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Judgment
14 paragraphs · 209 wordsLalit Batra, J
Case has been taken up for hearing through Video Conferencing.
This Criminal Writ Petition under Article 226 of the Constitution of India is for issuance of writ in the nature of Mandamus directing respondents No.1
to 4 to protect the life and liberty of the petitioner at the hands of respondents No.5 and 6 as well as to take action upon complaint dated 03.02.2021
(Annexure P/5).
Learned counsel for the petitioner contended that petitioner has already made complaint/representation on 03.02.2021 to respondent No.4-Senior
Superintendent of Police, Jalandhar (Rural), District Jalandhar, copy of which is available on the file as Annexure P/5, but still no action has been
taken.
Notice of motion 1toof respondents2 No.1 to 4 only.
At the asking of Court, Mr. Mehardeep Singh, Addl. Advocate General, Punjab, accepts notice on behalf of respondents No.1 to 4. Complete copy of
paper book has been supplied to him.
In view of above, the present petition is disposed of with the direction to respondent No.4-Senior Superintendent of Police, Jalandhar (Rural), District
Jalandhar, to look into and decide representation dated 03.02.2021 (Annexure P/5) in accordance with law by passing speaking order and that too
within six weeks positively from the date of receipt of copy of this order.