AI Structured Summary
Not yet generated for this judgment
Judgment
Vipin Sanghi, CJ
The petitioners have preferred the present writ petition to seek a direction to the State to provide them protection from respondent nos.4 to 12, who are the relatives of the petitioners on the ground that they are not happy with the marriage of the petitioners. On 10.02.2023, this Court had granted protection to the petitioners.
Mr. Virk states that said order has been implemented and they are living peacefully.
We dispose of this writ petition is the aforesaid light.
The State shall continue to make an assessment of the threat perceived by the petitioners from respondent nos.4 to 12 and to provide adequate protection to them for their safety as is considered necessary.
Respondent no.3 shall call respondent nos.4 to 12 to the police station, and counsel them not to take law into their own hands.