- (1.) The present petition filed under Section 482 Cr.P.C. is for issuance of direction to respondent nos.2 and 3 to protect the life and liberty of the petitioners at the hands of respondent no.4.
(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, Bhiwani, is directed to take appropriate action, in accordance with law, on application, dated 16.11.2012, Annexure P4, already made to him by the petitioners.;