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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), who are living in live-in relationship.
Learned State counsel appearing on advance notice submits that the mobile numbers of the petitioners mentioned in the petition are switched off. The contention is that if they approach the police authorities needful would be done expeditiously.
Learned counsel for the petitioners submits that the petitioners would approach the office of the SP concerned.
In view of the statement made by learned State counsel, no further directions are called for.
The petition is disposed of.