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Judgment
This petition under Section 482 of the Code of Criminal Procedure has been filed for issuance of directions to respondent Nos.2 and 3 and safeguard the life of the petitioner at the instance of respondent Nos.4 and 5.
On the oral request made by learned counsel for the petitioner, Senior Superintendent of Police, Amritsar is ordered to be impleaded as respondent No.6.
Registry is directed to amend the memo of parties accordingly.
Learned counsel appearing on behalf of the petitioner states that at this stage he would be satisfied if a direction is issued to respondent No.6- Senior Superintendent of Police, Amritsar to consider and decide the representation dated 18.05.2017 (Annexure P-2).
Notice of motion.
At the asking of the Court, Ms. Harsimrat Rai, DAG, Punjab accepts notice on behalf of the respondent-State. A complete copy of the paper book has been furnished to the learned State counsel, in the Court.
In the circumstances, without expressing any opinion on the merits of the case, respondent No.6- Senior Superintendent of Police, Amritsar is directed to decide the representation dated 18.05.2017 (Annexure P-2) by passing a speaking order within a period of three weeks from the receipt of certified copy of the order.
Disposed of.