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Judgment
Sandeep Moudgil, J
This petition has been filed under Article 226 of the Constitution of India for directing the respondent No. 2 and 3 to protect the lives and personal liberty of the petitioner and also directing the respondent No. 4 to 8 not to interfere in the personal lives and liberty of the petitioner and further directing the respondent No. 2 and 3 not to allow/ let respondent No. 4 to 8 or anybody else to interfere with the liberty and lives of the petitioner or to harass in any manner against the wishes of the petitioner.
In pursuance to order dated 18.10.2024, learned State Counsel has filed status report by way of an affidavit of Satwinder Singh, PPS, Assistant Commissioner of Police, Industrial Area-B, Ludhiana, the same is taken on record. Copy of the same has been furnished to the counsel opposite. He has referred to the para No. 3 wherein it has been mentioned that statement of the petitioner has been recorded on 19.10.2024 to the extent that she wants to go with her parents and is not interested in pursuing the complaint further against them and she has joined the company of her parents.
In addition to that, statements of parents of petitioner has also been recorded (Annexure R-2), as per the same, they do not have any suspicion of any kind against any one and they do not want to take any action against any one since they have got their daughter safe and sound and are taking her along to their home.
In light of the above, counsel for the petitioner is satisfied and seeks withdrawal of the instant petition having been rendered infructuous.
Ordered accordingly.