Daya Chaudhary, J. - (1.) Crl. Misc. No. 9338 of 2011. Application is allowed as prayed for. Crl. Misc. No. M -5055 of 2011
(2.) THE present petition under Section 482 Code of Criminal Procedure has been filed by the Petitioners for issuing directions to Respondents No. 1 to 4 to protect their lives and liberty at the hands of Respondent No. 5. Learned Counsel for the Petitioners submits that many false and frivolous cases, without conducting any inquiry, have been registered against the Petitioners at the instance of Respondent No. 5. Learned Counsel further contends that Respondent No. 5 in connivance with uncle of the Petitioners is harassing the Petitioners in one way or the other.
(3.) I have heard the arguments advanced by counsel for the Petitioners and have also gone through the contents of the FIR and other documents available on file.;