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Judgment
PUJA CHOPRA, J. (ORAL)
The present criminal writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of directions to official respondents No. 2 and 4 to safeguard the life and liberty of the petitioners who are senior citizens, apprehending immediate danger to their lives at the hands of unknown 25-30 rogue persons, in view of the representation dated 04.11.2026 (Annexure P-5), whereby the above said unknown 25-30 rogue persons attacked the house of petitioners and vandalized it and have forced them out of their only residential house, due to FIR bearing No. 317 dated 03.11.2026 under Section 105 of BNS, (corresponding Section 304 of IPC) registered at P.S. Div. No. 5, Police Commissionerate, Ludhiana (Annexure P-1) which was registered against their son namely Kailash Sabharwal in which petitioners have no role or connection.
Learned counsel for the petitioners submits that the petitioners have submitted representation dated 04.11.2026 (Annexure P-5) addressed to respondent No.2 – Director General of Police, Sector 9, Chandigarh. A copy of the said representation was also sent to respondent No.3-Commissioner of Police, Ludhiana vide Speed Post, the receipt of which has been placed on record at page No.20 of the paperbook. No representation was however made to respondent No.4- SHO, P.S. Divn.No.5, District Ludhiana.
Notice of motion.
Mr. Ekompal Sagoo, AAG, Punjab, accepts notice on behalf of the official respondents.
Having heard learned counsel and after perusing the case file, petition in hand is disposed of with a direction to respondent No.3-Commissioner of Police, Ludhiana, to look into the representation dated 04.11.2026 (Annexure P-5) filed by the petitioners himself or mark it to any of his subordinates and to provide protection to the petitioners, if necessary. However, it is clarified that this order shall not be construed as any hindrance in free and fair investigation of FIR No.317 dated 03.11.2026 which shall be carried out by the investigating agency on its own merits.
