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Judgment
Both the petitioners are present in person and identified by their counsel. They seek protection of their life and liberty by contending that both of them
having attained the age of majority, have married each other against the wishes of their respective family members/respondents No. 5 and 6 and so
seek appropriate protection from the authorities. They submitted a representation(Annexure P-6) in this regard to the SSP, Khanna on 04.10.2018, but
are still apprehensive about their security in view of the apparent inaction and alleged clout of their family members/respondents.
Both of them do appear to have crossed the age of majority as seen from the copies of documents filed and have married each other, in support of
which photographs(Annexures P-3 to P-5) have been placed on record.
For the aforesaid reasons, this appears to be a fit case for this Court to invoke the inherent powers under Section 482 of the Cr.P.C. and in view of
the mandate contained in Article 21 of the Constitution of India to protect the citizen's right to life and liberty.
Thus, the SSP, Khanna is directed to consider the representation dated 04.10.2018(Annexure-P-6) and take appropriate steps to ensure that no harm
is caused to the life and liberty of the petitioners.
It is nevertheless clarified that this order is issued only on the premise that the petitioners have crossed the age of majority as seen from the
documents placed on record being copy of Passports of petitioners No.1 and 2(Annexures P-1 and P-2). The petitioners have not produced on record
a copy of their marriage certificate. This would not ipso facto amount to granting any seal of approval on the legality of their marriage which
essentially would come in the domain of the concerned Matrimonial Courts. Further, they would not be entitled for any protection against their arrest
or continuance of any criminal proceedings, if otherwise, found to be involved in commission of any cognizable offence(s).
The petition is disposed off with the above direction.