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Judgment
Petitioners, who are stated to be major, claim that they have married against the wishes of their parents on 29.12.2017. The photographs of the
marriage have been placed on file as Annexure P-4. The true typed copy of Aadhar Card of petitioner Nos.1 and 2, showing their date of birth
have been placed on file as Annexures-P-1 and P-2 respectively. The true translated copy of the marriage certificate has been placed on file as
Annexure P-3.
It is claimed that the petitioners have moved an application dated 29.12.2017 (Annexure-P-5) before the police authorities for protecting their
life and liberty as they apprehend danger to their life from the private respondents.
In these circumstances, the present petition is disposed of with a direction to the Superintendent of Police, Jind, to consider the application of
the petitioners dated 29.12.2017 (Annexure-P-5) and assess the threat perception to the life and liberty of the petitioners and if it is found that
there is danger to the life of the petitioners, necessary steps be taken to protect the life and liberty of the petitioners. However, it is made clear that
this order shall not be taken to be the proof of valid marriage. Disposed of accordingly.