- (1.) The present petition filed under Section 482 Cr.P.C. is for issuance of direction to respondent nos.1 to 3 to protect the life and liberty of the petitioners at the hands of respondent nos.4 to 7.
(2.) Heard.
(3.) Learned counsel for the petitioners states that the petitioners will be satisfied if respondent no.2, i.e., Senior Superintendent of Police, Hissar, is directed to take appropriate action, in accordance with law, on application, dated 1.12.2012, Annexure P5, already made to him by petitioner no.1.;