KAJAL 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 directions to the official respondents to protect their life and liberty at the hands of respondent Nos.4 to 7.

(2.) Notice of motion to respondents Nos. 1 to 3 (i.e. official respondents).

(3.) On the asking of the Court, Mr. G.S. Bhullar, AAG, Punjab, accepts notice on behalf of the official respondents.