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Judgment
5 paragraphs · 85 words
Avneesh Jhingan , J
1.
This petition is filed seeking directions to the official respondents to protect the life and liberty of the petitioners at the hands of private respondents (arrayed in the petition).
2.
Learned counsel for the petitioners seeks permission to withdraw the present petition with liberty to pursue the representation.
3.
Dismissed as withdrawn with liberty as prayed for.
4.
However, there is no doubt that on representation reaching the concerned quarter, the same would be considered expeditiously in accordance with law.