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Judgment
Paramjeet Singh, J.—Prayer in the present petition filed u/s 482 Cr. P.C. is for the issuance of a direction to respondents No. 1 to 5 to protect the life and liberty of the petitioners from respondents No. 6 to 11. The petitioners assert that they are major and as there is no legal impediment, they have got married. They have already moved representations dated nil (Annexures P-6 and P-7) before respondent No. 4 and 5 - SHO, PS Bhiwani and SHO, PS Bhondsi, Gurgaon for protecting their life and liberty. Without commenting on the legality or validity of the marriage, the instant petition is being disposed of by giving liberty to the petitioners to approach respondent No. 3 - Commissioner of Police, Gurgaon for protection, as per instructions dated 21.2.2011 issued by the Home Department, Haryana. Petitioners may not be arrested and adequate security be provided to them, if required.