DEEPIKA RAJPUT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure praying for directions to respondents No.1 to 3 to protect their life and liberty which is alleged to be in danger at the hands of respondents No.4 and 5 on account of their having got married against their parental consent.

(2.) LEARNED counsel for the petitioners contends that both the petitioners are major.

(3.) FURTHER , the Delhi High Court in Vivek Kumar @ Sanju and another v. The State & another, Crl.M.C.No.3073-74/2006 decided on 23.2.2007 observed as under :