MADHURI Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India with a prayer for the grant of protection to the petitioners as they are apprehending imminent threat to their life and liberty at the hands of respondents No. 4 to 6, who are the parents and brother of petitioner No. 1.

(2.) Learned counsel for the petitioners has stated that in view of the stand taken by the learned APP for U.T., Chandigarh, he does not wish to press the present petition and prays to withdraw the same.