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Judgment
This Petition has been filed under Section 482 Cr.P.C. for protection to life and personal liberty of the petitioners.
Learned counsel for the petitioners submits that both the petitioners are major and have performed marriage with each other, but the private
respondents and others are not happy with their marriage and they are threatening the petitioners. Being their life and liberty in danger, police
protection may be granted to them.
Learned Public Prosecutor submits that appropriate directions may be issued.
Though relation between the petitioners may be questioned as per law but no one can be allowed to take the law in his hands as Article 21 of the
Constitution of India guarantees fundamental right to every person for protection of his life and personal liberty except according to procedure
established by law. Therefore, without expressing any opinion on the genuineness or correctness of the allegations made by the petitioners, this petition
is disposed of with the direction that learned counsel for the petitioners shall send a copy of the petition along with its annexures to the Station House
Officer of concerned Police Station through e-mail, and on receipt of the same, the Station House Officer concerned shall treat it as complaint and
after due enquiry he shall take necessary preventive measures and other steps to ensure safety and security of the petitioners in accordance with law.
However, as a precautionary note, it is made clear that this order shall not come in the way of investigation of the civil/criminal case, if any, and
such case would take its own course as per law.