- (1.) This petition under Section 482, Code of Criminal Procedure, seeks issuance of directions to the official respondents to protect the life and liberty of the petitioners.
(2.) It has been pleaded that the petitioners are members of Bhai Randhir Singh Nagar Approved Market Welfare Association, B.R.S. Nagar, Ludhiana. The matter of unauthorised construction has been taken up by the petitioners and, therefore, the petitioners are being threatened by the persons, who are even accused of commission of offences in FIR No.28 dated 17.2.2011 under Sections 427, 451, 448, 186, Indian Penal Code, Police Station, Sarabha Nagar, Ludhiana, on the basis of complaint made by Senior Town Planner, Municipal Committee, Ludhiana.
(3.) Learned counsel for the respondent-State contends that, in case, any application is received from the petitioners in regard to perception of threat, appropriate steps would be taken, so as to ensure protection of their life and liberty.;