentiary value of the documents placed on the file, the petition is disposed of with a direction to the Senior Superintendent of Police, Hoshiarpur (respondent No. 2) that in the event of representation being filed by the petitioners for protection of their life and liberty, he shall take steps, if necessary, in accordance with law.

6.

However, it is made clear that this order shall not be taken to protect the petitioners from legal action for violation of law, if any, committed by them.