KULJEET SINGH RAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Having heard the learned counsel for the petitioner and without commenting anything as regards the veracity of the averments made in the petition, the same is disposed of with a direction to respondent No.2-Senior Superintendent of Police, Ludhiana Rural (Jagraon), District Ludhiana, to examine the alleged threat perception of the petitioner as has been detailed in representation dtd. 11/4/2022 (Annexure P-5). In case it is found that there is genuine threat to life and liberty of the petitioner, then necessary steps under law be taken thereupon at the earliest.

(2.) Needless to mention that the matter pertaining to FIR No.18, dtd. 16/3/2022, Police Station Hathur, District Ludhiana Rural, under Ss. 336, 427, 506, 148, 149 IPC and Ss. 25, 27 (Act No.54) of Arms Act, shall be investigated in accordance with law.

(3.) A copy of this order along with copy of representation Annexure P-5 be sent to Senior Superintendent of Police, Ludhiana Rural (Jagraon), District Ludhiana (respondent No.2) so as to enable him to do the needful at the earliest.