- (1.) The petitioners have filed this petition for issuance of directions to respondents No.1 to 4 to protect their life and liberty and to ensure that they are not harassed by respondents No.6 to 11 with a further prayer to take action against respondents No.5 to 11 for offences committed by them on the basis of their complaint dated 2.8.2011 (Annexure P-3) with further prayer for issuance of directions to respondents No.1 to 4 to appoint a Special Investigation Officer and hold an inquiry against respondent No.5 for his act and conduct.
(2.) Noticing the contentions raised, this Court passed the following order on 7.9.2011:- "Contends that in the alleged occurrence, multiple injuries were suffered by petitioner No.1. Learned counsel for the petitioners has referred to MLR (Annexure P-2) in this regard. According to counsel, a complaint was made to the police pursuant to which DDR entry was made. In the said case, allegations are against respondent Nos.5 and 6. Respondent No.5 is Assistant Sub Inspector of Police, police station Salem Tabri, District Ludhiana. Learned counsel submits that he (respondent No.5) himself is enquiring into the matter. Notice of motion for 28.11.2011."
(3.) Order dated 21.5.2012 of this Court, may also be noticed, which reads thus:- "Reply, filed on behalf of Ashwani Kumar, ASI, P.S. Salem Tabri, District Ludhiana in court today, is taken on record. List on 28.05.2012. Record of CRM No.M-12092 of 2012 and CRM No.M-35936 of 2011 be attached with this case. To be shown in the urgent list. All the petitioners be present in the Court on the next date of hearing. At this stage, counsel for the petitioners submits that Hemant Gutpa is confined in Jail, Suman Gupta is confined to bed and Trilok Gupta is mentally weak. However, Rattan Lal Gupta is present in Court. Rattan Lal Gupta shall be present in Court on the next date of hearing. Let an affidavit be also filed how the petition has been filed on behalf of Trilok Gupta, who is stated to be mentally weak." ;