(1.) THIS is a petition seeking protection of life and liberty of the petitioners from respondents no.4 to 9. On 06.06.2013, the following order was passed by this Court: "Instant petition has been filed seeking protection of life and liberty of the petitioners from respondents no.4 to 9. The petitioners assert that they are major and as there is no legal impediment, they have got married. They have already moved representation dated 04.06.2013 (Annexure P-4) to respondent no.2-Senior Superintendent of Police, Roopnagar, for protecting their life and liberty.
(2.) LEARNED counsel for the petitioners, after seeking instructions from petitioner no.2 states that in order to show his bona fide, petitioner no.2 will deposit a sum of Rs. 2 lacs in the form of FDR for three years in favour of petitioner no.1. Initially, petitioner no.2 will deposit a sum of Rs. 80,000/- in the form of FDR for three years in favour of petitioner no.1 by adjourned date and thereafter Rs. 1,20,000/- within nine months. An affidavit of petitioner no.2 dated 06.06.2013 to the above effect has been filed in Court which is taken on record. Notice of motion for 13.06.2013.
(3.) LEARNED counsel for the petitioners states that in compliance of order dated 06.06.2013, petitioner no.2 has deposited the amount of Rs. 80,000/- in the form of term deposit advice for three years in favour of petitioner no.1 and will deposit the remaining amount of Rs. 1,20,000/- in the form of FDR for three years in favour of petitioner no.1 within nine months. A photocopy of receipt, filed in Court, is taken on record.