BRAHMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Members of the Bar are abstaining from work today.

(2.) Prayer in the instant petition, filed by the petitioners, under Article 226 of the Constitution of India, is for issuance of directions to respondents Nos. 2 to 4, to provide protection of lives and liberty to the petitioners.

(3.) Hence, the petitioners are seeking protection in that regard and have approached this Court by way of filing the instant petition. They have also submitted an application dtd. 16/10/2022 (Annexure P-3) to respondent No. 3 - Superintendent of Police, Bhiwani, wherein, they have expressed their apprehension.