CHARAN SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Code of Criminal Procedure for issuance of directions to the official Respondents not to harass the Petitioner and his family members at the instance of Respondent No. 3.

(2.) UPON notice, reply has been filed on behalf of Respondents No. 1,2 and 4. In para 1 of the preliminary submission, it is submitted as under: