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 NON-REPORTABLE  

               IN THE SUPREME COURT OF INDIA                 CRIMINAL ORIGINAL JURISDICTION

        WRIT PETITION (CRL.) NO.16 OF 2013

      SALMA & ANR.             ... PETITIONER(S)

               VS.

      STATE OF U.P. & ORS.   ... RESPONDENT(S)

      J U D G M E N T

ANIL R. DAVE, J.

1. After  hearing  the  learned   counsel  for  the petitioners and perusing the record, we note the fact that four  First  Information  Reports  have  been  filed  by  the petitioners.   2. It has been submitted by the learned counsel for the petitioners  that  the  petitioners  have  threat  to  their lives.  3. If the petitioners have any grievance, they should approach the concerned Authority and if there is any threat to their lives, they may approach the Superintendent of Police, Meerut so that they can be given proper protection, if the said officer thinks it necessary.

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4. It  is  also  the  grievance  of  the  petitioners  that their son Nazim has been missing since 2007.   5. It would be open to the petitioners to approach the High Court by way of  Habeas Corpus petition and if they approach the High Court, we are sure that the High Court will look into it. 6. With  the  above  observations,  the  writ  petition  is disposed of.   Pending application, if any, stands disposed of.   

       ..............J.

[ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi; 7th September, 2015.

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