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Judgment
S.K. Mishra, J
Heard Mr. Sachin, learned counsel for the petitioners, and Mr. J.S. Virk, the learned Deputy Advocate General for the State.
In this case, the petitioners have prayed for granting of the police protection from the respondent Nos. 5 and 6, as there is some dispute between them. However, it is further clear from the record that there are civil cases pending between the parties, and mutation proceedings are pending before the Sub Divisional Magistrate.
In that view of the matter, we are not inclined to pass a writ of mandamus. However, it is submitted that the petitioners have been threatened over phone, and they can produce the audio clip of the same.
This Court is inclined to dispose of the writ petition giving liberty to the petitioners to bring all the facts to the notice of Senior Superintendent of Police, District Haridwar, within a period of three days. On such an event, the Senior Superintendent of Police, District Hardiwar, the respondent No. 3, shall take appropriate instructions and feedback from the Station House Officer, P.S. Kotwali Haridwar, District Haridwar, and take a decision in the matter. If actually, a threat to the lives of the petitioners is found, then appropriate orders shall be passed by the Senior Superintendent of Police, Haridwar, for protection of the petitioners. If the information given by the petitioners reveals a prima facie case, First Information Report should be registered.
With the above directions, the writ petition stands disposed of.
Urgent certified copy of this order be issued to the parties on proper application.