AI Structured Summary
Not yet generated for this judgment
Judgment
Ram Chand Gupta, J.—Heard. Learned counsel for the petitioners states that the petitioners will be satisfied if Senior Superintendent of Police, Faridkot i.e. respondent No. 2 is directed to take appropriate action in accordance with law on application dated 12.09.2012 (Annexure P-5), made to him by the petitioners.
As per averments made in the petition both the petitioners are major. Date of birth of petitioner No. 1-Preeti, as per copy of certificate of Matriculation Examination, Annexure P-1, is 09.08.1993 and date of birth of petitioner No. 2-Anil Kumar as per copy of certificate of Matriculation Examination, Annexure P-2, is 19.06.1991. They got married on 12.09.2012 as per Certificate, Annexure P-3. Photographs of the marriage are Annexure P-4. In view of the limited prayer made by the learned counsel for the petitioners and without going into the merits of the claim raised by the petitioners in the petition, this petition is disposed of with direction to respondent No. 2 - i.e. Senior Superintendent of Police, Faridkot to take appropriate action in accordance with law on application dated 12.09.2012 (Annexure P-5) as already stated to have been moved to him by the petitioners.