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Judgment
The petitioners have preferred this criminal misc. petition for issuance of necessary directions to the official respondents to provide adequate
security and protection to the petitioners on the ground that they are facing grave threat of life and liberty at the hands of the private respondents &
his family members, in view of solemnization of their marriage with each other on 07.03.2020.
After hearing the learned counsel for the parties and on an overall consideration of the facts and circumstances of the case, this Court is of the
opinion that nobody can be permitted to take law in his own hands merely because marriage is not acceptable. Thus, this Court deems it proper to
direct the petitioners to appear before the S.H.O., Police Station, Rani, District Pali, who shall hear the grievance of the petitioners and after analyzing
the threat perceptions, if required so, may pass necessary orders.
Consequently, the present misc. petition stands disposed of by issuing direction to the S.H.O., Police Station, Rani, District Pali, to ensure necessary
vigil that no harm is caused to the life and liberty of the petitioners at the hands of those, who are opposed to the marriage.
It is made clear that this order is not a proof of age and the marriage of the petitioners and any observations in this order shall not affect any
criminal and civil proceedings initiated against the petitioners at the instances of their relatives.