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Judgment
Sudhir Mittal, J
The petitioners allege that they have performed their marriage against the wishes of their parents and thus, they fear for their lives and liberty. A representation dated 12.10.2020 (Annexure P-5) has been submitted to respondent No.2 but he has not taken any action thereupon.
Notice of motion to respondents No.1 to 3 only.
Mr. Amit Mehta, Sr. DAG, Punjab, accepts notice on behalf of the State of Punjab-respondents No.1 to 3 and waives service.
Considering the nature of the order being passed there is no necessity to serve the private respondents or to seek a reply from any one of the respondents.
The petition is disposed of with a direction to respondent No.2 to take into consideration the request of the petitioners made vide representation dated 12.10.2020 (Annexure P-5) and to provide necessary protection in case the facts of the case so dictate.
It is made clear that this order is not a bar on initiation of any proceedings in accordance with law nor does it opine regarding the validity or otherwise of the marriage.