- (1.) This is a petition under Section 482 of the Code of Criminal Procedure praying for directions to respondent No.1 to 3 to protect their life and liberty which is alleged to be in danger at the hands of respondents No.4 to 7 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.) Even though this court is disinclined to entertain and to go into such allegations, but at the same time it cannot be oblivious to the fact that because of social friction and sectarian differences such incidents are not entirely unheard of and prima facie the case also appears to be covered by the observations of Supreme Court in Fiaz Ahmed Ahanger & Ors. v. State of J & K,2009 3 RAJ 692, which are as under:- "In such cases of intercaste or inter-religion marriage the Court has only to be satisfied about two things: (1) that the girl is above 18 years of age, in which case, the law regards her as a major vide Section 3 of the Indian Majority Act, 1875. A major is deemed by the law to know what is in his or her welfare. (2) The wish of the girl.;