RAVINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents No. 2 and 3 to protect the life and liberty of the petitioners from respondents No. 4 to 7. Learned counsel for the petitioners undertakes to file fresh representation as the representation dtd. 24/6/2023 (Annexure P-5) has already been submitted before respondent No.2-Senior Superintendent of Police, District SAS Nagar Mohali, which has not been taken into consideration. Notice of Motion.

(2.) On asking of the Court, Mr. Jashandeep Singh, AAG Punjab, who is present in the Court, accepts notice on behalf of respondents No.1 to 3. After going through the contents of the representation, the representation seems to be vague, wherein no specific detail has been mentioned.

(3.) Faced with this, learned counsel for the petitioners submits that petitioners will file a detailed representation before respondent No.2-Senior Superintendent of Police, District SAS Nagar Mohali and he be directed to look into the grievances of the petitioners. Prayer is allowed and petitioners are directed to file a detailed representation before respondent No.2-Senior Superintendent of Police, District SAS Nagar Mohali as the life and liberty of the petitioners is at stake.