Punjab-Haryana High Court
Satyapal Mahajan And Others vs State Of Punjab And Others on 20 November, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-32905 of 2009 (O&M)
Date of Decision: November 20, 2009
Satyapal Mahajan and others ... Petitioners
Versus
State of Punjab and others ... Respondents
CORAM: HON'BLE MR. JUSTICE S.D. ANAND
Present : Mr. Veneet Sharma, Advocate, for the petitioners.
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S.D. Anand, J.
Crl. Misc. No.59427 of 2009 Allowed, as prayed for.
Crl. Misc. No.M-32905 of 2009 The 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.
On the asking of the Court, Mr. B.B.S.Teji, AAG, Punjab accepts notice on behalf of the State.
The petition is disposed of with a direction that respondent No.3 - Senior Superintendent of Police, Amritsar and respondent No.4
- SHO, P.S. Civil Lines, Amritsar shall ensure that the petitioners shall have the similar constitutional protection which is available to all the citizens of the country under Article 21 of the Constitution of India.
Disposed of accordingly.
Copy of the order be given to the learned State counsel under the signatures of the Special Secretary of this Court.
November 20, 2009 ( S.D. Anand ) vinod* Judge