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Judgment
Gurvinder Singh Gill, J
The petitioners approached this Court seeking issuance of a direction to respondents No.2 & 3 to protect their lives and liberty, as they apprehend threat to the same at the hands of private respondents, who were opposed to the live-in relationship of the petitioners.
Learned State counsel has today informed that the matter was enquired into by the police and that both the petitioners have furnished their affidavits to the effect that they do not nurse any apprehension or any threat to their lives and liberty. The original affidavits, which are on the police file, have been shown to the Court. The police file has been brought by ASI Lakhbir Singh.
In view of the aforestated position, the instant petition has been rendered infructuous and is disposed of as such.