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Sukhchain Singh And Another vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 26 May 2023 · Citation: (2023) 05 P&H CK 0123

HON’BLE JUDGES
Gurvinder Singh Gill, J
RESULT
Disposed Of
CASE NUMBER
Criminal Writ Petition No. 5146 Of 2023 (O&M)
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Judgment

4 paragraphs · 220 words

Gurvinder Singh Gill, J

1.

The petitioners seek issuance of directions to respondents No.1 to 3 to protect their lives and liberty as well as of other members of their families as they apprehend threat to the same at the hands of respondent No.4.

2.

Having heard learned counsel for the petitioners but without commenting anything as regards veracity of averments made in the petition, the instant petition is disposed of with a direction to respondent No.3 – S.H.O., Police Station Mattaur, Sector – 70, SAS Nagar, Mohali to look into the matter and to get the representation dated 19.6.2022 (Annexure P-3) examined qua the limited extent of the alleged threat perception of the petitioners as well as of other members of their immediate families in accordance with law. In case, it is found that there is any genuine threat to lives and liberty of the petitioners or to members of their immediate families, then necessary steps as warranted under law be taken thereupon at the earliest so as to ensure that no harm is caused to the petitioners or to members of their immediate families.

3.

A copy of this order along with copy of representation dated 19.6.2022 (Annexure P-3) be sent to respondent No.3 – S.H.O., Police Station Mattaur, Sector – 70, SAS Nagar, Mohali, for necessary compliance.