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Judgment
9 paragraphs · 318 wordsVinod S. Bhardwaj, J
The petitioners have approached this Court under Article 226 of the Constitution of India for seeking protection of their lives and personal liberty from private respondents.
It is averred in the petition that the petitioners No.1 and 2 are major and are staying together. However, their relationship is not acceptable to the private respondents and as a result thereof, the private respondents are threatening the petitioners. A representation dated 28.05.2025 (Annexure P-3) against the threat extended at the hands of the private respondents already stand submitted by the petitioners to the Station House Officer, Police Station, D Division, Amritsar City.
The petitioners apprehend threat to their lives and claim that there is a constant danger of them being implicated in a false case.
Notice of motion restricted to respondents No.1 to 3 only. Pursuant to supply of advance copy, Mr. Teevar Sharma, AAG, Punjab appears and accepts notice on behalf of respondents No.1 to 3. Learned State counsel has no objection if appropriate direction for providing requisite protection to the petitioners is given.
As such, the petition is disposed of with the directions to respondent No.3-Station House Officer, Police Station-D Division, Amritsar City to look into the grievances of the petitioners as set out in the petition and also expressed in the representation dated 28.05.2025 (Annexure P-3) and take appropriate action for protection of their lives and liberty as may be warranted by the circumstances.
However, it is clarified that in case any criminal case has been/is registered against the petitioners nothing in this order shall be construed as a bar for taking appropriate action by the police authorities in respect thereof in accordance with law.
The Registry is directed to send a copy of this order along with copy of the petition and above-said representation to respondent No.3-Station House Officer, Police Station-D Division, Amritsar City for requisite compliance.
The petition is disposed of.