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Judgment
6 paragraphs · 91 words
Manoj Kumar Garg, J
Defect pointed out by the office is hereby over-ruled.
The petitioners have preferred this writ petition for protection of Life and Liberty from the private respondent(s).
On an overall consideration of the facts and circumstances of the case, this Court deems it proper to direct the petitioners to appear before the Superintendent Of Police, Churu, who shall hear the grievance of the petitioners and if necessitated, provide adequate security and protection to the petitioners.
Consequently, the present writ petition stands disposed of.
Stay Petition also disposed of.