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Judgment
Avneesh Jhingan, J
This petition is filed seeking directions to the official respondents to protect the life and liberty of the petitioners at the hands of private respondents (arrayed in the petition) as they have solemnised marriage against the wishes of their parents.
After arguing for some time and realising that the petition was drafted even without waiting for the representation to reach the concerned quarter, learned counsel for the petitioners seeks permission to withdraw the present petition with liberty to pursue the representation.
Dismissed as withdrawn with liberty as prayed for.
There is no doubt that in eventuality of petitioners approaching the police authorities, the needful in accordance with law would be done expeditiously.