(1.) Rule. Rule made returnable forthwith. Heard learned Advocates for the parties finally, by consent.
(2.) The petition has been filed invoking constitutional powers of this Court under Article 226 of the Constitution of India for giving direction to the respondent No.1 to initiate appropriate action against those police officers who had illegally misused their powers and for the compensation to the petitioners towards the harassment at the hands of those police officers to the tune of Rs.10,00,000.00.
(3.) Heard learned Advocate Mr. S.C. Swami for the petitioners and learned APP Mr. B.V. Virdhe for respondent Nos.1 to 3.