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Judgment
Tejinder Singh Dhindsa, J
As per pleadings on record petitioner is a practicing Advocate at Nuh, District Mewat.
A writ of Mandamus is sought for directing the official respondents to protect his life and liberty by voicing an apprehension and threat to the same at the hands of private respondents No.4 to 9.
Counsel submits that there is already a dispute inter se the parties. FIR No.618 dated 26.07.2019 stands registered at Police Station Nuh, District Mewat under Sections 324, 379B, 506 and 34 IPC against the private respondents on the complaint of the petitioner. Certain civil proceedings are also pending. It is urged that it is against such backdrop that the petitioner has been threatened and now fears for his life.
Having heard counsel at length and without even ascertaining the correctness of the averments made in the petition, I deem it appropriate to dispose of the instant petition in terms of granting liberty to the petitioner to approach respondent No.3 i.e. S.H.O., Police Station Nuh, District Mewat, Haryana confined to the aspect of his danger to life and liberty. In the eventuality of any such application being made, respondent No.3 would be obligated to look into the matter and to thereafter take steps as he may deem fit and warranted in accordance with law.
Disposed of.