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Judgment
Prayer in the present petition filed under Section 482 of the Cr.P.C. is for issuance of a direction to the official respondents to protect the lives and liberty of the petitioners and not to harass them at the instance of respondent Nos.4 to 6.
Notice of motion.
At the asking of the Court, Mr.Daljeet Singh Virk, AAG, Punjab, accepts notice on behalf of the respondent Nos.1 to 3.
The petitioners have got married against the wishes of their parents. They are stated to be major. The copy of marriage certificate is Annexure P-3. In support of her proof of age, petitioner No.1 has placed on record a copy of Matriculation Examination Certificate (Annexure P-1) wherein the date of her birth is mentioned as 20.9.1986, whereas petitioner No.2 has placed on record a copy of Matriculation Examination Certificate (Annexure P-2) wherein his date of birth is mentioned as
17.10.1987. They have also moved a representation (Annexure P-5) before respondent No.2 - Senior Superintendent of Police, Police District Khanna, District Ludhiana for protection of their lives and liberty.
Without adverting to the merits of the controversy, the present petition is disposed of with a direction to respondent No.2 - Senior Superintendent of Police, Police District Khanna, District Ludhiana to take appropriate action on the said representation.
This order has nothing to do with regard to validity or invalidity of the marriage of the petitioners.