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Judgment
Tejinder Singh Dhindsa, J
Written statement by way of affidavit of Superintendent of Police, Nuh dated 18.09.2019 has been filed in Court.
Same is taken on record.
Copy has been furnished to the counsel opposite.
Learned State counsel upon instructions from DSP Anil Kumar, Headquarters, Nuh submits that apprehension voiced in the instant petition with regard to danger to the life and liberty of the petitioner is not well founded as of date.
In the light of such categoric stand taken on behalf of the State, no further directions are required to be passed in the instant writ petition.
Accordingly it would be open for the petitioner to be released from the Safe House, Panchkula Since learned State counsel has informed the Court that a complaint has been received at the hands of Smt. Rehana at Police Station Ferozepur Jhirkha against Aakil Khan and others, it would be open for the respondent authorities to process the same and proceed further in accordance with law.
Petition is disposed of.
Copy of the order be furnished to the learned State counsel under the signatures of the Bench Secretary.