HARDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India for issuance of a writ, order or direction in the nature of Mandamus directing respondent No. 2 to protect the life and liberty of the petitioner along with his family members at the hands of respondent No. 4 and his accomplices.

(2.) Counsel for the petitioner submits that he does not press the protection at this stage. However, he further submits that the petitioner be permitted to file a fresh representation and the said representation be decided in a time bound manner.

(3.) Counsel appearing for private respondents submits that there is nothing to fear from them.