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Judgment
9 paragraphs · 150 wordsS.K. Mishra, J
Mr. J.S. Virk, the learned Deputy Advocate General appearing for the State, submits that he has received notice from the Station House Officer,
P.S. Roorkee, District Haridwar, that they have visited the house of the petitioner No.1, and she has submitted that, at present, she is residing a
peaceful life, and there is no need to give her police protection.
In that view of the matter, it is argued by Mr. J.S. Virk, the learned Deputy Advocate General, that there is no need to file a counter-affidavit or to
pursue with the writ petition.
In that view of the matter, the writ petition is disposed of.
In case, the petitioners face any further problem and the cause of action persists in the shape of threat to their lives and property, they are at liberty
to file an application for modification/recall of this order.