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Judgment
Harnaresh Singh Gill, J
Case is taken up for hearing through video conferencing. This petition has been filed under Article 226 of the Constitution of India for directing
respondents No. 2 and 3 to protect the life and liberty of the petitioners from the hands of respondents No. 4 to 7.
Learned counsel for the petitioners states that both the petitioners are major and have married against the wishes of respondents No. 4 to 7 and have
sought protection to their life and liberty. They apprehend danger from respondents No. 4 to 7. Their marriage certificate and photographs evidencing
their marriage are on record as Annexure P-3 and Annexure P-4, respectively. Petitioners No. 1 has submitted a representation dated 06.7.2021,
Annexure P-5 to Superintendent of Police, Kaithal-respondent No. 2.
Notice of motion to respondents No. 1 to 3-State only. On the asking of the Court, Mr. Ashok Singh Chaudhary, Addl. A.G., Haryana accepts notice
on behalf of the State.
Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, I dispose of the petition with 1 of 2 directions
to Superintendent of Police, Kaithal-respondent No. 2 to decide the representation of petitioner No. 1, dated 6.7.2021 (Annexure P-5) and grant
protection to the petitioners, if any threat to their life and liberty is perceived.
It is made clear that this order shall not be taken to protect the petitioners from legal action for violation of law if any committed by them.