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Judgment
Mahabir Singh Sindhu, J
Present criminal writ petition has been filed praying for protection to the life and liberty of the petitioners, in view of the marriage solemnized by them against the wishes of respondents No. 5 to 7.
Notice of motion.
Mr. V.G. Jauhar, Sr. DAG, Punjab accepts notice on behalf of respondent Nos. 1 to 4 and four copies of the petition have been supplied to him in the Court.
The documents annexed by the petitioners including the Aadhar Cards show that both are major and are present in Court also duly identified by their counsel. They apprehend danger to their life and liberty at the hands of respondents No. 5 to 7. Therefore, the present petition is disposed off with a direction to respondent No. 2-the Senior Superintendent of Police, Kapurthala to protect the life and liberty of the petitioners, as per law.
However, it is made clear that this order may not be construed as expression of an opinion on legality and validity of the marriage of the petitioners.
With the above direction, the petition stands disposed off.
In case any criminal case is pending against petitioner No. 2 this order shall not be any hindrance to proceed according to law.