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Judgment
6 paragraphs · 204 wordsVipin Sanghi, CJ
1) No rejoinder has been filed to the counter-affidavit filed by respondent No. 4.
2) The petitioner has preferred the present writ petition to seek direction to respondent Nos. 1 to 3 authorities to provide sufficient security for protection of the life of the petitioner from respondent No. 4 and his associates.
3) A perusal of the petition, and the counter-affidavit, shows that there is a civil dispute pending between the parties. Counsel for respondent No. 4 submits that the petitioner has already initiated a civil suit, which is pending. He undertakes on behalf of respondent No. 4 not to issue any threat to the petitioner, or cause any harm, to her.
4) This undertaking given on behalf of respondent No. 4 is accepted, and respondent No. 4 shall remain bound thereby. He is directed not to cause any threat, coercion or harassment to the petitioner, either himself, or through any other person. It shall be open to the parties to ventilate their grievances before the civil court concerned. In case, the petitioner makes any complaint, the S.H.O., Police Station, Kotwali Haridwar, shall look into the complaint, and take appropriate action.
5) The petition stands disposed of in the aforesaid terms.