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Judgment
2 paragraphs · 153 wordsSabina, J.—Petitioners have filed this petition u/s 482 of the Code of Criminal Procedure, 1973 for issuance of directions to respondents No. 1 to 3 to protect their life and liberty from the hands of respondents No. 4 to 6. Learned counsel for the petitioners has submitted that the marriage of the petitioners was solemnized on 14.12.2012. Certificate (Annexure P-3) in this regard has been issued by Gurudwara Guru Nanak Dev Ji (Regd.), Phase VI, District Sahibzada Ajit Singh Nagar (Mohali). Photographs of marriage ceremony are annexed as Annexure P-4.
Accordingly, without expressing any opinion on the merits of the case, in case the petitioners approach Commissioner of Police, Ludhiana within one week from today, for protection of their life and liberty then he is directed to look into the representation made by the petitioners and if required, necessary protection be provided to them. Petition stands disposed of in the above terms.