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Judgment
Both the petitioners are present in the Court and are identified
by their counsel.
Petitioners have sought protection of their lives and liberty,
inter-alia, taking the plea that they performed the marriage with each
other, whereas private respondents are not accepting their marriage and now
they are apprehending danger to their lives and liberty from private
respondents. Learned counsel for the petitioners contended that the
petitioners performed marriage on 24.9.2017.
Petitioners have also taken the plea that they are major and have
performed their marriage with free will.
Notice of motion.
On the asking of the Court, Mr. A.S.Sandhu, Additional
Advocate General, Punjab, accepts notice on behalf of respondents No.1
to 3.
Having considered the submissions made by learned counsel
for the petitioners and perusal of record, respondent No.2-Senior
Superintendent of Police, Gurdaspur, is directed to consider the
representation dated 27.9.2017 (Annexure P4) and issue necessary orders,
as warranted by law, so as to ensure that no harm is caused to the life and
liberty of the petitioners at the hands of private respondents.
However, it is also made clear that this order shall not be taken
to validate the alleged marriage of the petitioners or entitle them for any
protection against their arrest or continuance of any criminal proceedings, if
they are found involved in the commission of any cognizable offence. In
case, the petitioners had committed any offence, the law will take its own
course.
With the aforesaid observations made and directions issued, the
present petition stands disposed of.