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Judgment
17 paragraphs · 255 wordsJaswant Singh, J.
Crl. Misc. No. 47013 of 2010
Allowed as prayed for.
Crl. Misc. No. M 26343 of 2010
Petitioners have invoked the jurisdiction of this Court u/s 482 Code of Criminal Procedure for directing the Respondents Nos. 1 and 2 to
safeguard their life and liberty as the same was threatened at the hands of the respondents Nos. 3 to 7.
Notice of motion was issued.
Learned State Counsel on instructions from SI Balwant Singh submits that there is a civil dispute with regard to some property pending between
the Petitioners and Respondents Nos. 3 to 7 and the matter is subjudice. He further submits that a complaint was filed by the Petitioners that
Respondents Nos. 3 to 7 were threatening him to withdraw the complaint. The matter was inquired into and it has been found that there is no such
threat.
Learned State Counsel further submits that on the complaint lodged by the Petitioners with regard to the allegations of fraud and forgery
regarding the Will of one Sh. Vilayati Ram having been effected by Respondents Nos. 3 to 7 was inquired into and the same was filed as the
matter was pending adjudication before the Civil Courts. He further submits that there is no instance brought to the notice of the police regarding
threat to the life and liberty of the Petitioners at the hands of Respondents Nos. 3 to 7.
In view of the above, no further orders are required to be passed.
Dismissed.