(1.) Learned counsel states that he would be content and interests of justice would be served if life and liberty of the petitioners is ordered to be protected. Notice of motion.
(2.) Mr. Arshwinder Singh, Deputy Advocate General,Punjab accepts notice on behalf of respondents no.1 to 4. The respondent No. 3 shall ensure that the petitioner shall have the similar constitutional protection which is available to all the citizens of the country under Article 21 of the Constitution of India. The reiteration of that obvious constitutional guarantee would not be inferred to be an expression of opinion on the merits of the averments in the course of the petition. It is, however, made clear that nothing in the course of this order shall hedge any action on the part of the police if there is otherwise legal justification therefor in the matter of any lawful proceedings against the petitioner herein. Disposed of accordingly.