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Judgment
Both the petitioners are present in person and identified by their counsel. They seek protection of their life and liberty by contending that both of them
having attained the age of majority, have married each other against the wishes of their respective family members/respondents No.4 and 5 and so
seek appropriate protection from the authorities. They submitted a representation (Annexure P- 4) in this regard to the The Superintendent of Police,
Karnal on 26.9.2018, but are still apprehensive about their security in view of the apparent inaction and alleged clout of their family
members/respondents.
Both of them do appear to have crossed the age of majority as seen from the copies of documents filed and have married each other, in support of
which photographs (Annexures P- 3 ) has been placed on record.
For the aforesaid reasons, this appears to be a fit case for this Court to invoke the inherent powers under Section 482 of the Cr.P.C. and in view of
the mandate contained in Article 21 of the Constitution of India to protect the citizen's right to life and liberty.
Thus, The Superintendent of Police, Karnal is directed to consider the representation dated 26.9.2018 (Annexure-P-4) and take appropriate steps to
ensure that no harm is caused to the life and liberty of the petitioners.
It is nevertheless clarified that this order is issued only on the premise that the petitioners have crossed the age of majority as seen from the
documents placed on record being copy of birth certificate and Aadhaar Card of petitioner No. 1 and copy of Secondary School Examination and
Aadhaar Card of petitioner No.2 (Annexures P-1 & P-2) respectively. This would not ipso facto amount to granting any seal of approval on the
legality of their marriage which essentially would come in the domain of the concerned Matrimonial Courts. Further, they would not be entitled for any
protection against their arrest or continuance of any criminal proceedings, if otherwise, found to be involved in commission of any cognizable offence
(s).
The petition is disposed off with the above direction.