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Judgment
8 paragraphs · 349 wordsManisha Batra, J
The present petition has been filed under Articles 226/227 off the Constitutioon of India seeking issuance of directions to the official respondents to protect the life and liberty of the petiitioners at the hands of the private respondents.
At the very outset, learnedd counsel for the petitioners has submitted that the petitioners has filedd a representation on 14.12.2024
(ANNEXURE P-6) before respondent No. 2-Senior Superintendent of Police, Fatehgarh Sahib raising their grievances as raised in the present petition but the same has not yet been considered andd no action has been taken thereon. He furtherr submitted that at this stage, the petitioners would be satisfieed if appropriate directions are issued to respondent No. 2 to decide the aforeesaid representation filed by the petitioners 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 petitioners, 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 petitioners 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 petitioners, the official respondents would provide them adequate security in order to protect their life and liberty.
At this stage, Mr. Hitesh Verma, Advocate has put in appearaance on behalf of respondent No. 4, who is mother of petitioner No. 2, and has requested that respondent No. 4 may be allowed to meet petitioner No. 2. As such, direcction is issued to respondents Noo. 2 and 3 to facilitate the meetinng of respondent No. 4 with petitioner No. 2 as and when the petitioners are caalled upon to thee police station.