AJAY KUMAR Vs. U.T. OF CHANDIGARH

JUDGEMENT

(1.) By way of present petition filed under Article 226/227 of the Constitution of India, petitioners are seeking issuance of direction to official respondents to protect their life and liberty at the hands of respondents No.4 to 7.

(2.) Notice of motion.

(3.) Mr. Shashank Bhandari, Addl. P.P. U.T. Chandigarh, appears and accepts notice on behalf of the official respondents.