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Judgment
Gurvinder Singh Gill, J
Petitioners Dilpreet Kaur and Sandeep Singh have averred that they have married against wishes of respondent No.4, who is father of petitioner No.1. The petitioners have annexed copies of their Aadhar Cards indicating that they both are aged 24 years.
The petitioners apprehend threat to their life and liberty at the hands of respondent No.4 and thus seek issuance of appropriate directions.
The petition is disposed of with a direction to respondent No.2-Senior Superintendent of Police, Sangrur, to look into the representation Annexure P-5 made by petitioners, in accordance with law, immediately upon receipt of certified copy of this order. In case any apprehension of threat to the life and liberty of the petitioners is found, requisite steps be taken immediately, in accordance with law, to protect life and liberty of the petitioners.
It is, however, made clear that this order shall not be taken to be an expression as regards validity of the alleged marriage of the parties.