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Judgment
This is a writ petition seeking police protection. The case is that the petitioners were in love for a long time; they are majors and their marriage was solemnized. Lastly, there is threat from respondent no. 3, who is the mother of petitioner
no. 2.
When this matter came up, we heard Mr. Sanjeev Singh, learned counsel on behalf of the petitioners, Mr. D.K. Sharma, learned Additional Advocate General on behalf of the State and
Mr. Mohd. Safdar, learned counsel on behalf of respondent no.
Learned counsel for the petitioners would submit that the petitioners have been arrested. Learned counsel for the third respondent would submit that the girl was produced before the Judge dealing with the cases of Protection of Children from Sexual Offences Act and there, she expressed the view that she wants to go with her mother. It is specifically contended before us that the second petitioner is with her mother. Learned counsel for the third respondent would submit that there will be no threat, at all, by the third respondent to the first petitioner.
We note the submission of the learned counsel for the petitioners that the first petitioner is in jail.
We dispose of the writ petition by recording the submission of learned counsel for the third respondent that there will be no threat by the third respondent to the first petitioner, and also, that the second petitioner is with the third respondent in pursuance of the order passed by the Magistrate.
We leave it open to the petitioners to pursue all remedies open to them in law before any competent forum. Subject to the same, the writ petition is disposed of.