SAISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is, for grant of anticipatory bail, in case of registration of any case against the petitioners, at the instance of one K.D. Sharma and Amrit Singh Bala. Counsel for the State of Punjab, on instructions from Head Constable Harbans Singh, Police Station Bela, Distt. Ropar, submits that no complaint has been received against the petitioners, from the aforementioned individuals at Police Station Bela, Distt. Ropar and are not being called to the police station and/or harassed.

(2.) COUNSEL for the Union Territory, Chandigarh, on instructions from S.I. Bashir Ahmed, submits that no complaint has been received against the petitioners at Police Station, Manimajra, U.T., Chandigarh and are not being called to the police station and/or harassed. COUNSEL for the State of Haryana, on instructions from S.I. Tehal Singh, Police Station, Sector 5, Panchkula, submits that no complaint has been received against the petitioners and are not being called to the police station and/or harassed. In view of the aforementioned statements, the present petition is rendered infructuous and is disposed of as such.