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Judgment
7 paragraphs · 331 wordsManisha Baatra, J
The present petition has been filed under Articles 226/227 off the Constitutioon of India seeking issuance of directions to respondent Nos. 2 and 3 to protecct the life and liberty of
the petitioner from the hands of the private respondents.
Learned counsel for the petitioner has submitted that the petitioner had got registered an FIR bearing No. 0046 dated 01.05.2016, under Sections 295, 117, 448, 511, 506, 149 andd 120-B of the IPC at Police Staation City Hoshiarpur against 18 persons including the private respondents heerein and they are extending threats to the petitiioner to withdraw the aforesaid FIR. Learned coounsel for the petitioner has further submitted that the petitioner has filed a reepresentation on 17.07.2024 (ANNEXURE P-4) before respondent No. 2-Senior Superintendent of Police, Hoshiarpur raising his grievancees as raised in thhe present petition but the same has not yet been considered and no action has been taken thereon. He furtheer submitted that at this stage, the petitioner would be satisfied if appropriatee directions are issued to respondent No. 2 to decide the aforesaid representatiion filed by the petitioner and take necessary action thereon.
Notice of motion.
Ms. Ruchika Sabherwal, Sr. DAG, Punjab, who is presennt in Court, has accepted the notice on behalf of the respondent-State and submits that the needful will be done in due course. Let a complete set of the paperbook be supplied to her during the coourse of the day.
In view of the limited prayeer made by the petitioner, without commentinng anything on the merits of the case, the present petition is disposed of at this stage with a direction to respondent No. 2 to decide the aforesaid representation of the petitioner within a period of one month from today, by passing a speaking order in accoordance with law. Needless to say, if any threat is found to the petitioner, the official respondents would provide him adequate security in order to protect his life and liberty.