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Judgment
11 paragraphs · 199 wordsHarnaresh Singh Gill, J
Case is taken up for hearing through video conferencing. This petition has been filed under Article 226 of the Constitution of India for directing
respondents No.2 and 3 to protect the life and liberty of the petitioners from the hands of respondents No.4 to 10.
The petitioners state that they are major and have married against the wishes of respondents No.4 to 10 and have sought protection to their life and
liberty. They apprehend danger from respondents No.4 to 10. The marriage certificate and photographs evidencing their marriage are on record as
Annexures P-3 and P-4, respectively. The petitioners have submitted a representation dated 31.01.2021, Annexure P-5 to Commissioner of Police,
Amritsar-respondent No.2.
Without entering upon an exercise to evaluate the evidentiary value of the documents placed on the file, I dispose of the petition with directions to
Commissioner of Police, Amritsar-respondent No.2, to decide the representation of the petitioners, dated 31.01.2021 (Annexure P-5) and grant them
protection, if any threat to their life and liberty is perceived.
It is made clear that this order shall not be taken to protect the petitioners from legal action for violation of law, if any, committed by them.