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Judgment
The present petition has been filed under Section 482 Cr.P.C
seeking direction to respondent Nos. 1 to 3 to provide protection to the lives
and liberty of the petitioners at the hands of private respondents No. 4 to 6.
It has been averred that the date of birth of petitioner No. 1 is
26.05.1995 and of petitioner No. 2 is 14.02.1994. Copies of the Adhar Cards
with regard to their age proof are attached as Annexures P-1 and P-2
respectively.
It is averred in the petition that the marriage of the petitioners
was solemnized on 02.01.2017 according to Hindu rites. The photographs
of marriage ceremony are attached as Annexure P-4. Private respondents
No. 4 to 6 are opposed to the marriage, as the petitioners had performed the
marriage without their consent. The petitioners have submitted
representation dated 02.01.2017 (Annexure P-5) to respondent No.2 seeking
protection of their lives and liberty at the hands of the private respondents.
After hearing counsel for the petitioners and without
expressing any opinion on the merits of the case or the validity of the
marriage and the age of the petitioners and keeping in view the binding
precedent of the Hon''ble Apex Court in Lata Singh v.State of U.P. And
another, 2006(2) SCC (Criminal) 478, the present petition is disposed of
with direction to respondent No. 2 to look into the representation (Annexure
P-5) in accordance with law.