- (1.) Petitioner Rishi Karan Kakar has preferred the instant petition to provide adequate protection to his life and liberty with a further direction to respondent Nos.4 to 10 not to interfere in his peaceful life, invoking the provisions of section 482 Cr.PC.
(2.) Respondent Nos.4 to 6 have refuted the prayer of petitioner and filed the reply, inter-alia pleading certain preliminary objections of, maintainability of the petition, cause of action and locus standi of the petitioner. It was alleged that the parties are related to each other. The civil litigations/disputes between the parties are pending in different Courts. The filing of present petition was stated to be a novel method adopted by the petitioner to harass the private respondents. It will not be out of place to mention here that the private respondents have stoutly denied all other allegations contained in the main petition and prayed for its dismissal.
(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, there is no merit in the instant petition.;