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Judgment
Naresh Kumar Sanghi, J.
Criminal Misc. No. 74456 of 2012
Criminal miscellaneous application is allowed subject to all just exceptions.
Criminal Misc. No. M-39182 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 7. 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.
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 Senior Superintendent of Police, Sangrur, to take action, as warranted by law, on the representation to be filed by the petitioners ventilating their grievance 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.