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Judgment
Vivek Puri, J
It has been stated that both the petitioners have attained the age for a valid marriage. The marriage of the petitioners has been solemnized on
03.03.2020. Copy of marriage certificate dated 03.03.2020 (Annexure P-4) and photographs (Annexure P-3) are on record. Apprehending danger to
their lives, at the instance of private respondents, who are the relatives of the petitioners, the present petition has been instituted. The allegations are
also substantiated with the affidavits of both the petitioners.
Notice of motion.
Mr. B.S. Virk, Deputy Advocate General, Haryana, who is present in the Court, accepts notice on behalf of the respondent-State.
The present petition is disposed of with a direction to respondent No. 2-Superintendent of Police, Ambala to look into the matter and if he finds that
apprehension of danger to the lives and personal liberty of the petitioners is real, he shall take appropriate steps to ensure their protection as he feels
necessary, in such circumstances of the case.
This order is not to be construed as any opinion with regard to the age of the petitioners or factum or validity of their marriage or any civil or
criminal proceedings.