AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 198 wordsGurvinder Singh Gill, J
The petitioner has some dispute with his co-sharers over property jointly held by them and as such apprehends threat to his life and liberty at the hands of respondents No.4 to 11 who are all co-sharers.
Learned counsel for the petitioner submits that the private respondents had assaulted him on 10.3.2023, but the petitioner as of now has not chosen to take any action. It has also been informed that no civil litigation is pending between the parties.
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, Pathankot, to get the representation dated 25.04.2023 (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 25.04.2023 (Annexure P-2) be sent to respondent No.2-Senior Superintendent of Police, Pathankot, for necessary compliance.