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Judgment
Sabina, J.—Jasmine Khurana and Vishal Gangar-petitioners have filed this petition u/s 482 of the Code of Criminal Procedure for issuance of directions to respondents No.2 and 3 to protect their life and liberty from the hands of respondent Nos. 4 to 7.
Learned Counsel for the Petitioners has submitted that the marriage of the Petitioners was solemnized on 5.12.2010. Certificate (Annexure P-4) in this regard has been issued by Sri Guru Ravidass Dharamshala Gurdwara No. 1, Kot Sadiq, Kala Sanghian Road, Jalandhar-2. Photographs of marriage ceremony are annexed as Annexure P-3. He has further submitted that the Petitioners have moved a representation to Senior Superintendent of Police, Jalandhar ( 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, Jalandhar-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.