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Judgment
Pankaj Jain, J
By way of present petition under Article 226 of the Constitution of India, petitioners are seeking issuance of directions to respondents No.2 and 3 to protect their life and liberty at the hands of respondents No.4 to 6.
Notice of motion.
On the asking of the Court, Mr. Tarun Aggarwal, Sr. D.A.G., Punjab appears and accepts notice on behalf of the official respondents.
As per petitioners, they got married on 27.10.2023 against the wishes of respondents No.4 to 6, who happen to be the family members/ relatives of petitioner No.1 i.e. Sheetal Modi.
Both the petitioners have claimed themselves to be major relying upon their Aadhar Cards indicating that petitioner No.1-Sheetal Modi is 1994 born and petitioner No.2-Rohit Kumar Garg is 1989 born.
Without commenting on the legality and validity of the marriage, I deem it appropriate to direct respondent No.2 (Sr. Superintendent of Police, District Patiala) to look into the representation dated 28.10.2023 (Annexure P-5) submitted by the petitioners.
Keeping in view the fact that both the petitioners claim to have married, I think that if possible, respondent No.2 may call a meeting of the petitioners as well as respondents No.4 to 6 in his presence, so that the parties get rid off their ill feelings and live amicably.
Petition stands disposed off.
Pending application(s), if any, shall also stand disposed of.