- (1.) By filing this petition, the petitioners are seeking issuance of directions to respondent Nos. 1 and 2 to protect their life and liberty at the hands of respondent No. 3 and local police, with a further direction to respondent No. 3, not to harass the petitioners in connection with the case registered against the brother of petitioner No. 1, vide FIR No. 42 dated 13.5.2012 under Sections 15/61/85 of the NDPS Act at Police Station Siwan.
(2.) As per the averments made in this petition, respondent No. 3 is raiding different places for apprehending the brother of the petitioner No. 1. In this connection, the petitioners have been called to the police station several times and were confined to Police Station for many hours. In spite of the fact that they had told respondent No. 3 that they have no clue about the brother of petitioner No. 1, the said officer is not hearing them and is saying that they will also be implicated. Hence, the present petition.
(3.) From the averments made in this petition, it is clearly made out that respondent No. 3 has called the petitioners only for the purpose of investigation in the aforesaid FIR. Even, it is petitioners' own case that after calling them in police station for some time, they were allowed to go. Since the petitioners were called to the police station only in connection with the investigation of the case, it cannot be said that respondent No. 3 has harassed them for some other reasons.;