- (1.) This petition has been filed under Section 482 Cr.P.C. for issuance of directions to respondent No.3 not to harass the petitioner at the behest of respondent No.4.
(2.) Reply filed in Court on behalf of the respondents is taken on record.
(3.) It is an admitted fact that Vishal Batta is son of petitioner No.1, and brother of petitioner No.2. Said Vishal Batta is an accused in FIR No.75 dated 15.5.2011 under Sections 307, 34 IPC registered with Police Station, Salem Tabri, District Ludhiana. Gun shot injury was caused on the person of the victim in abdomen and chest, allegedly, by Vishal Batta. In such circumstances, the police has been raiding the house of the petitioners for arrest of Vishal Batta.;