RITU JOSHI Vs. U T CHANDIGARH

JUDGEMENT

(1.) The petitioners have filed this petition under Section 482 of the Criminal Procedure Code invoking the inherent jurisdiction of this Court for issuance of direction to respondents N0. 1 to 3 to protect their life and personal liberty. They have already moved a representation dated 2.2.2010 (Annexure P-6) before respondent No. 2 to provide necessary protection to them.

(2.) Notice of motion.

(3.) Mr. R.P.Verma, Standing counsel for U.T..Chandigarh, accepts notice on behalf of U.T.Chandigarh.