KARAMJIT SINGH,J.

1. Present petition has been filed by the petitioner seeking directions to respondents No.1 to 3 to provide proper security to the petitioner he being sole eye witness in case having FIR No.0168 dated 7.8.2021 registered under Sections 302, 34 IPC and Sections 25 and 27 of Arms Act at Police Station Mataur, District SAS Nagar and being threatened by accused involved in the murder of his brother.

2. Counsel further contends that representation (Annexure P-7) has already been given by the petitioner in this regard but the same has not been considered. Thereafter, another representation (Annexure P-11) was given to respondent No.2 in this context but till date, the authorities have failed to take appropriate measures and failed to provide any protection or security to the petitioner.

3. Notice of motion.

4. Ms. Samina Dhir, DAG, Punjab, accepts notice on behalf of the State and prays for time to seek necessary instructions and to file reply.

5. List on 18.8.2022.

6. In the meantime, respondent No.2 is directed to look into representation (Annexure P-11) and assess threat perception and if the situation so warrants to do the needful in accordance with law and to submit its report in this regard by the next date of hearing.