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Judgment
Prayer in this petition filed under Section 482 Cr.PC is for issuance of a direction to the official respondents to look into and consider the
representation dated 07.09.2018 (Annexure P-1) made by the petitioners in a time bound manner and to protect the property, life and liberty of the
petitioners and their family members at the hands of private respondents.
A bare perusal of the paper book reveals that a civil suit has been filed by Mohinder Singh father of petitioners No.1 and 2 against the private
respondents, which is pending before the civil Court, Moonak. In the said suit, the civil Court has directed to maintain status quo vide order dated
13.09.2018 (Annexure P-2).
It has been stated by learned counsel for the petitioners that though the order of status quo has been passed by the civil Court, but the private
respondents are trying to violate the said order.
In view of the above, when the parties are already in civil litigation, this Court finds that there is no merit in the present petition. Moreover, against the
violation of the order of status quo passed by the civil Court, an appropriate remedy is available to the petitioners.
Therefore, the present petition, being devoid of any merit, is dismissed.