SANJINDA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India with a prayer for issuance of directions to respondents No.2 and 3 to protect the life and liberty of the petitioners and to respondents No. 4 to 12 not to harass or to interfere in the peaceful married life of the petitioners.

(2.) Notice of motion to the respondents.

(3.) Mr. Deepak Manchanda, Addl. A.G., Haryana accepts notice on behalf of the respondents No.l, 2 and 3.