SAWITA GILL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition filed under Article 226 of the Constitution of India, petitioners are seeking issuance of direction to respondents No.2 and 3 to protect their life and liberty at the hands of respondents No.4 to 6.

(2.) Notice of motion.

(3.) On the asking of the Court, Mr. Tarun Aggarwal, Sr. DAG, Punjab, appears and accepts notice on behalf of the official respondents.