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Judgment
5 paragraphs · 134 wordsGurvinder Singh Gill, J
The petitioners seek issuance of a direction to the official respondents to protect their lives and liberty as they apprehend threat to the same at the hands of private respondents, having married against the wishes of their families.
At this stage, Ms. Swati Batra, DAG, Punjab, has put in appearance pursuant to service of an advance notice. It has been informed that statements of both the petitioners have been recorded who have stated that they do not nurse any kind of apprehension as regards their security.
In view of the aforestated position, the present petition is disposed of having been rendered infructuous.
However, if at a later stage, the petitioners have any kind of apprehension as regards their security, it shall be open to them to approach this Court again.