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Judgment
10 paragraphs · 199 wordsDeepak Manchanda, J
The instant petition has been filed under Article 226 of the Constitution of India for issuance of a direction to the official respondents No.2 and 3 for protecting the life and liberty of the petitioners.
Learned counsel for the petitioners submits that representation of the petitioners (Annexure P-4) has already been submitted before respondent No.2-Senior Superintendent of Police, Gurdaspur, which has not been taken into consideration.
Notice of Motion.
On asking of the Court, Mr. Madhur Sharma, AAG Punjab, who is present in the Court, accepts notice on behalf of respondents No.1 to 3.
After going through the contents of the representation, the representation seems to be vague where no specific detail has been mentioned.
Faced with this, learned counsel for the petitioners submits that petitioners will file a detailed representation before the Senior Superintendent of Police, Gurdaspur.
Prayer is allowed and petitioners are directed to file a detailed representation before Senior Superintendent of Police, Gurdaspur-respondent No.2 as the life and liberty of the petitioners is at stake.
On their doing so, respondent No.2 is directed to look into the grievances of the petitioners and to deal with the representation in accordance with law.
Disposed of.