SUNITA RANI Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) This application has been filed under Sec. 482 Cr.P.C. for preponement of the hearing of the main case which is fixed for 10/10/2022.

(2.) This criminal writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of writ in the nature of MANDAMUS for directing the Respondents No.2 and 3 to protect the life and liberty of the petitioner and not to interfere in the peaceful life of the petitioner, at the hands of Respondents No.4 to 7.