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Judgment
4 paragraphs · 166 wordsGurvinder Singh Gill, J
The petitioner who apparently is having some matrimonial dispute with her husband i.e. respondent No.4-Major Singh seeks issuance of directions for protection of her life and liberty as she apprehends threat to the same at the hands of respondents No.4 to 8.
Having heard the learned counsel for the petitioner, but without commenting anything as regards the merits of the assertions made in the petition, the instant petition is disposed of with a direction to respondent No.2-Senior Superintendent of Police, Fazilka, District Fazilka, to get the representation dated 26.04.2023 (Annexure P-2) examined qua the limited extent of the alleged threat perception of the petitioner in accordance with law. In case, it is found that there is genuine threat to life and liberty of the petitioner, then necessary steps warranted under law be taken thereupon.
A copy of this order along with copy of representation dated 26.04.2023 (Annexure P-2) be sent to respondent No.3-Senior Superintendent of Police, Fazilka, District Fazilka, for necessary compliance.