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Judgment
6 paragraphs · 211 wordsManjari Nehru Kaul, J
The instant petition has been filed under Articles 226/227 of the Constitution of India for issuance of directions to the official respondents to protect the life and liberty of the petitioner at the hands of private respondents.
Reply by way of affidavit of Vaibhav Chaudhary, IPS, Assistant Superintendent of Police, City-I, Patiala, on behalf of respondents No.1 to 3, has been filed in the Court today which is taken on record subject to all just exceptions. A copy of the same has been supplied to the counsel opposite.
Learned State counsel while drawing the attention of this Court to paragraph 9 of the reply, has submitted that the investigating agency has already recommended cancellation of the FIR in question in view of the matter being of a civil nature. It has further been submitted on instructions that thus, there is no question of any threats being extended to the petitioner to compromise the matter with the private respondents.
In view of the reply filed by the State, learned counsel appearing for the petitioner prays for withdrawal of the instant petition with liberty to avail of alternate remedies as may be available to him under the law.
Dismissed as withdrawn with aforesaid liberty.