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Judgment
Sanjeev Kumar, J
1 In this petition, the petitioners seek a direction to respondents 2 & 3 to provide them the police protection as they apprehend danger to their lives from respondents 4 and 5. It is submitted that the petitioners are major and out of their free will they got married. Copy of Marriage Agreement has been placed on record. They submit that since they have contracted the marriage against the wishes of respondents 4 & 5, as such, they are facing harassment at their hands. Regarding proof of age of the petitioner No.2, the petitioners have placed on record an X-Ray report Form issued by the Digital X-Ray Laboratory wherein, as per the opinion rendered by the Radiologist, Dr. Ramesh Nargotra, the age of petitioner No.2 is between 18 to 20 years. In this way, as certified by the said Doctor, petitioner No.2 is also major. The aforesaid certificate is taken on record.
3 Learned counsel for the petitioners refers to the decision of the Supreme Court in Lata Singh v. State of U.P. and anr., 2006 (5) SCC 475, and submits that in absence of there being any legal impediment, the petitioners are entitled to marry according to their choice and the official respondents are duty bound to protect the life and liberty of the petitioners.
4 Any person having attained the age of majority is entitled to contract the marriage as per his/her wishes and the police department is duty bound to protect the life and liberty, if approached. However, it appears that the petitioners have not ever approached the official respondents for their indulgence in the matter for providing protection to them.
In this view of the matter, this petition is disposed of, at this stage, by providing that respondents 2 & 3 shall look into the grievance of the petitioners for providing them adequate security and to ensure that nobody interferes in their married life, if they approach them. It is made clear that no opinion has been expressed with regard to the validity of their marriage. It is further made clear that the SHO, Batote shall make enquiry and test the veracity or genuineness of the X-Ray report form, showing the age of petitioner No.2 as between 18 to 20 years.
The writ petition is, accordingly, disposed of.