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Judgment
Sant Parkash, J
The petitioners, who are of the age of 26 and 22 years respectively as per their Aadhar Cards, have approached this Court seeking protection of their life and liberty on the averments that the petitioners performed marriage on 30.11.2021 as per Sikh rites and ceremonies against the wishes of respondents No.4 to 6 and the petitioners are apprehending threat to their life and liberty at their instance.
Learned counsel for the petitioners states that a representation dated 30.11.2021 (Annexure P-4) was made to the Senior Superintendent of Police, Sangrurt seeking necessary protection but no action has been taken so far in the matter and prays for issuance of direction in this regard.
Notice of motion.
Mr. Tanvir Joshi, Assistant Advocate General, Punjab accepts notice on behalf of respondents No.1 to 3 and he has no objection if appropriate direction for providing requisite protection to the petitioners is given.
Without examining the question of legality and validity of the marriage and expressing any opinion thereon, the petition is disposed of with the directions to respondent No.2-Senior Superintendent of Police, Sangrur to look into the grievances of the petitioners as set out in the petition and also expressed in the representation (Annexure P-4) and take appropriate action for protection of their life and liberty as may be warranted by the circumstances.
However, it is clarified that in case any criminal case has been/is registered against petitioner No.2, then nothing in this order shall be construed as a bar for taking an appropriate action by the police authorities against him in respect thereof in accordance with law.
Registry is directed to send a copy of this order along with copy of the petition and above said representation to respondent No.2-Senior Superintendent of Police, Sangrur for requisite compliance.