MOHAMMAD REHAN Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) Petitioner seeks issuance of direction to respondents No.2 and 3 to protect the life and personal liberty of the petitioner with a specific direction that respondent No.4 should not interfere with the liberty and life of the petitioner and not to harass him in any manner.

(2.) Notice of motion.

(3.) At this stage Mr. P.S.Paul, Addl. P.P. U.T. Chandigarh, has put in appearance and accepts notice.