- (1.) The petitioners have filed this petition under Section 482 Cr.P.C. seeking protection, as they apprehend danger to their life and liberty at the hands of respondent No.4 to 6.
(2.) The petitioners claim that both of them are major and have married each other against the wishes of their parents. Reliance is placed on judgment reported as Fiaz Ahanger & Ors. v. State of J & K,2009 3 RCR(Civil) 217. Notice of motion to official respondents.
(3.) On asking of the court Mr. Siddharath Sarup, Dy. Advocate General, Haryana accepts notice. Without expressing any opinion with regard to age or validity of marriage of the petitioners, the instant petition is disposed of with a direction to the Superintendent of Police, Rohtak/respondent No.2, to look into the representation, Annexure P-5, preferred by the petitioners and take appropriate steps if circumstances so warrant.;