Daya Chaudhary, J. - (1.) Crl. Misc. No. 8318 of 2011
(2.) APPLICATION is allowed as prayed for. Crl. Misc. No. M -4511 of 2011 The present petition has been filed under Section 482 Code of Criminal Procedure for issuance of directions to the official Respondents to provide adequate security to protect lives and liberty of the Petitioners who apprehend threats to their lives at the hands of private Respondents and for further direction not to harass and interfere in their peaceful married life and not to intrude into their privacy.
(3.) ADDITIONAL affidavit of Petitioner No. 1 has been filed in Court today and the same is taken on record.;