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Judgment
Daya Chaudhary, J.
Crl. Misc. No. 9338 of 2011
Application is allowed as prayed for.
Crl. Misc. No. M-5055 of 2011
The present petition u/s 482 Code of Criminal Procedure has been filed by the Petitioners for issuing directions to Respondents No. 1 to 4 to protect their lives and liberty at the hands of Respondent No. 5.
Learned Counsel for the Petitioners submits that many false and frivolous cases, without conducting any inquiry, have been registered against the Petitioners at the instance of Respondent No. 5. Learned Counsel further contends that Respondent No. 5 in connivance with uncle of the Petitioners is harassing the Petitioners in one way or the other.
I have heard the arguments advanced by counsel for the Petitioners and have also gone through the contents of the FIR and other documents available on file.
Admittedly various litigation''s with regard to some property are Crl. Misc. No. M-5055 of 2011 (O&M) (2) pending between the Petitioners and Respondent No. 5. Learned Counsel for the Petitioners has brought to the notice of this Court that in this regard a complaint has also been filed to the police authorities but no action has been taken.
The prayer of the Petitioners in the petition is for protecting their lives and liberty but nothing has been mentioned as to how the protection is required. Moreover, the representation has been filed straightway to the senior officers and no complaint whatsoever has been made in the concerned Police Station.
Keeping in view the facts mentioned above, no direction can be issued at this stage. The petition being devoid of any merit is hereby dismissed.
However, the Petitioners are at liberty to file a complaint/representation to the concerned Police Station and if some case is made out for providing protection to the Petitioners, the same would be decided by the concerned police authorities in accordance with law.