- (1.) Prayer in this petition, filed under Section 482, Cr.P.C., is for issuance of a direction to respondent Nos. 1 to 3 to protect the lives and liberty of the petitioners at the hands of respondent Nos. 4 to 6. Notice of the petition was issued and in pursuance thereof learned counsel for the State, for respondent Nos. 1 to 3, and Mr. Ravi K. Mattoo, for respondent Nos. 4 to 6, have appeared. Both the petitioners have appeared in person alongwith their counsel, Mr. Harjeet Savra.
(2.) In the pre-lunch session, respondent Nos. 4 and 5 through their counsel requested the Court to arrange their meeting with their daughter/petitioner No. 2, Gagandeep Kumari. The request was accepted and petitioner No. 2, Gagandeep Kumari, was asked to meet her parents and talk with them in the Court room itself.
(3.) The case was again taken up at 04:00 p.m., then the statement of petitioner No. 2, Gagandeep Kumari, on oath was recorded separately in CRWP-132-2016, which was filed by respondent No. 4 under Article 226 of the Constitution of India, for issuance of a writ in the nature of habeas corpus.;