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Judgment
S.P.GARG, J.
Present writ petition has been preferred by the petitioner Satyavati Yadav aged around 85 years under Article 226 of the Constitution of India read
with Section 482 Cr.P.C. seeking protection to her life and property.
I have heard the learned counsel for the parties and have examined the file. By an order dated 19.01.2018, necessary protection was granted to the
petitioner as per rules. It is informed that the protection has since been granted to the petitioner.
Notice of the petition was given to the respondents No.3 & 4. They did not opt to appear despite service on 12.03.2018. Same is the position today.
It appears that the respondents No.3 & 4 are not interested to contest the petition.
The petitioner is a senior citizen aged around 85 years. The respondents No.3 & 4 are her relatives residing in the same building on the second
floor. The petitioner claims that the property in question where she is residing belongs to her. Respondents No.3 & 4 have not been produced on
record any document to show ownership of the said flat in their favour. Status report reveals that FIR No.1101/2017 under Sections 448/511/34 IPC
has been registered at PS Samaipur Badli on the petitioner’s complaint against respondents No.3 & 4 and the investigation is being carried out. It
further reveals that the petitioner has also filed Civil Suit No.216/2017 against respondents No.3 & 4.
The writ petition stands disposed of with the directions that the necessary protection shall continue to be provided to the petitioner at the given
address, as per rules.
Pending application also stands disposed of.