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Judgment
Pankaj Jain, J
Short reply by way of an affidavit of Karan Singh Sandhu, PPS, Deputy Superintendent of Police, Sub Division Dhuri, District Sangrur on behalf of respondents No. 1 to 3 has been filed wherein it has been submitted as under :-
“4. That it is respectfully submitted that the petitioners have now approached this Hon'ble Court for the protection of their life and liberty from the hands of private respondents, which need not be gone into by this Hon'ble Court at this stage as the inquiry has been conducted and the petitioner No. 1 herself recorded her statement that she does not want to take any action against private respondents as both the petitioners are living happily. Petitioner No. 1 stated that no call has been made by any of the private respondents from the day when she start residing with the petitioner No. 2. She herself stated that she has no threat from the family of the petitioner No. 2. During inquiry it is concluded that both the petitioners have no threat and private respondents has no objection with this relationship and will not interfere in their lives.”
Learned counsel for the petitioner submits that in view thereof, present petition has been rendered infructuous.
Ordered accordingly.