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Judgment
4 paragraphs · 164 wordsGurvinder Singh Gill, J
The petitioner has approached this Court seeking issuance of a writ in the nature of mandamus directing respondent No.2 to protect her life and liberty at the hands of respondents No.4 to 6.
Having heard the learned counsel for the petitioner, but without commenting anything as regards the merits of the assertions made in the petition, the instant petition is disposed of with a direction to respondent No.2-Senior Superintendent of Police, Ludhiana (Rural), Jagaron, District Ludhiana, to get the representation dated 19.04.2023 (Annexure P-2) examined qua the limited extent of the alleged threat perception of the petitioner in accordance with law. In case, it is found that there is genuine threat to life and liberty of the petitioner, then necessary steps warranted under law be taken thereupon.
A copy of this order along with copy of representation dated 19.04.2023 (Annexure P-2) be sent to respondent No.2-Senior Superintendent of Police, Ludhiana (Rural), Jagaron, District Ludhiana, for necessary compliance.