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Judgment
Gurvinder Singh Gill, J
The petitioners have approached this Court seeking issuance of directions to respondent No.3 for protection of their lives and liberty.
Learned counsel for the petitioners has submitted that Sandeep Singh @ Kalu who happens to be brother-in-law of petitioner No.1, son of petitioner No.2 and husband of petitioner No.3, has been falsely involved in one FIR i.e. FIR No.141 dated 8.7.2019 under Sections 457, 380, 120-B, 34 of IPC, Police Station Civil Lines, Amritsar and that the police, in order to pressurize him has been raiding the house of the petitioners and issuing threats to involve them in some false case, in case aforesaid Sandeep Singh @ Kalu is not produced.
Having heard learned counsel for the petitioners and without expressing anything on the merits of the case, the petition is disposed of with a direction to respondent No.4-Senior Superintendent of Police, Amritsar to ensure that in case, the petitioners are required to be associated with any inquiry or investigation or some information is to be elicited from them, then a written advance notice in terms of Section 160 of Criminal Procedure Code, 1973 be served upon them.
It is clarified that the aforesaid order is not to be treated to have conferred any kind of immunity upon the petitioners, in case it is found that they have committed any wrong.
A copy of this order be sent to respondent No.4-Senior Superintendent of Police, Amritsar so as to enable him to do the needful expeditiously.