DAYA CHAUDHARY, J. - (1.) THIS is an application for placing on record a copy of the petition under Section 12 of the Hindu Marriage Act, 1955. Application is allowed and document is taken on record. Reply on behalf of respondents No.1 to 3 has been filed in the Court and the same is taken on record.
(2.) SINCE the present petition was filed on behalf of both the petitioners, namely, Harvinder Kaur and Manjit Singh for issuance of direction to respondents No.2 and 3 to protect their lives and liberty as they have solemnised marriage against the wishes of their parents and now statement has been made on behalf of petitioner No.1 only that she is not in need of any protection as she is residing with her parents with her own free will. Learned counsel for petitioner No.2 is not present in Court and nothing has been sated with regard to providing protection to petitioner No.2. Initially, the protection was required only when both of them solemnised their marriage contrary to the wishes of their parents but now petitioner No.1 is residing with her parents, it appears that no protection is required by petitioner No.2. However, if petitioner No.2 is in need of any protection, an application/ representation may be moved to the concerned police authority for said purpose and if such application is moved by petitioner No.2, the same would be looked into by the concerned police authority. Disposed of accordingly.;