NARINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus directing the Respondents No.1 and 2 to protect the life and liberty of the petitioners.

(2.) Without commenting on the merits of the case, at the outset, it is submitted that the representation (Annexure P-4) dtd. 30/9/2022 has been submitted to Respondent No.2 and an e-mail to the said effect has also been sent on 1/10/2022.

(3.) Keeping in view the above facts and without commenting upon the legality of the petition and without expressing any opinion on the merits of the case, this court deems to dispose of the present petition with direction to Respondent No.2 to consider the representation dtd. 30/9/2022 (Annexure P-4) and to assess the threat perception to the petitioners after considering the same, Respondent No.2 and 3 shall take action in accordance with law.