AI Structured Summary
Not yet generated for this judgment
Judgment
Mahabir Singh Sindhu, J
Present criminal writ petition under Article 226/227 of the Constitution of India has been filed by the petitioners praying for protection to their life
and liberty, in view of the marriage solemnized by them against the wishes of respondents No.4 to 8.
Notice of motion.
Mr. Pawan Sharda, AAG, Punjab, accepts notice on behalf of respondents No.1 to 3 and requisite copies of the petition have already been supplied
to the State by the learned counsel for the petitioners.
Learned State counsel on instructions from ASI Yashpal has apprised the Court that statements of both the petitioners were recorded and they
stated that at present, there is no threat to their life and liberty.
In view of the stand taken by learned State counsel, learned counsel for the petitioners wishes to withdraw the present petition, at this stage.
Dismissed as withdrawn at this stage.
However, it is clarified that in case the occasion so arises, the petitioners would be at liberty to take recourse to the remedy available under law.