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Judgment
Gurvinder Singh Gill, J
The petitioners seek issuance of a direction to the official respondents to protect their lives and liberty as they apprehend threat to the same at the hands of private respondents, having married against the wishes of their families.
Without commenting as regards the veracity of the averments made in the petition and also as regards the validity of alleged marriage of the petitioners, the petition is disposed of with a direction to respondent No.2-Superintendent of Police, Kaithal, to look into the matter and to dispose off the representation dated 26.3.2023 (Annexure P-5) in accordance with law. In case, it is found that there is a genuine threat to the lives and liberty of the petitioners, then necessary steps warranted under law be taken thereupon at the earliest so as to ensure that no harm is caused to the petitioners.
In case no such representation is found to have been received by the authorities concerned, the petitoner shall furnish/submit a fresh representation.
A copy of this order alongwith copy of the representation dated 26.3.2023 (Annexure P-5) be sent to respondent No.2-Superintendent of Police, Kaithal, so as to enable him to do the needful expeditiously.
It is, however, clarified that the aforesaid order shall not be taken to be any expression as regards the validity of marriage of the petitioners and shall not confer any immunity upon the petitioners, in case it is found that they have committed any wrong.