RINKU THAPAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, all the aforementioned 9 petitions would get decided.

(2.) Facts are common in all the cases and are detailed here under:-

(3.) As per the secret information received, names of nine individuals were disclosed, along with specific details indicating that if a raid were to be conducted, five of them would be found present at the residence of Rinku Thapar. Said nine names are mentioned as under: -