Manju Rani And Another vs State Of Haryana And Others

Gurvinder Singh Gill, J

The petitioners seek issuance of directions to respondents No.2 and 3 to protect their lives and liberty as they apprehend threat to the same at the hands of private respondent No.4.

Mr. Gurmeet Singh Saini, Advocate has put in appearance on behalf of respondent No.4 and has filed Vakalatnama, which is taken on record.

Status report by way of affidavit of Shri Virender Singh, Deputy Superintendent of Police, Ellenabad has been filed by learned State counsel, which is taken on record, wherein statements of petitioner No.1-Manju Rani and petitioner No.2-Ajay Kumar have been incorporated, which are to the effect that they do not have any apprehension as regards their lives and liberty and do not need any protection as of now. Statement of respondent No.4-Laddu and that of father of respondent No.4 namely Madan Lal have also been incorporated, who have also stated to the effect that they have no objection as regards Manju residing with anybody else.

In view of the aforestated position, this Court is of the opinion that the petitioners do not have any threat perception as of now. The petition, as such, is dismissed.

However, in case the petitioners nurse any apprehension of threat to their lives and liberty at a later stage, it shall be open to them to approach this Court again.