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Judgment
N.S.Shekhawat, J
The petitioners have filed the instant petition with a prayer to direct the respondents No. 2 and 3 to protect the lives and liberty of the petitioners and also directing respondent Nos.4 to 15 not to interfere in their lives and liberty.
The petitioners have already submitted a representation dated 01.11.2022 (Annexure P-5) to the Senior Superintendent of Police, Faridkot.
Without expressing anything on the merits and claim of the parties, respondent No.2- Senior Superintendent of Police, Faridkot is directed to depute a senior officer to look into the matter and after seeking a report, he may pass an appropriate orders, in accordance with law.
This order shall not be construed as an expression/opinion on the validity of the marriage of the parties. The parties mentioned in the petition or any other person mentioned in the petition shall be at liberty to take recourse to appropriate law, if any.
With these observations, this petition is disposed of.