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Judgment
Jitendra Chauhan, J.—Prayer made in the instant petition is for the protection of life and liberty of the petitioners, which is stated to be in danger at the hands of respondent Nos. 4 and 5, the family members of petitioner No. 2. The petitioners have contracted marriage on 13.9.2012, against the consent of their parents. As per the document Annexures P2 and the averments made in para No. 2 of the petition, the petitioners are major. They are apprehending their arrest by the police. Both the petitioners have appeared in person and made a statement that they are major.
Notice of motion.
At the asking of the Court, Mr. Mehardeep Singh, DAG, Punjab accepts notice on behalf of the respondent-State.
Copy of the paper book has been handed over to the learned State counsel in the Court. In the circumstances, without commenting on the validity of the marriage, the instant petition is disposed of with a direction to the respondent No. 2- Senior Superintendent of Police, Kapurthala to look into the representation Annexure P-6 and take all necessary steps in accordance with law.