RAMSHANKAR VISHWAKARMA Vs. STATE OF M P

JUDGEMENT

(1.) Heard on admission.

(2.) Petitioners seek direction for respondent No.4, Station House Officer, Police Station, Gohalpur and Madan Mahal to extend protection to their life and property.

(3.) On earlier date, learned Government Advocate was directed to seek instruction. In response thereof the respondents have filed an application seeking leave to file communication dated 31.5.2016 by the Station In-charge Police Station, Madan Mahal to the Sub Divisional Magistrate/Tahsildar, Kotwali, wherein following facts are disclosed.