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Judgment
Jasgurpreet Singh Puri, J
Petitioners claim that they have attained majority and married against the wishes of their family members. Apprehending threat to their life and liberty, they have filed the present petition for protection.
Petitioners claim to have submitted a representation (Annexure P-4) dated 3.10.2021, in this regard to the Senior Superintendent of Police, District Fatehgarh Sahib.
Heard. Record perused.
Notice of motion to the office of Advocate General, Punjab.
Mr.Karanbir Singh, AAG, Punjab, accepts notice on behalf of the State. Copy stands supplied.
The petitioners have placed on record the copies of Aadhaar Cards (Annexures P-1 and P-2) as proof of their age and certificate (Annexure P-3) regarding performance of marriage.
This petition is disposed of with a direction to respondent No.3 - the Station House Officer - SHO, Police Station Bassi Pathana, District Fatehgarh Sahib, that representation, if any, filed seeking protection of life and liberty, be got looked into and contents thereof be duly verified and if necessary, requisite steps be taken, strictly in accordance with law for grant of protection of life and liberty to the petitioners. It is made clear that this order shall not be treated as a stamp of this Court regarding validity of marriage of the parties.