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Judgment
4 paragraphs · 154 wordsSabina, J.—Karamjit Kaur and Gurmukh Singh-Petitioners have filed this petition u/s 482 of the Code of Criminal Procedure for issuance of directions to the official Respondents to protect their life and liberty from the hands of Respondent Nos. 4 to 8.
Learned Counsel for the Petitioners has submitted that the marriage of the Petitioners was solemnized on 23.11.2010. Certificate (Annexure P-3) in this regard has been issued by Swayamvar Sanskar Trust Regd. Sector 30-B, Chandigarh. Photographs of marriage ceremony are annexed as Annexures P-4 to P-7.
Accordingly, without expressing any opinion on the merits of the case, in case the Petitioners approach Senior Superintendent of Police, Ropar-Respondent No. 2, within one week from today, for protection of their life and liberty then he is directed to look into the representation made by the Petitioners and if required, necessary protection be provided to them.
Petition stands disposed of in the above terms.