SOFIA SHARMA Vs. STATE OF HARYANA

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 the official respondents to protect their life and personal liberty. They have already moved a representation dated 16.2.2010 (Annexure P-5) before respondent No. 2 to provide necessary protection to them.

(2.) Notice of motion.

(3.) Mr. Paramjit Batta, Additional Advocate General, Haryana, accepts notice on behalf of Advocate General, Haryana. In case, the contentions raised by them, in the representation, are correct, Superintendent of Police, Karnal- respondent No. 2 to take necessary action on the representation dated 16.2.2010 (Annexure P-5) of the petitioners.