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Judgment
Prayer in the present petition filed under Section 482 of the Cr.P.C. is for
issuance of a direction to the official respondents to protect the lives and liberty of the
petitioners and not to harass them at the instance of respondent Nos.4 to 6.
Notice of motion.
At the asking of the Court, Mr.Daljeet Singh Virk, AAG, Punjab, accepts
notice on behalf of the respondent Nos.1 to 3.
The petitioners have got married against the wishes of their parents. They
are stated to be major. The copy of marriage certificate is Annexure P-3. In support of
her proof of age, petitioner No.1 has placed on record a copy of Matriculation
Examination Certificate (Annexure P-1) wherein the date of her birth is mentioned as
20.9.1986, whereas petitioner No.2 has placed on record a copy of Matriculation
Examination Certificate (Annexure P-2) wherein his date of birth is mentioned as
17.10.1987. They have also moved a representation (Annexure P-5) before respondent
No.2 - Senior Superintendent of Police, Police District Khanna, District Ludhiana for
protection of their lives and liberty.
Without adverting to the merits of the controversy, the present petition is
disposed of with a direction to respondent No.2 - Senior Superintendent of Police,
Police District Khanna, District Ludhiana to take appropriate action on the said
representation.
This order has nothing to do with regard to validity or invalidity of the
marriage of the petitioners.