Ritu Bahri, J. - (1.) PRAYER in this petition under Section 482 Code of Criminal Procedure is for seeking protection to life and liberty of both the Petitioners, who claim themselves to be major and allegedly performed marriage on 15.3.2011 against the wishes of Respondents No. 6 to 9. Having performed the marriage against the wishes of aforesaid Respondents, now Petitioners apprehend threat to their life at the hands of said Respondents.
(2.) LEARNED Counsel for the Petitioners has submitted that the Petitioners have submitted a representation dated 15.3.2011 (Annexure P -5) to the Station House Officer, Police Station Beri, District Jhajjar, but nothing was done. Accordingly, without expressing any opinion on the merits of the case, Senior Superintendent of Police, Jhajjar (Respondent 3) are directed to look into the representation (Annexure P -5) made by the Petitioners and if required, necessary protection be provided to the Petitioners.
(3.) PETITION stands disposed of.;