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Judgment
Petitioners, who are stated to be major, claim that they have married against the wishes of their parents on 20.09.2017. The true photocopies of Adhar Cards of the petitioner No. 1 and No. 2, issued by Government of India, showing the date of birth of both the petitioners, have been placed on file as (Annexure P-1 and P-2) respectively. The certificate of their marriage dated 20.09.2017 is also placed in file as (Annexure P-3) and photographs of their marriage have been placed on file as (Annexure P-4).
It is claimed that the petitioners have moved an application dated 20.09.2017 (Annexure P-5) before the police authorities for protecting their life and liberty as they apprehend danger to their life from the private respondents.
In these circumstances, the present petition is disposed of with a direction to respondent No. 2-Senior Superintendent of Police (Rural), Amritsar, to consider the application of the petitioners dated 20.09.2017 (Annexure P-5) and assess the threat perception to the life and liberty of the petitioners and if it is found that there is danger to the life of the petitioners, necessary steps be taken to protect their life and liberty. However, this order shall not be construed as recognition of valid marriage between the parties.
The present petition is disposed of accordingly.