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Judgment
Harinder Singh Sidhu, J:
The present petition has been filed under Section 482 Cr.P.C. seeking direction to respondents Nos.2 and 3 to provide protection to the lives and
liberty of the petitioners at the hands of private respondents No.4 to 8.
It has been averred that the date of birth of petitioner No.1 is 31.5.1997 and date of birth of petitioner No.2 is 5.4.1996 and copies of Aadhar Cards of
both the petitioners are attached as Annexures P-1 and P-2 respectively.
It has been submitted that the marriage of the petitioners was solemnized on 5.4.2018 according to Sikh rites at Gurudwara Guru Nanak Niwas
Sahib, Karor Kalan, District Mohali. The marriage certificate and photographs of marriage are attached as Annexure P-3 and P-4(Colly.),
respectively. Private respondents No.4 to 8 are opposed to the marriage, as the petitioners had performed the marriage without their consent. The
petitioners have submitted representation dated 5.4.2018 (Annexure P-5) to respondent No.2 seeking protection of their lives and liberty at the hands
of the private respondents.
After hearing counsel for the petitioners and without expressing any opinion on the merits of the case or the validity of the marriage and the age of
the petitioners and keeping in view the binding precedent of the Hon'ble Apex Court in Lata Singh v. State of U.P. And another, 2006(2) SCC
(Criminal) 478, the present petition is disposed of with direction to respondent No.2 to look into the said issue and take necessary action in
accordance with law.