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Judgment
S.S. Saron, J.—The Petitioners are a newly married couple. They have on their own solemnized their marriage amongst themselves on
15.10.2010 at Maharishi Balmiki Mandir, Sector-24C, Chandigarh under the auspices of the Arya Samaj and Vedic Welfare Society,
Chandigarh. The copy of the marriage certificate (Annexure P-3) issued by the Arya Samaj Vedic Welfare Society, Chandigarh and the
photographs (Annexure P-4) regarding the solemnization of the marriage have been placed on record. On account of the marriage that has been
solemnized, the Petitioners apprehend danger to their life and liberty from Respondent No. 5 who is the father of Petitioner No. 1. The Petitioners
also submitted an application dated 17.10.2010 (Annexure P-5) to the Commissioner of Police, Jalandhar (Respondent No. 2) seeking protection
to their life and liberty. However, despite the said application, the threat to the them persists. Therefore, they have filed the present petition.
The Petitioners, it is stated, are major. The date of birth of Petitioner No. 1 as per her 5th class examination certificate (Annexure P-1) issued
by the Education Board Punjab (SCERT) is 29.4.1983 and that of Petitioner No. 2 as per his middle standard examination certificate (Annexure
P-2) issued by the Punjab School Education Board is 19.4.1978. The averments as made in the petition are supported by the affidavit of Meena
Kumari (Petitioner No. 1).
Both the Petitioners are present in Court and are identified by their counsel. It is stated by Petitioner No. 1 that she has solemnized her marriage
with Petitioner No. 2 of her own free will and desire and without any kind of pressure or undue influence. She is happy with her marriage. It is also
stated by the Petitioners that they were not earlier married.
Keeping in view the facts and circumstances of the case, the criminal miscellaneous petition is disposed of with a direction to Respondents Nos.
2 to 4 that in case the Petitioners approach any of them setting out their grievances as have been made in the present petition, the same would be
looked into by them independently and in accordance with law.