RITU Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPLICATION is allowed subject to all just exceptions. Criminal miscellaneous application stands disposed of. Criminal Misc. No. M-13997 of 2012

(2.) BOTH the petitiones are present in the Court and are identified by their counsel.

(3.) THE issue involved in the present case is a short one, that is to say, seeking only the protection to the life and liberty of the petitioners. This issue, in fact, is no more res-integra. THE law, in this regard, has been laid down by the Hon'ble Supreme Court of India, in a catena of judgments including in the cases of A.K.Gopalan versus State of Madras, AIR 1950 SC 27, Kartar Singh versus State of Punjab (1994) 3 SCC 569 and Lata Singh versus State of UP & anr. 2006 (3) RCR (Criminal) 870, which has been followed by this Court in the case of Pardeep Kumar Singh versus State of Haryana 2008 (3) RCR (Criminal) 376.