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Judgment
3 paragraphs · 99 wordsS.K. Mishra, J
Both Mr. Sachin Kumar Sharma, the learned counsel for the petitioners, and Mr. J.S. Virk, the learned Deputy Advocate General appearing for the State, submit that they have instructions in the matter.
Since almost eight months have elapsed, in the meantime, threat perception might have changed. So, we dispose of the writ petition with liberty to the petitioners if the petitioners face any further problem and the cause of action persists in the shape of threat to their lives and property, they are at liberty to file an application for modification/recall of this order.