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Judgment
9 paragraphs · 151 wordsPrayer in this petition filed under Section 482 Cr.P.C. is for issuance of directions to respondents No.2 & 3 to protect the life and liberty of the
petitioners at the hands of private respondents i.e. respondents No.4 & 5.
Learned State counsel, on instructions from ASI Jawala Parshad, states that both the petitioners have given statement to the effect they are not
apprehending any threat to their life and liberty at the hands of respondents No.4 and 5 and are residing happily. He further states that statements of
parents of petitioner No.1 have also been recorded wherein they have shown no objection even if the petitioners have solemnized marriage and further
stated that they will not extend any threat to the life and liberty of the petitioners.
No one is present on behalf of the petitioners.
In view of statements so made, present petition has been rendered infructuous.
Dismissed as infructuous.