RITU SETHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, this Court intends to dispose of all the writ petitions as common question of law is involved therein.

(2.) For the sake of brevity, the facts are taken from CRWP-4018- 2024.

(3.) This is a petition under Article 226 of the Constitution of India for issuance of a direction to respondents No.2 and 3 to protect the life and liberty of the petitioners and to restrain the private respondents No.4 and 5 not to harass, threaten or interfere in the peaceful relationship of the petitioners.