PALVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners namely Palvi and Rajan Kumar have approached this Court under Article 226 of the Constitution of India for seeking protection of their life and personal liberty from private respondents No.4 to 7.

(2.) Notice of motion restricted to respondents Nos.1 to 3 only.

(3.) Pursuant to supply of advance copy, Mr.Charanpreet Singh, AAG, Punjab, who is present in the Court, accepts notice on behalf of the respondents No.1 to 3 only.