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Judgment
Anil Kshetarpal, J
The hearing of the case is being held through video conferencing on account of restricted functioning of the Courts.
Moni Rani alias Tabassum Iklakh Khan and Sagar, the petitioners before this Court, claim themselves to be major. It has been pleaded that they
have married against the wishes of respondent No.4 to 6 and seek protection to their life and liberty. They apprehend danger from the respondent
No.4 to 6. They have placed on record the marriage certificate (Annexure P4) evidencing their marriage. The petitioners have submitted a
representation dated 12.01.2022 (Annexure P6) to respondent No.2.
Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, this Court disposes of the writ petition with
directions to the respondent No.2 to decide the representation of the petitioners (Annexure P6) within a period of one month and grant them
protection, if any threat to their life and liberty is perceived. It is made clear that this order shall not be taken to protect the petitioners from legal
action, against the violation of law, if any, committed by them.