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Judgment
The petitioners are seeking a direction to respondents No. 1 to
3 to protect their life and liberty as they apprehend danger from respondents
No. 4 to 7.
It is stated in the petition that the date of birth of petitioner No.
1 is 18.03.1992 and petitioner No. 2 is 17.10.1993. Copies of their School
Certificates are annexed with the petition as Annexures P-1 and P-2. They
are stated to have solemnized their marriage on 01.06.2017 and the
photographs in this regard are annexed as Annexure P-3. It is further stated
in the petition that the petitioners had also made a representation dated
01.06.2017 (Annexure P-4) to the Senior Superintendent of Police, Sri
Muktsar Sahib but no action has so far been taken thereon.
Issue notice to respondents No. 1 to 3 only.
At the asking of the Court Mr. K.S. Pannu, learned Deputy
Advocate General, Punjab, accepts notice on behalf of respondent Nos.
1 to 3.
Without expressing any opinion on the validity of the marriage
and keeping in view the mandate of the Hon''ble Supreme Court in the case
of Lata Singh Vs. State of U.P. and another, JT 2006(6) SC 173, the
present petition is disposed of with a direction to respondent No. 2-Senior
Superintendent of Police, District Sri Muktsar Sahib to look into the matter
and take appropriate action in accordance with law to ensure that no harm is
caused to the life and liberty of the petitioners at the hands of the private
respondents.