- (1.) Crl.Misc.No.51034 of 2011 is allowed.
(2.) This is a petition under Section 482 of the Code of Criminal Procedure praying for directions to respondents No.2 and 3 to protect their life and liberty which is alleged to be in danger at the hands of respondents No.4 to 8 on account of their having got married against their parental consent.
(3.) Learned counsel for the petitioners contends that both the petitioners are major. Regarding the age of petitioner No.2 only affidavit has been filed. Since there are no means with this Court to determine the age of the said petitioner, the Court does not wish to comment upon the same and the factum that the petitioner No.2 is major should also be verified by the respondent No.2.;