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Judgment
JUDGMENTTAG-JUDGMENT
Gurvinder Singh Gill, J
The petitioners who claim themselves to be major have approached this Court seeking protection of their lives as they apprehend threat to the same,
having married against the wishes of their parents and relatives.
While refraining from making any expression as regards the veracity of the averments made in the petition, the petition is disposed of with a
direction that in case the petitioners approach the police authorities concerned by way of filing a detailed representation with regard to their alleged
threat perception, the same shall be got examined by Senior Superintendent of Police, Chandigarh (respondent No. 2), expeditiously in accordance
with law and necessary steps as may be warranted under the facts and circumstances of the case be taken thereupon forthwith.
A copy of this order be sent to Senior Superintendent of Police, Chandigarh (respondent No. 2), so as to enable him to do the needful expeditiously.
It is however, clarified that the aforesaid order shall not be construed to be an expression as regards validity of the alleged marriage of the parties.