Manoj Bajaj, J.

1. This petition has been filed under Section 482 Cr.P.C. seeking issuance of directions to official respondents to protect the life and liberty of the petitioner, which is in danger at the hands of respondent Nos.4 and 5.

2. Learned counsel for the petitioner has argued that the petitioner being an Editor and Advocate used to raise his voice on the public issues regarding corruption in the Govt. departments and societies. The petitioner also keeps visiting different parts of the State with his campaign against corruption, and on one occasion, when he was visiting District Ludhiana and campaigning with regard to RTI and corruption, he was approached by several persons with regard to corruption in RTO Office, Ludhiana. According to him, no official would do the official work without taking bribe. He submits that the petitioner went to the office of RTO Ludhiana and found that there is open corruption going on in the department through the agents appointed by the officials especially respondent No.5, who is working as a Clerk on deputation. He contends that the petitioner had raised this issue before the higher authorities and had also got published news about the same in print media. According to him, the petitioner is receiving threats from bad elements and is being pressurized to compromise the matter with respondent No.5 and in this regard, a representation dated 07.02.2020 (Annexure P-2) has been given to the DGP, Punjab, Chandigarh for providing him protection, but till date no action has been taken. He prays for issuance of necessary directions.

3. Learned counsel for the petitioner states that at this stage, he would be satisfied, if a direction is issued to respondent No.2-DGP, Punjab, Chandigarh to consider and decide the representation dated 07.02.2020 (Annexure P-2).

4. Notice of motion.

5. At this stage, Mr. Ramdeep Partap Singh, DAG, Punjab, accepts notice on behalf of the respondent-State.

6. Upon considering the above background, the limited prayer made by the learned counsel for the petitioner and without expressing any opinion on the merits of the case, the petition is disposed off with a direction to respondent No.2-DGP, Punjab, Chandigarh to examine the representation and take appropriate decision in accordance with law.