Ritu Bahri, J. - (1.) Crl. Misc. No. 14014 of 2011
(2.) CRIMINAL miscellaneous is allowed. Reply of Respondents No. 4 to 6 is taken on record. Crl. Misc. No.M -4097 of 2011 This petition under Section 482 of the Code of Criminal Procedure is for directing the official Respondents to provide police protection to the Petitioners and not to interfere in their married life in any manner. It is also prayed that a direction be also given to the official Respondents not to register any criminal case against the Petitioners and family members of Petitioner No. 1.
(3.) BOTH the Petitioners are major, uneducated and respectable adults. The date of birth of Petitioner No. 1 is 12.7.1988 and he is more than 22 years. He is major and in this regard the affidavit sworn in by him regarding his date of birth and copy of ration card is attached as Annexure - P1. Petitioner No. 2 is also a major. Her date of birth is 26.2.1992 and she is more than 18 years old. An affidavit duly sworn by Petitioner No. 2 regarding her date of birth is attached as Annexure P2. All documents relating to date of birth proof of Petitioner No. 2 are in the possession of Respondents No. 4 to 6 and she is not able to produce the documents at the stage of filing of this petition.;