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Judgment
5 paragraphs · 168 wordsNirmaljit Kaur, J.—This is a petition u/s 482 Code of Criminal Procedure for issuance of direction to Respondents No. 2 and 3 to protect the lives and liberty of the Petitioners by providing adequate security/police protection to the Petitioners and also directing Respondents No. 4 to 7 not to interfere in the personal lives and liberty of the Petitioners.
Learned Counsel for Respondents No. 4 to 6, as well as, learned Counsel for Respondent No. 7 state that they have instructions to state that they have no objection to the marriage of the Petitioners. As such, they need not to have any fear from them.
In view of the above, the present petition has been rendered in fructuous.
Dismissed as such.
However, in case, the Petitioners still feel threatened at the hands of private Respondents, they are at liberty to approach Respondent No. 2 i.e. Senior Superintendent of Police, Moga, who shall look into the threat perception and take necessary measures, if need be.