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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-5) dated 04.3.2020 in this regard to the Senior superintendent of Police, Ludhiana.
Heard. Record perused.
Notice of motion to the office of Advocate General, Punjab.
On asking of the Court, Mr. A.P.S. Gill, DAG, Punjab, present in the Court, accepts notice on behalf of the State. Copy supplied.
The petitioners have placed on record copies of their Aadhar Cards (Annexures P-1 and P-2) as proof of their age as well as photographs
(Annexure P-4) and copy of certificate (Annexure P-3) regarding performance of marriage.
This petition is disposed of with a direction to respondent No. 3-S.H.O., Police Station Hathur, District Ludhiana, that representation, if any, filed
seeking protection of life and liberty, be 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 marriage of the parties.