AJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, petitioners are seeking issuance of directions to respondent No.2 to protect their life and liberty at the hands of respondents No.4 and 5.

(2.) Notice of motion.

(3.) On the asking of the Court, Mr. Gaurav Bansal, D.A.G., Haryana appears and accepts notice on behalf of the official respondents.