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Judgment
S.S. Saron, J.—The Petitioners on their own have solemnized their marriage amongst themselves on 20.8.2010 at Delhi according to Hindu
rites and ceremonies. A copy of the marriage certificate (Annexure-P.1) issued by the Arya Samaj Vivahik Trust regarding marriage between the
Petitioners and the photographs (Annexure-P.2) taken at the time of marriage ceremonies have been placed on record. After marriage, Petitioner
No. 1 informed her parents (Respondents No. 4 and 5) regarding her marriage but they threatened her and said that the marriage that has been
solemnized by her with Petitioner No. 2 would not be accepted. Therefore, the marriage amongst the Petitioners is not being accepted by
Respondents No. 4 to 12. It is alleged that they are threatening the Petitioners to involve them in an abduction case despite the fact that they are
major. The Petitioner No. 1 has also submitted an application dated 28.11.2010 (Annexure-P.5) for seeking protection of her life and liberty as
well as that of her husband Sandeep (Petitioner No. 2). However, despite the said application the threat to them continues. It is submitted that the
Petitioners apprehend threat to their life and liberty from Petitioner No. 4 to 12.
The Petitioners, it is submitted, are major. The date of birth of Petitioner No. 1 as per her Secondary School Examination certificate (Annexure-
P.3) is 31.10.1989 and that of Petitioner No. 2 as per his Matriculation Examination certificate (Annexure-P.4) is 13.12.1987. It is submitted that
they have solemnized their marriage with their own free will and desire. The averments made in the petition are supported by affidavit of Petitioner
No. 1.
Both the Petitioners are present in Court and are identified by their counsel. It is stated by Petitioner No. 1 that she has solemnized her marriage
with Petitioner No. 2 of her own free will and desire and without any kind of pressure or undue influence. Besides, she is happy with her marriage.
It is submitted by both the Petitioners that they were not earlier married.
In the afore-noticed facts and circumstances, the present criminal miscellaneous petition is disposed of with a direction to Respondents No. 2
and 3 that in case the Petitioners approach any of them setting out their grievances as have been made in the present petition the same shall be duly
considered and looked into by them independently and in accordance with law.