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Judgment
Jasgurpreet Singh Puri. J
The present petition has been filed under Article 226 of the Constitution of India with a prayer for the grant of protection to the petitioners as they are apprehending imminent threat to their life and liberty at the hands of respondents No. 4 to 6, who are the parents and brother of petitioner No. 1.
Notice of motion.
Mr. Sumit Jain, learned APP, UT, Chandigarh appears on behalf of respondents No. 1 to 3 and has submitted on instructions from SI Ashwani Kumar that after the receipt of the advance copy of the present petition, the police has also recorded the statements of respondents No. 4 to 6 and also of the petitioners and respondents No. 4 to 6 have stated that they are not posing any threat to the petitioners and they will not interfere in the lives of the petitioners nor will they give any threat to the petitioners.
Learned counsel for the petitioners has stated that in view of the stand taken by the learned APP for U.T., Chandigarh, he does not wish to press the present petition and prays to withdraw the same.
Dismissed as withdrawn.