GULSHAN SAPRA Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) Application is allowed as prayed for. Crl. Misc. No. M-11082 of 2011.

(2.) The present petition under Section 482 Code of Criminal Procedure has been filed on behalf of Gulshan Sapra for issuing directions to Respondent No. 2 to protect his life and liberty from the hands of Respondents No. 4 to 6.

(3.) Learned Counsel for the Petitioner contends that continuous threats are being given to the Petitioner but no action has been taken against the accused persons inspite of making representation to Superintendent of Police, Panipat. Learned Counsel further submits that beatings were also given to the Petitioner and the Petitioner has also filed a complaint before Chief Judicial Magistrate, Panipat, which is still pending.