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Judgment
14 paragraphs · 245 wordsAUGUSTINE GEORGE MASIH , J. (ORAL)
Petitioner has approached this Court praying for protection of his life and liberty at the hands of respondent Nos. 5 and 6, who are illegally harassing
and threatening him. A representation highlighting this position in his representation dated 06.03.2018 (Annexure P-3) has been addressed to the
Director General of Police, Punjab, Police Head Quarter, Sector-9, Chandigarh-respondent No.2, Superintendent of Police, Sri Mukatsar Sahib-
respondent No.3 and S.H.O., P.S. Kotbhai, District Sri Mukatsar Sahib-respondent No.4 but till date, no action has been taken and threats and
harassment at the hands of respondent Nos. 5 and 6 are continuing.
Counsel contends that the petitioner, at this stage, would be satisfied if a direction is issued to the Director General of Police, Punjab, Police Head
Quarter, Sector-9, Chandigarh-respondent No.2, Superintendent of Police, Sri Mukatsar Sahib-respondent No.3 and S.H.O., P.S. Kotbhai, District
Sri Mukatsar Sahib-respondent No.4 to look into the representation dated 06.03.2018 (Annexure P-3) and take appropriate steps in accordance with
law.
In view of the statement made by the counsel for the petitioner and without going into the merits of the case or commenting thereon, the present
petition is disposed of with directions to the Director General of Police, Punjab, Police Head Quarter, Sector-9, Chandigarh-respondent No.2,
Superintendent of Police, Sri Mukatsar Sahib-respondent No.3 and S.H.O., P.S. Kotbhai, District Sri Mukatsar Sahib-respondent No.4 to look into
the representation dated 06.03.2018 (Annexure P-3) and take appropriate steps in accordance with law, if required.