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Judgment
3 paragraphs · 114 words
Nirmaljit Kaur, J.—This is a petition u/s 482 of Code of Criminal Procedure for issuance of directions to Respondents No. 1 to 3 to protect the lives and liberty of the Petitioners at the hands of Respondents No. 4 to 6.
2.
The Petitioners along with their counsel are present in the Court but no photograph is attached. The couple, who is present in the Court, is identified by the learned Counsel for the Petitioner as the present Petitioners.
3.
Accordingly, the present petition is disposed of with a direction to Superintendent of Police, Mewat to look into the grievances of the Petitioners and if found necessary, take appropriate measures in accordance with law.