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Judgment
YASHVIR SINGH RATHOR, J. (Oral)
The present petition has been filed under Section 528 of BNSS, 2023 for directing respondents No.1 and 2 to decide the representation dated 12.10.2026 (Annexure P-17) by transferring the inquiry arising out of complaint No.PGD 859244 dated 04.08.2026 (Annexure P-1) instituted by respondent No.7 pending before respondent No.6 of NRI Wing, Punjab Police and complaint No.592-PC dated 23.10.2026 (Annexure P-21) given by respondent No.9 arising out of the same family to the Bureau of Investigation, Punjab Police or any other independent and impartial senior police officer and to protect the life and liberty of the petitioner and her husband at the hands of respondents No.7 to 9.
Notice of motion.
On the asking of Court, Mr. Jasjit Singh Rattu, DAG, Punjab, accepts notice on behalf of the State and assures that respondent No.2-Director General of Police, Punjab would look into the representation dated 12.10.2026 (Annexure P-17).
In view of the above, respondent No.2-Director General of Police, Punjab to assign the representation to some officer to the rank of SSP, who shall look into the representation and decide the same on the basis of threat perception felt by the petitioner and if the threat perception is found to be true then the protection as admissible in law shall be provided. In case, the concerned SSP is of the view that no protection is required, then a speaking order shall be passed and communicated to the petitioner. The concerned SSP is directed to decide the representation within a period of one month from the date of receipt of a certified copy of this order.
Disposed of.
Pending misc. application (s), if any, shall also stand disposed of.