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Judgment
2 paragraphs · 155 wordsSabina, J.—Petitioners have filed this petition u/s 482 of the Code of Criminal Procedure, 1973 for issuance of directions to official respondents to protect their life and liberty from the hands of private respondents. Learned counsel for the petitioners has submitted that the marriage of the petitioners was solemnized on 12.12.2012. Certificate (Annexure P-3) in this regard has been issued by Om Durga Mata Darbar, Sector 27, Chandigarh. Photographs of marriage ceremony are annexed as Annexure P-4. He has further submitted that the petitioners have moved a representation to Senior Superintendent of Police, Gurdaspur-respondent No. 2 (Annexure P-5) but no action has been taken so far.
Accordingly, without expressing any opinion on the merits of the case, Senior Superintendent of Police, Gurdaspur-respondent No. 2 is directed to look into the representation moved by the petitioners (Annexure P-5) and if required, necessary protection be provided to them. Petition stands disposed of in the above terms.