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Judgment
Naresh Kumar Sanghi, J.
Criminal Misc. No. 75779 of 2012
Criminal miscellaneous application is allowed subject to all just exceptions.
Criminal Misc. No. M-39898 of 2012
Prayer in this petition, filed u/s 482 Cr.P.C., is for issuance of direction to respondent Nos. 2 & 3 to protect lives and liberty of the petitioners from respondent Nos. 4 to 9. The petitioners contend that they being major, have solemnized their marriage in accordance with law. They further submit that the private respondents are not accepting their marriage and adamant to separate the petitioners from each other by resorting to illegal means. They further submit that in view of the imminent danger to their lives and liberty, they have already moved a representation (Annexure P-6) before the Superintendent of Police, Palwal.
Keeping in view the seriousness involved in the matter but without going into the validity of the marriage, the present petition is disposed of with a direction to the Superintendent of Police, Palwal, to take action, as warranted by law, on the representation (Annexure P-6) and in the meantime, issue necessary orders to ensure that no harm is caused to the lives and liberty of the petitioners at the hands of private respondents.