Kanwaljit Singh Ahluwalia, J. - (1.) PETITIONERS -Shivani and Rinku are present in the Court. Shivani who has been identified by her counsel, has stated that she has passed Middle Class examination and that she was born on 20.10.1990. It is further stated by the petitioners that they have solemnized marriage according to their own volition against the wishes of their parents. The petitioners seek protection to their life and pray that they may not be harmed by those who have not accepted their marriage.
(2.) ISSUE notice of motion to respondent No.1 to 3 only. On asking of the Court, Mr.Sandeep S. Mann, Senior Deputy Advocate General, Haryana, accepts notice on behalf of respondents No.1 to 3. A copy of the petition has been supplied to him and he has gone through the contents of the same.
(3.) RESPONDENT No.2 -Superintendent of Police, Narnaul, is directed to assess threat perception to the petitioners and if required, ensure necessary vigil that no harm is caused to the life of the petitioners.;