PARMINDER KUMAR Vs. STATE OF PUNJAB

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.) Bar is abstaining from work today. Given the nature of the order that this Court proposes to pass, no notices are required to be issued to the respondents. However, concerned official respondent(s) are directed to comply with this order. Copy of this petition has already been supplied to them by the petitioners.

(3.) If the allegations of apprehension of threat to their lives turn out to be true, it might lead to an irreversible loss. Thus, in the facts and circumstances peculiar to this case, it shall be appropriate that the concerned Superintendent of Police, SHO, or any officer to whom such powers have been delegated or have been authorized in this regard, provide appropriate protection to the petitioners for one week from today. However, if the petitioners no longer require the protection, then at their request it may be discontinued even before the expiry of one week. After that, the concerned officers shall extend the protection on day-to-day analysis of the ground realities or upon the oral or written request of the petitioners.