AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 174 wordsNaresh Kumar Sanghi, J.—Prayer is this petition, filed u/s 482, Cr.P.C., is for the issuance of direction to respondents No. 1 to 4 to protect lives and liberty of the petitioners from respondents No. 5 and 8. The petitioners contend that they being major, have solemnized their marriage in accordance with law. They further submit that the private respondents are not accepting the marriage of the petitioners and adamant to separate the petitioners from each other by resorting to illegal means. They further submit that in view of the imminent danger to their lives and liberty they have already moved a representation (Annexure P-5) before the Senior Superintendent of Police, Hoshiarpur.
Without going deep into the merits of the case, the present petition is disposed of with a direction to the Senior Superintendent of Police, Hoshiarpur to take action, as warranted by law, on the representation (Annexure P-5) and issue necessary orders to ensure that no harm is caused to the lives and liberty of the petitioners at the hands of private respondents.