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Judgment
N.S.Shekhawat, J
The petitioners have filed the instant petition with a prayer to direct the respondents No. 2 and 3 to protect the lives and liberty of the petitioners and also directing respondent Nos.4 to 6 not to interfere in their lives and liberty.
The petitioners submit that they have already submitted a representation dated 31.10.2022 (Annexure P-5) to the Superintendent of Police, Karnal and they shall be satisfied if directions are issued to respondent No.2 to look into their representation dated 31.10.2022 (Annexure P-5).
In view of the limited prayer made by the petitioners and without expressing anything on the merits and claim of the parties, respondent No.2-Superintendent of Police, Karnal is directed to depute a senior officer to look into the matter and after seeking a report, he may pass an appropriate orders, in accordance with law.
This order shall not be construed as an expression/opinion on the validity of the marriage of the parties. The parties mentioned in the petition or any other person mentioned in the petition shall be at liberty to take recourse to appropriate law, if any.
With these observations, this petition is disposed of.