SUKHWINDER SINGH RANU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition filed under Article 226 of the Constitution of India, petitioner is seeking issuance of direction to respondents No.1 to 5 to protect his life and liberty at the hands of respondents No.6 and 7.

(2.) Pursuant to the order dtd. 6/6/2022 passed by this Court, a status report by way of affidavit of Alka Meena, IPS, Senior Superintendent of Police, Malerkotla on behalf of respondents No. 1 to 4 has been filed in Court today. The same is taken on record.

(3.) In view of the positive stand taken by the respondents-State that the complaint against the petitioner already stands filed, learned counsel for the petitioner stated that nothing remains in the present petition which needs to be adjudicated by this Court. Thus, the present petition has been rendered infructuous and the same may be disposed off as such.