NEHA SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners apprehend danger to their life and liberty at the hands of respondents No. 4 and 5 (private respondents).

(2.) On the asking of the Court, Mr. Sandeep Singh Deol, Deputy Advocate General, Punjab, accepts notice on behalf of respondents No.1 to 3.

(3.) It is made clear that in case of violation of any law by the petitioners, the law will take its own course and this order shall not be treated as an impediment of any nature in the investigation or process involved as per the statute and law.