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Judgment
15 paragraphs · 250 wordsHARI PAL VERMA, J. (ORAL)
Prayer in this petition filed under Section 482 Cr.P.C. is for issuance of directions to respondent Nos.1 to 3 to protect the life and liberty of the
petitioners at the hands of respondents no.4 to 6.
Learned counsel for the petitioners contends that the petitioners are major and have solemnized their marriage in accordance with law. However, the
private respondents are not accepting their marriage and are adamant to separate them from each other by resorting to illegal means. Learned
counsel further submits that in view of imminent danger to the life and liberty of the petitioners, they have moved a representation dated 08.04.2018
(Annexure P-4) to the Senior Superintendent of Police (Rural), Jalandhar.
Notice of motion to respondents No.1 to 3 only at this stage.
At the asking of the Court, Ms. Devki Anand Sullar, AAG, Punjab accepts notice on behalf of these respondents.
Let requisite number of copies of the paper book be given to learned State counsel during the course of the day.
Without going into the validity of the marriage of the petitioners, the present petition is disposed of with a direction to the respondent No.2 â€" Senior
Superintendent of Police (Rural), Jalandhar to take appropriate remedial measures on the representation dated 08.04.2018 (Annexure P-4) submitted
by the petitioners as warranted by law.
In the meantime, necessary order be passed to ensure that no harm is caused to the life and liberty of the petitioners at the hands of private
respondents.