SHINGARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MR . Bhanot on instructions states that petitioners are not wanted by the police.

(2.) IN view of this statement, the present petition has become infructuous. Accordingly, the same shall stand disposed of as such. However, it is made clear that in case the petitioners are required to be arrested on the basis of facts stated in this petition, they shall be given 15 days' notice in. writing so as to enable them to approach a Court of competent jurisdiction for appropriate orders.