JATOON Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Criminal Writ Petition has been filed under Article 226 of the Constitution of India for directing Respondent Nos.2 and 3 to protect the life and liberty of the petitioners as they were apprehending threat from private Respondents.

(2.) Vide order dtd. 3/10/2022, this Hon'ble Court was passed the following order:

(3.) In compliance of the said order, an affidavit of petitioner No.2/ Masoom Ali has been filed and the same is taken on record. However, the information sought for in the order dtd. 3/10/2022 it is not forth coming.