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Judgment
The petitioners are seeking directions to the official respondents to protect their life and liberty from the private respondents, as they apprehend threat from the private respondents.
Learned counsel for the petitioners contends that despite directions of this Court issued on 30.10.2019 to ensure the safety and security of the petitioners, petitioner No. 2 was again attacked by the private respondents and their accomplices on 18.11.2019 and an FIR has been registered in this regard, but no action has been taken by the official respondents.
In pursuance to the order passed by this Court on 02.12.2019, Mr. Narender Bijarniya, IPS, Superintendent of Police, Palwal, is present in Court. He has filed his affidavit, which is taken on record. It is mentioned in the affidavit that several cases have been registered against both the sides and there is a feud between the two for the last about ten years. It is also mentioned that with regard to the incident which occurred on 18.11.2019, the police has taken prompt action to register an FIR and two of the accused have been arrested and raids are being conducted to arrest the remaining accused, who have absconded from their houses. It is also mentioned that adequate steps have been taken to protect the life and liberty of the petitioners and at present two police officers have been deputed in this regard. He has also stated that they will continue to make efforts to maintain peace in the area and security shall be provided keeping in view threat perspective which would be assessed from time to time.
This Court is satisfied that adequate steps have been taken by the official respondents to ensure the protection of life and liberty of the petitioners. Therefore, no further directions are required at this stage.
The petition stands disposed of.