MANJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, through instant petition under Article 226 of the Constitution of India are seeking protection of life and liberty as guaranteed by Article 21 of the Constitution of India.

(2.) On the asking of the Court Mr. Kirat Singh Sandhu, DAG, Punjab, who is present in Court, accepts notice on behalf of respondents No.1 to 3-State. Service of notice to the private respondents is dispensed with as no adverse order is passed against them.

(3.) The petitioners have made a representation dtd. 4/10/2022 (Annexure P-4) to Senior Superintendent of Police, Patiala, seeking protection of life and liberty. The petitioners have no apprehension of causing any injury on the part of the police or other Government authorities whereas the petitioners are claiming that there is apprehension that relatives of the petitioners may cause injury and put their lives to endanger.