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Judgment
Arun Kumar Tyagi, J
(The case has been taken up for hearing through video conferencing.)
The petitioners, claiming themselves to be aged about 25 and 22 years respectively, have approached this Court seeking protection of their life and
liberty on the averments that the petitioners, being major, performed marriage on 28.01.2021 at Shiv Aradhna Temple Majuan Mohalla inside kapoori
gate, Batala, as per Hindu rites and ceremonies against the wishes of respondents No.4 to 6 and the petitioners are apprehending threat to their life
and liberty at their instance.
In support of the averments made in the petition, the petitioners have also enclosed photographs taken at the time of their marriage.
In view of nature of relief sought, issuance of notice to the respondents is considered to be unnecessary.
The petitioners, who are present through video conferencing, have on being questioned by the Court admitted having solemnized marriage and
reiterated their prayer for protection as mentioned in the petition.
Without examining the question of legality and validity of the marriage and expressing any opinion thereon, the petition is disposed of with the
directions to respondent No.2-Senior Superintendent of Police, Batala to look into the grievances of the petitioners as set out in the petition and also
expressed in the representation dated 28.01.2021 (Annexure P-6) and take appropriate action for protection of their life and liberty as may be
warranted by the circumstances.
However, it is clarified that in case any criminal case has been/is registered against petitioner No.1, then nothing in this order shall be construed as a
bar for taking of appropriate action by the police authorities against him in respect thereof in accordance with law.
Registry is directed to send a copy of this order along with copy of the petition and above-said representation to respondent No.2-Senior
Superintendent of Police, Batala for requisite compliance.