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Judgment
Instant writ petition was filed seeking a Mandamus to the official respondents to protect the life and liberty of the petitioner as also a minor daughter by voicing an apprehension and threat to the same at the hands of respondents No. 7 to 13.
Petition came up for preliminary hearing on 03.10.2019 and while issuing notice of motion State Counsel was directed to ensure that the petitioner along with her minor daughter are housed at Snehalya Safe House at Panchkula.
Counsel representing the petitioners has made a statement today that petitioner No. 1 does not wish to stay in the Safe House at Panchkula. It is submitted that the petitioner No. 1 now does not apprehend any threat to her life and liberty as also as regards her minor daughter. Similar is the prayer raised in the miscellaneous application filed and which is fixed for today bearing No. CM-17669-CWP-2019.
In view of the above, no further directions are required to be passed in the instant writ petition.
Disposed of.
Pending applications, if any, shall also stand disposed of.
The petitioner as also her minor daughter be released from Snehalya Safe House, Panchkula.