SANIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition filed under Article 226/227 of the Constitution of India, petitioners are seeking issuance of directions to respondents No.2 and 3 to protect their life and liberty at the hands of respondents No.4 to 7.

(2.) Notice of motion.

(3.) Mr. Tarun Aggarwal, Sr. DAG, Punjab accepts notice on behalf of the official respondents.