AYUSHI GARG Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case has been heard through video conferencing on account of Covid-19 Pandemic.

(2.) Counsel for the petitioners submits that aforesaid private respondents No.4 to 8 have threatened to cause harm to both the petitioners and in this regard, representation dtd. 12/10/2021 (Annexure P-4) was given to respondent No.2 but till date no action has been taken by the concerned authority in this regard.

(3.) In view of above, without going into the merits of the case, this petition is hereby disposed of with direction to respondent No.2 to consider representation dtd. 12/10/2021 (Annexure P-4) and to provide appropriate protection to the petitioners if so warranted.