Neha Yadav and another vs U.T. Chandigarh and others

Inderjit Singh, J.

Petitioners have filed this petition under Section 482 Cr.P.C. for issuance of directions to respondents No.1 to 3 to protect their life and liberty and to

provide adequate security to protect them from respondent Nos.4 and 5, who are parents of petitioner No.1. The petitioners, who are present in

Court today, further contend that they being major have solemnized marriage with their own consent in accordance with law. The private

respondents are not accepting the marriage of the petitioners and are extending threats to them. Copies of Aadhaar Card and Student Identity Card

of petitioner No.1 (Annexure P-1) colly, copies of Aadhaar Card and PAN Card of petitioner No.2 (Annexure P-2) colly, marriage certificate

(Annexure P-3) and marriage photographs (Annexure P-4) of the petitioners have been placed on record.

Learned counsel for the petitioners has also placed on record Educational Certificate of petitioner No.1 in the Court today, the same is taken on

record.

Without going into the validity of the marriage, the present petition is disposed of with the directions to the petitioners to contact respondent Nos.2

and 3 who, after their satisfaction that the petitioners are actually facing threat, shall take necessary steps to protect the life and liberty of the

petitioners from private respondent Nos.4 and 5, as per law.

However, it is made clear that this order, in no way, will affect any other proceedings pending or to be filed against the petitioners etc., which are to

be dealt with independently as per law.