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Judgment
Prayer in this petition, filed under Article 226 of the Constitution of India, is for issuance of directions to officials respondents to protect the life and liberty of the petitioners as petitioner No. 1 has performed marriage with petitioner No. 2 against the wishes of her parents and other family members and the petitioners are apprehending threat to their life and liberty at their instance.
Notice of motion.
On asking of the Court, Mr. A.P.S. Gill, DAG, Punjab, accepts notice on behalf of the respondents-State. Let a complete set of the paperbook be supplied to him during the course of the day.
Learned counsel for the petitioners has submitted that a representation dated 27.01.2020 (Annexure P-7) was made to the Senior Superintendent of Police, Sangrur seeking necessary protection but no action has been taken so far in the matter.
Heard.
Without examining the question of validity or otherwise of marriage of the petitioners, the present petition stands disposed of with a direction to the Senior Superintendent of Police, Sangrur to look into the grievance of the petitioners expressed in the representation (Annexure P-7) and take appropriate action, if any, warranted in the circumstances.
The Senior Superintendent of Police, Sangrur is further directed to arrange a meeting of respondent No. 4 with petitioner No. 1 in case any such application is moved.
It is made clear that in case any FIR is registered against petitioner No. 2, it will be open for the police authorities to take action, in accordance with law.