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Judgment
MAHABIR SINGH SINDHU, J. (Oral)
Present petition has been filed praying for protection to the life and liberty of the petitioners, in view of the marriage solemnized by them against the
wishes of respondent Nos.4 and 5.
It is contended by learned Counsel for the petitioners that petitioner No.2-Gurbhej Singh is 20 years of age as his date of birth is 12.11.1997 and
both the parties have solemnized their marriage with their free consent on 28.03.2018 and as such, they are apprehending threats to their life and
liberty at the hands of respondent Nos.4 and 5.
Notice of motion.
Mr. Tanvir Joshi, Assistant Advocate General, Punjab, accepts notice on behalf of respondent Nos.1 to 3 and three copies of the petition have been
supplied to him in the Court.
The documents annexed by the petitioners i.e. copies of Aadhaar Card shows that both are major and are present in Court also, duly identified by
their counsel. They apprehend threat to their life and liberty at the hands of respondent Nos.4 and 5. Therefore, the present petition is disposed off
with a direction to respondent No.2 to protect the life and liberty of the petitioners, as per law.
However, it is made clear that this order may not be construed as expression of an opinion on legality and validity of the marriage of the petitioners.
In case any criminal case is pending against petitioner No.2, this order shall not be any hindrance to proceed according to law.
With the above direction, the petition stands disposed of.