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Judgment
Avneesh Jhingan , J
This petition is filed seeking directions to the official respondents to protect the life and liberty of the petitioners at the hands of private respondents (arrayed in the petition), who have solemnised marriage against the wishes of their parents.
Learned counsel for the State appearing on advance notice submits that on receiving the representation, efforts were made to contact the petitioners, the phone number mentioned in the petition were switched off. Petitioners were not found at the address given in the petition.
In view of the statement of counsel for the State, learned counsel for the petitioners does not press the present petition and seeks liberty that the petitioners will approach the police authorities.
Dismissed as not pressed.
There is no doubt that in eventuality of petitioners approaching the police authorities, the needful in accordance with law would be done expeditiously.