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Judgment
Anoop Chitkara, J
Fearing for their lives and liberty at the hands of the private respondents, the petitioners who claim to have married after attaining the permissible age for marriage, against the wishes of the private respondents, have come up before this Court by invoking their fundamental rights of life guaranteed under Article 21 of the Constitution of India, seeking direction to the State to protect them.
Notices served upon the official respondents through the State's counsel. Given the nature of the order that this Court proposes to pass, neither the response of official respondents nor the issuance of notices to the private respondents is required.
Counsel for the State, submits that statement of the petitioners have already been recorded and now they do not apprehend any threat.
Given above, no further orders are required to pass in the present petition and the same is disposed of. It is clarified that in case, the petitioners feel any threat in future, they are at liberty to approach the concerned SHO, who shall given them protection on day-to-day analysis of the ground realities or upon the oral or written request of the petitioners. It shall also be open for the petitioners to approach this Court again if need arises.
This order shall eclipse after thirty days from today.
There would be no need for a certified copy of this order, and any Advocate for the Petitioners and State can download this order and other relevant particulars from the official web page of this court and attest it to be a true copy. The concerned officer can also verify its authenticity and may download and use the downloaded copy for immediate use.
Petition is disposed of in the terms mentioned above. All pending applications, if any, stand disposed.