Kanwaljit Singh Ahluwalia, J. - (1.) PRESENT petition has been filed under Section 482 Code of Criminal Procedure praying that this Court should protect the life and liberty of the Petitioner and his family. A further prayer is made that the Respondents be directed not to torture, harass or humiliate the Petitioner.
(2.) BEFORE the prayers made in this petition are dealt with, it will be necessary to give a brief resume of the facts. Jaspal Kaur, wife of the Petitioner, had earlier filed Crl. Writ Petition No. 726 of 2011 praying therein that her son Harpreet Singh was unlawfully detained by the Police of Police Station Rajpura. A Warrant Officer was appointed. On arrival of the Warrant Officer, the alleged detente was released by the police, therefore, the above stated writ petition was rendered in fructuous and was disposed of as such on April 19, 2011.
(3.) IN the present petition, it is stated that thereafter to wreak vengeance, son of the Petitioner and the Petitioner were called to the Police Station.;