POONAM SINGHAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Fearing for life and liberty at the hands of the private respondents, the petitioners, invoking the fundamental right of life guaranteed under Article 21 of the Constitution of India, have come up before this Court seeking protection through the State.

(2.) Notices served upon the official respondents through the State's counsel. Given the nature of the order that this Court proposes to pass, neither the response of official respondents nor the issuance of notices to the private respondents is required

(3.) Petitioners' grievance is that a criminal case was registered against son of petitioner No.2, therefore the official respondents are harassing them.