RAM CHAND GUPTA, J. - (1.) THE present petition has been filed under Section 482 of Code of Criminal Procedure for issuance of direction to respondent No.2 to protect life and liberty of the petitioner at the hands of respondents No.3 and 4.
(2.) REPLY has been filed on behalf of the respondent-State. The same has been perused. Petitioner is involved in three different cases. FIRs have been registered against him at the instance of respective complainants. In two of the cases, the petitioner has already been released on bail. Though it has been stated in the reply that no accused has been arrested in third case. However, it has been stated by learned counsel for the petitioner that in that case, he has been granted anticipatory bail by this Court.
(3.) AN application was also moved by the petitioner before the District Police Office, Gurdaspur regarding his alleged false involvement in FIR Nos.58 of 2011, 60 of 2011 and 68 of 2011 and the same has also been inquired into.;